| [Kerala Act No. 36 of 1971] |
An Act further to amend the Motor Vehicles Act, 1939
Preamble.- Whereas it is expedient further to amend the Motor Vehicles Act, 1939 (Central Act 4 of 1939);
Be it enacted in the Twenty-second Year of the Republic India as follows:-
1. Short title and extent.- (1) This Act may be called the Motor Vehicles (Kerala Amendment) Act, 1971.
(2) It shall extent to the whole of the State of Kerala.
2. Amendment of Sixth Schedule, Central Act, 4 of 1939.- In the Sixth Schedule to the Motor Vehicles Act, 1939 (Central Act 4 of 1939), for the letters "KL" occurring in the second column, the letters "KL, KR" shall be substituted.