Motor Vehicles (Amendment) Ordinance, 20151
| [Ord. No. 2 of 2015] | [7th January, 2015] |
Promulgated by the President in the Sixty-fifth Year of the Republic of India
An Ordinance further to amend the Motor Vehicles Act, 1988
Whereas the Motor Vehicles (Amendment) Bill, 2014 has been passed by the House of the People and is pending in the Council of States;
And whereas Parliament is not in session and the President is satisfied that circumstances exist which render it necessary for him to take immediate action to give effect to the provisions of the said Bill;
Now, therefore, in exercise of the powers conferred by clause (1) of Article 123 of the Constitution, the President is pleased to promulgate the following Ordinance-
1 Promulgated by the President on January 7, 2015 and published in the Gazette of India, Extra., Part II, Section 1, dated 7th January, 2015, pp. 1-2, No. 2
1. Short title and commencement.- (1) This Ordinance may be called the Motor Vehicles (Amendment) Ordinance, 2015.
(2) It shall come into force at once.
2. Insertion of new Section 2-A.- In the Motor Vehicles Act, 1988 (59 of 1988) (hereinafter referred to as the principal Act), after Section 2, the following section shall be inserted, namely-
"2-A. E-card and e-rickshaw.-(1) Save as otherwise provided in the proviso to sub-section (1) of Section 7 and sub-section (10) of Section 9, the provisions of this Act shall apply to e-cart and e-rickshaw.
(2) For the purposes of this section, "e-cart or e-rickshaw" means a special purpose battery powered vehicle of power not exceeding 4000 watts having three wheels for carrying goods or passengers, as the case may be, for hire or reward, manufactured, constructed or adapted, equipped and maintained in accordance with such specifications, as may be prescribed in this behalf.".
3. Amendment of Section 7.- In the principal Act, in Section 7, in sub-section (1), the following proviso shall be inserted, namely-
"Provided that nothing contained in this sub-section shall apply to an e-cart or e-rickshaw."
4. Amendment of Section 9.- In the principal Act, in Section 9, after sub-section (9), the following sub-section shall be inserted, namely-
"(10) Notwithstanding anything contained in this section, the driving licence to drive e-cart or e-rickshaw shall be issued in such manner and subject to such conditions as may be prescribed."
5. Amendment of Section 27.- In this principal Act, in Section 27,-
(i) clause (a) shall be renumbered as clause (aa) thereof and before clause (aa) as so renumbered, the following clause shall be inserted, namely-
"(a) specifications relating to e-cart and e-rickshaw under sub-section (2) of Section 2-A;"
(ii) after clause (f), the following clause shall be inserted, namely-
"(ff) the manner and the conditions subject to which the driving license may be issued under sub-section (10) of Section 9;".