Section 137 — Power of Central Government to make rules.

The Central Government may make rules to provide for all or any of the following matters, namely:-- (a) the occasions on which signals shall be made by drivers of motor vehicles and such signals under section 121; 1 [(aa) providing for the standards of protective headgear and measures for the safety of children below the age of four years riding under section 129;] (b) the manner in which the licences and certificates may be produced to the police officer under section 130. 1 [(c) providing for limits of urban city by the State Governments under sub-section (1) of section 136A; and (d) providing for electronic monitoring and enforcement under sub-section (2) of section 136A.]

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