Indian Motor Vehicles (Amendment) Act, 19201
| [Act No. 27 of 1920] | [2nd September, 1920] |
| [Repealed by Act 1 of 1938, S. 2 and Sch.] | [2nd September, 1920] |
Passed by the Indian Legislative Council.
An Act, further to amend the Indian Motor Vehicles Act, 1914.
Whereas it is expedient further to amend the Indian Motor Vehicles Act, 1914 (8 of 1914); It is hereby enacted as follows:-
1 Received the assent of the Governor General on the 2nd September, 1920.
1. Short title.- This Act may be called the Indian Motor Vehicles (Amendment) Act, 1920.
2. Amendment of s. 11, Act VIII of 1914.- In sub-section (2) of section 11 of the Indian Motor Vehicles Act, 1914 (VIII of 1914) (hereinafter referred to as the Said Act), after clause (d), the following clause shall be inserted, namely:-
"(dd) prescribing the authority by which, and the conditions and limitations subject to which, licenses may be suspended or cancelled;"
3. Amendment of s. 18, Act VIII of 1914.- After sub-section (1) of section 18 of the said Act the following sub-section shall be inserted, namely:-
"(1A) The prescribed authority may, subject to such conditions and limitations as may be prescribed, cancel or suspend any license granted under this Act."