Acts › The Motor Vehicles Act, 1988The Motor Vehicles Act, 1988 257 sections.
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Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Definitions. Section 2A — e-cart and e-rickshaw. Section 2B — Promotion of innovation Section 3 — Necessity for driving licence. Section 4 — Age limit in connection with driving of motor vehicles. Section 5 — Responsibility of owners of motor vehicles for contravention of sections 3 and 4. Section 6 — Restrictions on the holding of driving licences. Section 7 — Restrictions on the granting of learner's licences for certain vehicles. Section 8 — Grant of learner's licence. Section 9 — Grant of driving licence. Section 10 — Form and contents of licences to drive. Section 11 — Additions to driving licence. Section 12 — Licensing and regulation of schools or establishments for imparting instruction in driving of motor vehicles. Section 13 — Extent of effectiveness of licences, to drive motor vehicles. Section 14 — Currency of licences to drive motor vehicles. Section 15 — Renewal of driving licences. Section 16 — Revocation of driving licence on grounds of disease or disability. Section 17 — Orders refusing or revoking driving licences and appeals therefrom. Section 18 — Driving Licences to drive motor vehicles, belonging to the Central Government. Section 19 — Power of licensing authority to disqualify from holding a driving licence or revoke such licence. Section 20 — Power of Court to disqualify. Section 21 — Suspension of driving licence in certain cases. Section 22 — Suspension or cancellation of driving licence on conviction. Section 23 — Effect of disqualification order. Section 24 — Endorsement. Section 25 — Transfer of endorsement and issue of driving licence free from endorsement. Section 25A — National Register of Driving Licences. Section 26 — Maintenance of State Registers of Driving Licences. Section 27 — Power of Central Government to make rules. Section 28 — Power of State Government to make rules. Section 29 — Necessity for conductor's licence. Section 30 — Grant of conductor's licence. Section 31 — Disqualifications for the grant of conductor's licence. Section 32 — Revocation of a conductor's licence on grounds of disease or disability. Section 33 — Orders refusing, etc, conductor's licences and appeals therefrom. Section 34 — Power of licensing authority to disqualify. Section 35 — Power of Court to disqualify. Section 36 — Certain provisions of Chapter II to apply to conductor's licence. Section 37 — Savings. Section 38 — Power of State Government to make rules. Section 39 — Necessity for registration. Section 40 — Registration, where to be made. Section 41 — Registration, how to be made. Section 42 — Special provision for registration of motor vehicles of diplomatic officers, etc. Section 43 — Temporary registration. Section 44 — Production of vehicle at the time of registration. Section 45 — Refusal of registration or renewal of the certificate of registration. Section 46 — Effectiveness in India of registration. Section 47 — Assignment of new registration mark on removal to another State. Section 48 — No objection certificate. Section 49 — Change of residence or place of business. Section 50 — Transfer of ownership. Section 51 — Special provisions regarding motor vehicle subject to hire-purchase agreement, etc. Section 52 — Alteration in motor vehicle. Section 53 — Suspension of registration. Section 54 — Cancellation of registration suspended under section 53. Section 55 — Cancellation of registration. Section 56 — Certificate of fitness of transport vehicles. Section 57 — Appeals. Section 58 — Special provisions in regard to transport vehicles. Section 59 — Power to fix the age limit of motor vehicle. Section 60 — Registration of vehicles belonging to the Central Government. Section 61 — Application of Chapter to trailers. Section 62 — Information regarding stolen and recovered motor vehicles to be furnished by the police to the State Transport Authority. Section 62A — Prohibition of registration and issuance of certificate of fitness to oversized vehicles. Section 62B — National Register of Motor Vehicles. Section 63 — Maintenance of State Registers of Motor Vehicles. Section 64 — Power of Central Government to make rules. Section 65 — Power of State Government to make rules. Section 66 — Necessity for permits. Section 66A — National Transportation Policy. Section 66B — No bar against permit holders to apply and hold licences under schemes. Section 67 — Power to State Government to control road transport. Section 68 — Transport Authorities. Section 69 — General provision as to applications for permits. Section 70 — Application for stage carriage permit. Section 71 — Procedure of Regional Transport Authority in considering application for stage carriage permit. Section 72 — Grant of stage carriage permits. Section 73 — Application for contract carriage permit. Section 74 — Grant of contract carriage permit. Section 75 — Scheme for renting of motor cabs. Section 76 — Application for private service vehicle permit. Section 77 — Application for goods carriage permit. Section 78 — Consideration of application for goods carriage permit. Section 79 — Grant of goods carriage permit. Section 80 — Procedure in applying for and granting permits. Section 81 — Duration and renewal of permits. Section 82 — Transfer of permit. Section 83 — Replacement of vehicles. Section 84 — General conditions attaching to all permits. Section 85 — General form of permits. Section 86 — Cancellation and suspension of permits. Section 87 — Temporary permits. Section 88 — Validation of permits for use outside region in which granted. Section 88A — Power of Central Government to make schemes for national, multimodal and inter-State transport of passengers and goods. Section 89 — Appeals. Section 90 — Revision. Section 91 — Restriction of hours of work of drivers. Section 92 — Voidance of contracts restrictive of liability. Section 93 — Agent or canvasser or aggregator to obtain licence. Section 94 — Bar on jurisdiction of Civil Courts. Section 95 — Power of State Government to make rules as to stage carriages and contract carriages. Section 96 — Power of State Government to make rules for the purposes of this Chapter. Section 97 — Definition. Section 98 — Chapter to override Chapter V and other laws. Section 99 — Preparation and publication of proposal regarding road transport service of a State transport undertaking. Section 100 — Objection to the proposal. Section 101 — Operation of additional services by a State transport undertaking in certain circumstances. Section 102 — Cancellation or modification of scheme. Section 103 — Issue of permits to State transport undertakings. Section 104 — Restriction on grant of permits in respect of a notified area or notified route. Section 105 — Principles and method of determining compensation and payment thereof. Section 106 — Disposal of article found in vehicles. Section 107 — Power of State Government to make rules. Section 108 — Certain powers of State Government exercisable by the Central Government. Section 109 — General provision regarding construction and maintenance of vehicles. Section 110 — Power of Central Government to make rules. Section 110A — Recall of motor vehicles. Section 110B — Type of approval certificate and testing agencies. Section 111 — Power of State Government to make rules. Section 112 — Limits of speed. Section 113 — Limits of weight and limitations on use. Section 114 — Power to have vehicle weighed. Section 115 — Power to restrict the use of vehicles. Section 116 — Power to erect traffic signs. Section 117 — Parking places and halting stations. Section 118 — Driving regulations. Section 119 — Duty to obey traffic signs. Section 120 — Vehicles with left hand control. Section 121 — Signals and signalling devices. Section 122 — Leaving vehicle in dangerous position. Section 123 — Riding on running board, etc. Section 124 — Prohibition against travelling without pass or ticket. Section 125 — Obstruction of driver. Section 126 — Stationary vehicles. Section 127 — Removal of motor vehicles abandoned or left unattended on a public place. Section 128 — Safety measures for drivers and pillion riders. Section 129 — Wearing of protective headgear. Section 130 — Duty to produce licence and certificate of registration. Section 131 — Duty of the driver to take certain precautions at unguarded railway level crossing. Section 132 — Duty of driver to stop in certain cases. Section 133 — Duty of owner of motor vehicle to give information. Section 134 — Duty of driver in case of accident and injury to a person. Section 134A — Protection of Good Samaritans. Section 135 — Schemes to be framed for the investigation of accident cases and wayside amenities, etc. Section 136 — Inspection of vehicle involved in accident. Section 136A — Electronic monitoring and enforcement of road safety. Section 137 — Power of Central Government to make rules. Section 138 — Power of State Government to make rules. Section 139 — Power of Central Government to make rules. Section 140 — Omitted. Section 141 — Omitted. Section 142 — Omitted. Section 143 — Omitted. Section 144 — Omitted. Section 145 — Definitions. Section 146 — Necessity for insurance against third party risk. Section 147 — Requirements of policies and limits of liability. Section 148 — Validity of policies of insurance issued in reciprocating countries. Section 149 — Settlement by insurance company and procedure therefor. Section 150 — Duty of insurers to satisfy judgments and awards against persons insured in respect of third party risks Section 151 — Rights of third party against insurers on insolvency of insured Section 152 — Duty to give information as to insurance. Section 153 — Settlement between insurers and insured persons. Section 154 — Saving in respect of sections 151, 152 and 153. Section 155 — Effect of death on certain causes of action. Section 156 — Effect of certificate of insurance. Section 157 — Transfer of certificate of insurance. Section 158 — Production of certain certificates, licence and permit in certain cases. Section 159 — Information to be given regarding accident. Section 160 — Duty to furnish particulars of vehicle involved in accident. Section 161 — Special provisions as to compensation in case of hit and run motor accident. Section 162 — Scheme for golden hour. Section 163 — Refund in certain cases of compensation paid under section 161. Section 164 — Payment of compensation in case of death or grevious hurt, etc. Section 164A — Scheme for interim relief for claimants Section 164B — Motor Vehicle Accident Fund Section 164C — Power of Central Government to make rules. Section 164D — Power of State Government to make rules. Section 165 — Claims Tribunals. Section 166 — Application for compensation. Section 167 — Option regarding claims for compensation in certain cases. Section 168 — Award of the Claims Tribunal. Section 169 — Procedure and powers of Claims Tribunals. Section 170 — Impleading insurer in certain cases. Section 171 — Award of interest where any claim is allowed. Section 172 — Award of compensatory costs in certain cases. Section 173 — Appeals. Section 174 — Recovery of money from insurer as arrear of land revenue. Section 175 — Bar on jurisdiction of Civil Courts. Section 176 — Power of State Government to make rules. Section 177 — General provision for punishment of offences. Section 177A — Penalty for contravention of regulations under section 118. Section 178 — Penalty for travelling without pass or ticket and for dereliction of duty on the part of conductor and refusal to ply contract carriage, etc. Section 179 — Disobedience of orders, obstruction and refusal of information. Section 180 — Allowing unauthorised persons to drive vehicles. Section 181 — Driving vehicles in contravention of section 3 or section 4. Section 182 — Offences relating to licences. Section 182A — Punishment for offences relating to construction, maintenance, sale and alteration of motor vehicles and components. Section 182B — Punishment for contravention of section 62A. Section 183 — Driving at excessive speed, etc. Section 184 — Driving dangerously. Section 185 — Driving by a drunken person or by a person under the influence of drugs. Section 186 — Driving when mentally or phycically unfit to drive. Section 187 — Punishment for offences relating to accident. Section 188 — Punishment for abetment of certain offences. Section 189 — Racing and trials of speed. Section 190 — Using vehicle in unsafe condition. Section 191 — Omitted. Section 192 — Using vehicle without registration. Section 192A — Using vehicle without permit. Section 192B — Offences relating to registration. Section 193 — Punishment of agents, canvassers and aggregators without proper authority. Section 194 — Driving vehicle exceeding permissible weight. Section 194A — Carriage of excess passengers. Section 194B — Use of safety belts and the seating of children. Section 194C — Penalty for violation of safety measures for motor cycle drivers and pillion riders. Section 194D — Penalty for not wearing protective headgear Section 194E — Failure to allow free passage to emergency vehicles. Section 194F — Use of horns and silence zones. Section 195 — Omitted. Section 196 — Driving uninsured vehicle. Section 197 — Taking vehicle without authority. Section 198 — Unauthorised interference with vehicle. Section 198A — Failure to comply with standards for road design, construction and maintenance. Section 199 — Offences by companies. Section 199A — Offences by juveniles. Section 199B — Revision of fines. Section 200 — Composition of certain offences. Section 201 — Penalty for causing obstruction to free flow of traffic. Section 202 — Power to arrest without warrant. Section 203 — Breath tests. Section 204 — Laboratory test. Section 205 — Presumption of unfitness to drive. Section 206 — Power of police officer to impound document. Section 207 — Power to detain vehicles used without certificate of registration permit, etc. Section 208 — Summary disposal of cases. Section 209 — Restriction on conviction. Section 210 — Courts to send intimation about conviction. Section 210A — Power of State Government to increase penalties. Section 210B — Penalty for offence committed by an enforcing authority Section 210C — Power of Central Government to make rules. Section 210D — Power of State Government to make rules. Section 211 — Power to levy fee. Section 211A — Use of electronic forms and documents. Section 212 — Publication, commencement and laying of rules and notifications. Section 213 — Appointment of motor vehicles officers. Section 214 — Effect of appeal and revision on orders passed by original authority. Section 215 — Road Safety Councils and Committees. Section 215A — Power of Central Government and State Government to delegate. Section 215B — National Road Safety Board Section 215C — Power of Central Government to make rules. Section 215D — Power of State Government to make rules. Section 216 — Power to remove difficulties. Section 217 — Repeal and savings. Section 217A — Renewal of permits, driving licences and registration granted under the Motor Vehicles Act, 1939. 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