F..ltra No. J © .... ~ .... tEllt @ujarat ~obernment @a~ette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Scpar:aie: pagina Is i:ivcn l<1 t ttis Pal"l f'n order th:at ii n1ay b~ filed :u; 11 St!pa.r:.te Co1npl121IC>n.
PART IV
Acts of Gujarat Legislatun and Ordinances promulg.ated and Re_gulu1ions made by the Go\'crnor.
The foUO\\'ing Aet of thl! Gujarat l..c:gif)fnturc:. having been B!'Jicntcd to by thc-(io1v·emor on the 26"' fcbn1ary, 2018 is hereby 1•1blishcd for general infonnllli01L , K. ~1. l.d\ • ~1\ ,
Sccn;t.aryto 1.be GovcrnnN.'nl of Gujnrai.
l.eg.~h~tivi:: und P.acliomcn10JY Affairs ~po.nmettl.
GUJARAT ACT NO. I OF 201~.
(Firsl puh1ishc:d, ~Iler having receiv~d Lhe tissent of the Governor, in the "G11}Cfrt11 Gol~rumenr 01,U.Q.1te 1', on llle 271h Febnwry, 20 18).
AN ACT
to provide for the llonslitution of a Road Safety Authori1y for thi:
l1t1plem.entntion of rolld ~afcty progrrunmes in the Statt ond 10 act a~ a lead ag..,ncy for road sa;fcty: for lhc-cstablishmenl of ru::id safety rvnd and foT matters connected th.ere\\•itl' and incidental LhC'rcto. II is hrnby ~nacted in the Sixty·n1nth Y~r or tbe Republic of fndio 3S folJ<.l\"5:·
I . (1) 1 his 1\ct may Ix cnllc:d the GllJ:u'nt Rood Safety Sl1ort tillc • nd Authority A<~ 2018. commtntt1nenl
(2) It llhn11 he deemed to have C0111e. inlQ force on the 3flf Oclobcr.
2017.
1
1-2 GUlARATGOVERNMIJNTGAZblTE. EX 27-02-201 ll I PART JV
(I) In thi.s Act, unless ll1c conlC:
(a) "'<;l~id t:nf' means nlly Lucidenl v,:bcre111 un bl:Ulunt of the use of a moLor vehicle on a public n>::id. death. b<.Jdily injury or dnnmg.c is caused lO any peGon ar1Jrupcrty. a5 lhe ca$C 1na)'tle~
(b} ... Autharity" mcru~s the G·uJaro1 Road Safety_ A\.llhority constilllted UJ)der S&:;tion 3:
(c) "'Chl'.!innun"· ml!a.ns the Ch.airm.ao of the Aulhoril)• tJr of !he Executive: Commi1tcc·. as the- case may be~
(d) "EnCorcen1e:nt officer" 111call'J 1he Enfo~cmcnt Officer appointed under th.is Act a1td include~ the- Chief Enforcemcnl Ortic.er or, iL!i th..: <.-ase 1nay be. the Deputy or Jtegional Enforccmenl Officer~
(e) "E.xeeutive Comn1ittcc"' means 1h;;: R:xcculive Conunittce oftl)e Authority constj1utcd undef section R;
• (fl '"Funu~ means 1he Gujarat Road Safety full
(g) "'Local au1hority" mea~+
(i) a Municip::1I Corpor.i.tion constituted untl~r Ll1e Gujarat Provincial MunicipnJ Corpo:ro!i6ns A-01. 1949;
(ii) o. Municipality oonstrwted under the O\Jjnrat ti.1unic."ipalities Act, 1963;
(ili} n Pancha)'nt conl>'1ituted -under tbc Gujarat Ponch&yals Ac~ 1993;
(h) ·'public road" shoJJ ineJude ruiy r.oarl to 'vhich public ha\'C nceess; .and oJso tbe traffic isltind median§ and !OOtp:llh; {i) .. prescribed'• means prescribed by rules made under this 1\c';
0) ••reg11Jotton~1 · 111c1u·d lf~e regulntions Ollldc under section 35;
R11m. t.IX 4d
19.a?.
Cuj. J.e or
l96".
Guj. 18 er
199l.
2
PART JV I GUJARATGOVERNMfil'.'1' GAllITTE. IP(. 27-02-2018
(k) .. Road Satf!ty Commissioner'" mc(IDS an)' officer nppoiu!Cd h} lhc State Govcmn1c.n1 to pcrfonn the funclions or the Corrunissioncr of Ro..ct Safe-1y undc:r 1hL-o;. Act and Lhe rules nutdc lhcreundcr .o.nd includes a Joinl Road Safety CommiSSiooer and the Ocpu1y Road SGfcty CommiSll;oncr;
(I) .. State. Oi:,1rict or Cily Road Safety Committ~e .. me::u\s the St.ate. DistfiL1 or, as lhtt CMC-.illDj' bu. lhe City RoaJ SatCty Council or Comminec constitutt.-d under section
"•'"""· 215 o-rllle Motor V
(m) "vehicle'· 1nerois vehicles ur roowr vehicl~ as defined in s9 •f Jl18S.. I.he Motot VeJ1icles Act, 1988 and includes any device used ur capable of being used fot the carriage or mf>\'ement ofh\Jman beiogs:. animals or gqods:
~' ot 19JI&.
(n) .. victim" means a ... ietim of an accide:i11.
(2) WortlS and expressions: used but nol defined in lhis Act Sha.II ha\'c meanings res-peotively A$sii;.ncdco lh~m in I.ht Mot!1r Vehiclt'SAt:I,, 1988 SiJm. t....\'.V er and the Gujarat ~fotor Vehicles Tax Act. 1958. lf!ll.
J. (t) ·rhe State Oo\'cmment may. by notilication in the Official Gaztsr~, coostirute. with effect frOm such d-ate as 1n.ay bt specified lherein. an nuthorily co be caJled ";he Gujar.st Road Sttfe-ty Authority (C;UJROSA)".
(2) 1'hc Authority shall be n body corporate by r.he onme as afon:s;.1jd. hnvins perpecunJ succession and a cqrnmon seal. whb l)O\\ers subject to the proVisions uf thiJ Act1 lQ ~uire, hold and Jjspos1: or property. both ml)v.tblc and 1m,movablc sud 10 oontr•ci and sh.all, by the:
said nnma-. sue and be sued,
(J) 11le Alllhority .shlill consi~t qf lh~ follo,ving mcnlbt.>rS, namely:-
(i} the f\lfinistcr j(lr Transport. who :sMU be the
Chainnnn of 1he Auth6rity;
1-)
COnJtlt\lllo"
ofCuJti.rat
l~ad Surt'Y
A11lbority.
3
I 1
.ftulhOrit)'. OUJARAI C0VbRNMESTc;AZE111:., fX :7.cY!-lOIS I PART IV
cb:Unnan of the 1-\u1hont) ~
(iii) the ~ lO the (jo,·cmmc:n1 01 GuJ:ir-Jt. Jlome Dtpartmcn1;
(iv) I.ht- Sccrc1a:ry kl the (jo\cmmcnl uf Guj~ f Jealth and 1-'amdy \\1clf~r~ L>cp.:111111~1•1.
(v) Lhe S«:retary to 1hc
(vi) lhc Sccrct.,cy tu lh.:
('ii> the Oi:rcc:tof General ur PcJlie<. tiuJa.r .. 1 St.Uc; (\·iii) I.be ~tanaging Om..~tur. Ciuiw1 Sutc Rood r1-Corpo<"""° lG~R re~
(1x) lht \lunic:tpal Corna:ni.w.••tl'llCT" or .·\hmcJ.1tu1 Muni
tx) 1h< auer Engineer. s.1ional Hit:h"•l Au1hon1y of India (NHAl):
(M) the Chainnan. We)t1,..,-n lnJ1• t\utomobile Association l \VLMJ:
(xii) the Conurussioner orTrian~port. UUJl)t'ill s1~1e; (!tiii) tv.'O pctsons ,.,.ht• 4~ tjtpi!rta in 1hc flehl of road safe.i}'. 10 be nonllnatcd by tJ)c State Go"·cnune1i1; (lli\I) I.he: Chief Enfotttm~nt Officer, y,hu <1hall be lhc Member-Secretory of~>c Authonty
(~l lb: Chief Rood Safet) Commw•oncr .i..11 he th< Chi
lhc AJfr or I.he Aulhonl)
(SI
n.tm~l) ;.
(a) 10 act a!i a lead a~cncy of Lhc Stale for KoJd ~.'l.f~Ly:
4
PART JV I GWARAT OOVl!RNMENT OAZEITE, liX. 27.02-2018
(b) to nd'fise the Shue GQ\'crnment on road safery 1>0lieies; (-c) to imp!e.meru the t:ational Road Safety P<1 lit.~· and the Gujruat Road Safety Policy;
(d) lO \VUrk as.a sccretarioJ for the Staie Road S
(e) to co~ordin;ite \Yith the c:onc.cmt:d l)ep~~nts of 1hc State Govenllnein to ensure implcmi.:ntallon Qf lhc directionS issued from lime 10 tin1c by 1hc Supreme Coun CQrrlD'.lhtcc on Ro~d SalCty and fumis-h co1npliance roporl in a lime bound rnanntr;
(f) to impl-cmcnt the directions and re<:-OmmencLations is..ltued from dn1c 10 time by the Ccntrpl Oovcmmc:nt. Si.ale Govenuuen1, Bon "blc courts OJ the \A"torld He1thh Organlzn1ioo regarding Road Safety;
(g) t9 nottfy annual uuget~ for reduc1ion of accidents nnd f4lalities as fixed by the St:lte and d.ra\\' 11p iln AnnUtlJ Ac:tion Pinn to acbjl!\'C tJU! taJ1ets and olonitor its imp1ementati6n~
(h) to rollcct nn 11 reg:ul11r ba~s data. on road i.ceiden~ ~nd anaJyze the ddta lO ide.ntify iUtflS I road Slrelched and categories of aceidc.'tlt victims;..
(i) to direct the Government OepartmenLS. State Road Safety Council, District und Cit)' Road Safd.)' Commhlce 3ttd o ther per$C)ni reg-ardin_g road safety;
(j) to i.mplcnte:nt tht: directions of the SupreulC Courc Co.111mJltee 6n Road Safety~
(k) to co-ordina1c with lhc Rood Safety Conuniucc:
(I) to co-ordinate lhe CaSie$ relaiing to pnn1;1iplc of' no fu~h:
(m) 10 pteSC:riba .tnd enfi>rce road !;afcty s1;and.ard
5
1-G f PAl\T IV
(n) to ltirmulatc schemes, p~iects ond progr.amrr~c::t. rclui.ing 10 road -s3J~y;
{o) 10 co.ordinate the \\'Orie relating, f.(> road safCty \"\'ilb all public ot pri\'OlC institutions, NOOs., ronecr11ed t1_gcncics and dcparlJ)1enLS;.
(p) m f•
(q) .tu admjni~tcr th~ 1:und and cnsun: that 1hc Fund l
{r) 'o 1al::e ~ppropriatc decisions lbr eftlclenl udministraliun and management of the Authority. 11nd Lo ronnula1e pt>liCi~ lbr lht code of conduct, discipJinaJ)· actlons. grievance rcdrc~sal mcthanisro and all other required policies and gu1dclinC$ for the day 10 day sinooth ·v1orking. for I.he road safety;
(s) to pro,•lde m1d atraoge (or 1ro1n.ing proivantmes ttnd (() organize c:tinrcrences, Se.inin:trS. \\'C>rkshops. ceh:braljon activities and ~I 1)u1.:h ulhtr activhie!i f('r the purpose of copacity :11,.1gmcntaiinn of the- mnripo\\'CT '''Orking in the field or road safety•
(t) Ul publish t1.nd finance specific .reseateh in relevant lields and LO publish relevar.ll papers, repons, books; Journals, periodicals and nc\\$letctrs coverin~ lhc activities of 1hc J\Uthority;
( u) to e:ntcr in lo :ll:,'TccrnQ1t 'vi1h re.search agenciesliilSl:itu1cs/univctShics <"ngagcd in 'he fie.Id or road .safecJ 01 intcntational/natianal level Cir like lnsli1wions in !ipecialized areas pertai1liug to1he activities. of" nuthority far c:xcbnng:c: Of pl'Oressit'lnllls. :.1lld)' ..(ijUt~, training_ semin.iu:~ and \YOrkshops. c6nducting joint projl!Cts, te1.:hnlcal asflstuncc in 1hc field pf mad .sn(el)1•
(v) lo co-op.:rate or eollaboratc \vilh other institutions having ohjc.'Cl$ simil11.r 10 die Autbority1
6
Pl\KI IV I GUJl\RI\ T GOV~l\~MENT OM.ErrP. liX 27·02-ZOIS
(w) to cstablt..'>h and m:nntain • l1hrtl')'. f"O\ridc ttading.. rdctaJC< aod ....... h ratiloll
(x) co rtceive. man:i,gc and disbi.Jr;se 1hc: funds .and nwnLUn l.M- ncoouo.13 for '11C runJ3 ttCCi\'cd•
{y) lo uloil.kt regulauons for conduc1 and m.:uiottcmcn1 ol the aff"airS or I.he Au1hority .i.nd h> ,iJJ. ,;unc:nJ, ''llf}' or rc$C1nd them from time 10 un1e~
(z) lo sanction expt:nditur.: (or lht: iln1>l~n\~l\llllJOri Uf RlaJ safety schemes und prugramme11;
(13) to sanction expenditure ror road .. r
(z.b) lO S3DCQOD fl113J11Cia1 ·~su.ncc 10 OfJJl\1~100S and i.nstttuhoas working i:n mt field Of ttllld t11fcty, (lC) to sanction e~pcnd1nire tOr &hr Ci.Jndta::t of sl\ldies. projcc:ts and rcsc!l1Cb on m.·11tcrs rcl;n1na to road safety~ (zd) to extend assistance to 1he vichms of w..-ciJcnts.:
(7C) to sanction expenditure for lr.1um:t>-ca1c prog.rommcs or uchvities~
(zf) lt)Sanclinn odminis:1rativ1: txpc_ndilUYC OflhC Aulhorily; (1;g) 10 sanction expenditure on mancfS conncc:icd v"iU) road safety measures;
(J.h) to O-\'erSet: the implem!!ntmion of all laws R"lat1ng co road safety Slll'b as h
(zi) to o\·ersee the action to pc'C'\·rnt the '\Chicle.~ &om bcin@ cki\-.o on lhe roGld wilhoul thud pony imum>«;
(zj) "'dis
(2) flic Authority shall be empo¥iettd to pa"" n«~'-'fY onkrs to ensure the tumpliance nr®ovc .mtruioaed function ur f\&nc;Uflrl.'\. 1-7
7
1-8 ''~11n.p-or Aathnrhy. c-mplo1 eo llr AuU:ioriiy. GUIA~TGOVERNMfuVI GAZJ>i11!, [X. 27-02-2018 l J'l'IR1 IV .5. 11) The Authority shall n1oet at such time nncl pLJcc aad sttan fvllPY. such rules cif procedure 10r trau~llUn of hu:i.incss of the mcclJng ss the Chaimlru11:tla)1decide.
(2) Bvery meeting or th< Authority sh11ll be im;siocd O''Cr by 1loe Ch3im1an or in his absence. hy 1he Vice-Chainnun.
(3) The quorum for a meeting of tile Aulhority sho.11 be li ve.
(4) ·rhe mc:etlne. nf the Authority 1nny be held ot lettst once in six monlhs.
(>) Evtty maner w be deciJed by the 1\ulhorlty sha.11 be coni;i(i~rod cu1d diS-po~d or al the rnt'elln~ or lhe Authority in lll'.t'ordon~ \Vith the dccisiun c,\f th.c majority of the n1embcrs prc.,<;.:nt. llic: Chl\irmao or the presiding Vic:e-Ch::unnan shatJ have the casting vulc~
CG) No nc1 or procccdingS of 1hc 1\uthority shall be q11estiout:d t>r slla.U be 1.n ... 'nlid.ated n1erely on the ground of c.xlstencc of any vacancy or dcfcc1 Ui Lht eoiutitu:tion oftheAutliorlty.
The St.!tu: GovenunenL shall, (OT the purpose or tan)'ing in10 the cfft:cL the pruvi.O;ions of this A<:.L, pn1vidc LO lhe Aulhori1y., auch numhcr of officer$ Qod employees as roay be necessary rar Lhc: cffi.cicn1 pcrl'onnance- of 1he functions .;>f the Authorit)' undc:r 1h'is Act as ex:pedjtiously as possible :lnd the 1cnns Dnd conditlons or service of oJlicm and e:mploy
Government.
$11laries and 7. The salaries and allo"'anccs poyable lQ the non-.olllcl:\1 men1berS O[ the AulhOrity and OOJuinistratJvc C,'(pcDse.
Provided l)lat the Autlulrity shall be cmpowerc
8
PART IV I GUJARAT GOVERNMENT GALETI'E, EX. 27-02-2018 rrovid«I further that 1hc Authority shnll follow cmploymcnl rec.~uitment procedure f.truntd by 11 n.nd 11;1>proved by lhc State Govc:m1ntnl fh)m t1m.: to time,
8. (l) There shiJJI be an Exei:urivt Cvmmiucc for lhc Authority CUJ'ISiStiJlg of1be l'ollo"'ing n1c.'.'mbers. namcly:-
(a) tl1e Secretary 10 the ('J()vcm111cnJ of OuJamt, ·rmnspon Department, \vho shu.IJ be the Cbairm3n;
(b) the 1·ransport Commissioner. ''rho shall be Ult Vice- Chainnan;
(c) the Commissioner of 1-
(d) the Co1nmissioncr of Pnm:.uy Education. Gujarat State:
(e) !he lnsp«ior Gcnoral of Police (rraffic);
(I) lhc Chief Engineer (Road$ and Bridges);
(g) lhe Chi
(h) lhe Joiut Co1nmissiotter of Traffic. AlunedBhsd city;
(i) the 01:_puty Municjpal Commissioner. Ahmcdabad ~funitip:il Cotporation;
Gl lhe Regional Tmnsport Officer, Ahm«iab<1d:
(k) the Joint Director, 1.he Commission~ or 'l'ranspon or. as the ease may be. the Officer cm Spcc.ial Ou1.y;
(I) lhe Deputy -~nforcenient Ot'l'iccr. who sha!J be the ~tcnlber· SctrelQfy~
(n1) 1v.·o exparts from the field of road safuty education nnd em~cncy-care, fl..'> n1ay be nominated b)! lhc: Authorlty (2} Subjc:c1 10 such restrictions, condition~ and llmit::uion~ ~ ma) be imposed by 1hc Aulhorit)•, the Executive ComJJ1iuce shaJI exac;se such 1-9
t-:ll.ct.ullvc
C::1t1mmifttt.
9
1· 10 ~1ceting$ of Exttuih·, Commitlel.'. E.'flllbli!l1nu1n1 11r r11nd.
IPART JV
pt:l\'>'Cr.i und dischnrge such funtli0:ns of the Authority as may be delc:gatc:d W 1t by lhc Authority.
(3) rho F..xcc:utiv( Cqmm•ttoe shall be responsible for imp1c:men1i:og 1hc dccisio.n:s of tile Authorily.
!i. (I) The f..xctu11vc Cornolittee shall meet at .such time :mJ iuth plact a.~ the l;h:iinnan uf lh.: ~tcuti' c: Commiu~ may decide aqd shall oh~l'\·e such rult:S 11f proccdW"C in rc-latioo IQ trrulS3lcti-0n of lts bt.tSlness a1 tJ1e meetings. as may be mode by the resollJtion.
(2) every nltcting of 1hc £~ccutive Commi1h1e shnll be pres.idOO ovt:r b) lhe Ch.ainnan or j11 his .absence. by Lhe Vi«-..Chairman.
(3) The Executive Committee lnay met-t a:t least once ul nw mor).lhs Ot sooner. as may be decided by the Chairman oflhe Executive Committee.
(4) The quo.ruin for meeting Or Executive Coirunittce sh.all-be five.
(5) Ever)' matter to be d'Xided by the Ex~utl,~e Conunittee sh;;tJI be considered and disposed Of at I.he ntl.o.eting of the Executive Committee lll accordanci;: \Vjth 1he decision of lht: majority 1.>f the-mc::-n:ibers _prestnl and voting. 1'hc Chainnan shall h.a\'c the casting vole.
(6) N'o ac1 or proct"edings of the Executive Committee shaJI be queStioned or shnJI be invalidated mm:ly on 1hc grouod of cxi:;;tcuc.c or nn_,y vacancy or defect in the constitt1tion of1hc Executive Co1nm1ttec.
10. (1) As soon 1CJ ma)' be nfltr 1he.constitutiun of the Authority. 1.here s.hall be eslablishcd a Pund to be caUed the "Goja.r.it Ro:.d Safet'y Fund",
(2J There "1>>11 l>eere.Hied10 !he l'uml, •
(9) grruns by 'v:lY of shnre af compoundini; fe'l!S ree!lv1'red for lta11ic violations under the Molor Vehu:Le!i Act, l988 st or J98lt u.r ror violations under-1.hl:t 1\ct~
10
r/\RT IV I GUJARAT GOVERNMENT CiAZEnC, 6X. 27-62-2013
(b) any ot.hcr grants a.I\ niay bei fixed by ll1~ State Govenuncni J'ron1 time \o time:
(c) loaia or advances n1ade by the S1ati: Oovt.mn!Cnt:
(d) gr.u1ts--. Joans or adv"'1lccs made by tl)e Go~enl cf lndia;
(e
orgztnizations.:
lO by .auctioning of the confiscated vehicle.
11. (I) The Fund shall vest In and be admimster
(2) rt:ie Authority shall administer the fund vested In it in suoh manner, as ..may be detc.nnin\Cd by lhc Authority \Vhh the approval of the Slate Goverruuent from lime 10 tin1e.
{3) ... \ II moneys fonnin_g part o f the F"und $hall be deposited in any Nt'ltionati~..ed BW1k, a~ may be decided by the Authority and! the tltcl.'tunt .shall be openlled by the Chie.f Enforct'.me.ot OOic:er: o( lhe Authority in such mnnner? as the Authority m1)' deeide.
12. 'l'he fund shall be u11li7..e
J3. (I) NotY.'ithstanding anylhing cont.ained in any other law for 1he time bcjng in force, vwhere the Enrorce:ment Oflicer is s1u isfied, on s repOrt by any person or otbetYoise, that·
(i) structure o r materials incJuding !:'~hes, banners, d isplay boards, hoardings., tents. pandals-, poles, pl.adOnns~ slalues, monuments ur any other structures, On a. public road;
(ii) I.he condition or any parking area. tree. structure or building $i1uatcd in the vicinity of a public rood~ or I · 11
Vtslfll'' llBd
Adn1mistrt1ion
vr Fun.d,
UllliUUon Of
Fu.11d.
R~tt1 i1v1111
orc:auset .,
•c.eickols.
11
1·12 GUJr-\RA'I' G0\1ERNMF..NT GA7£n'L, l!X. 27-02-2018 I l'ARJ IV (1iil lhC cn1ry OI' exil of an_)1building or prC111i.sc in lhe vicinity of rs public mad, is likely t~ ca\IS() an acc,idcnl or causci1- an obslru<:llon lo the free flO\'-' ttf l.mflic Pr distr.i£1 the ottcn1ion nr oJ;:istruct the 'w'isi4n o( 1hc dri\'cr of nny vehicle.
the EnfoT(emcnl omccr may, after (eoordlng rcasous thereof. direct the person cc.lncl1med. chhcr by n gt'ncrul or a sp~M order, tu 14kc such ntc!l.Surcs os it considers necessary nnd such pe-rSOn shall be bound IC comply with I.he dirt..-ctiou within .such time. ;s.s may be spc:cillcd by 1he lhe Enforcement olli.cer.
(2) Not\\'ithstandin~ anylh1n~ conta.inOO 1n sub-$cc1ion f l ), 1n case of urgency. the Chief Road Sl:lfety C6mn1issi6ocr or the Joint ltood Sai'ety CcmmJSsioner may tak~ such action as may be necessary IQ prcvcof act:idcnt or Obstruction, a.
(1) sdzc the yi:hlclc. in tl1e prescribed m.ann~r .md fu r 1h.i! purpose tllkc or cuu,.'k to be 1aken sueh SI¢~
12
PART IV I Gl.IJAKAT GOVERNMl!NT GAZETTE. EX. •7.0l-2018
(ii) instead of seizing Lhc veluclc. sci7.e the oort.ilicate of registnJdon or S\5e:b Vehicle !ind ~hall isSue an acknowledgement in rcs~ct thereof
(2) \\'here a motor vehicle ha$ been sei1.t.'tl under sub-scci.ton (I). 1hc 0\\1\Cr or person in-c;h;irge <>ftho tnQlor vehicle mny apply to t11e otlii'Cr a:} referred to an sub-section (1), aJong,vith the ft'fc:vant dL-cumtnl~ and :ruch fees .as mo}' be specified by the St:Jlt (iQvcrnmt"flt by notifietttion in Official Guzctte· fof dle release of such vebic1e- and such -0ffic;cr niny. alter verilicalion of such docwnents, by making -an order,. rclea.c;c- the vehicle .subject to such conditions, as he m::i:y deem n«esS.'U)' to inlpose:
-rrov1dcd lhat the diffcn:n1 fees muy bo spccitied for different vehicles and dlfttrcn:t purposes.
(3) Not\\.'iths1ru1ding. anything contained in this· soction, it iwy vehicle se12ed under Sl.•b·scc.tion (1) sbolJ lie with 1hc ;iutbority ror more: lhun l\\'O months due 10 non-..'lttC'.Lllpt or lhe releasing such vcb.ielc ur no one applies 10 release sucb vehicle, or, lf any vehicle seized tlu'ee tlmes- under sub-sec;Oon (I), the officer as rererrcd 10 in sub-sect ion ( 1) ..- may tQrfcit 1bc vehicle: in tb.c name: of the: Slate (iovcm1nc.ot atlcr giving an opportunity of being hi:ard to lhe Q\vnc,r or a per!ion in p
( 4) , be-vehicle so rorfcitc\i nmy be-auctioned by the: forfeiting. officer as may be dctennincd by the Authority.
(S) The income generated from the au:~doo sbaU be deposlte
15. ( l) The Aulhority or !he Stntc RoaIDlnlltce or Oisuict or City Road Safety Committees n1ay -by ordt.r give dmction m atl)' ofiicer of the Goveruinent depurtmen1 or public authori1y or local au1twrity or any pct$0n of pubU(, public ur priva1e-1n'>titutinns to ooL lbr 1hc purpose of Rood S•lety.
l · 1 J
Ptll'l't'.r to
ordi:r "'nrfu.
at1d civf'
dlm:dllaf..
13
GUJARA I GOVERNl
{i) to fulflll any \\'Ork or iinprO'vement on o publio road. ilS ii nla)' consider ll~ssary,
( ii) I<) ensure l1uplement.at1on or aJI fO\WI relatlog 10 Road Safl!!LY .such as helmet st.al bl!'lt, etc.,
( iii) 10 implement 1he declsion..4l of the State Road Safc1y Council.
(1v) LO unplttnent tJte d irection given by the State
Government under section 33:
(>.rovided thnt no order under 1his !llub-section shall bi: i~~ued by ony otlicer of the GO\'.C:tllment depan.ment or public .aulbority or- local outhority ot nny perso:n of public, public or prlvote inslitut~ons 'vithou1 prior \vritli:n nonce and upportun.i1y of belng heard. rr ~uc:h officer of the Govcmmen1 dcpanmcnl or public-authority or JocaJ aulltarity at i.lnY pc:rSQn of public, public or privnu: insri1u1ioos f~ls. 10 res.pond or reply
•o lhc: satlsfaction of the ( '.bic:r Road S::tfcty Comn1i'islomcr or Joint Road SaJCt) Couun.issioner. a re3Soncd order sha.U be issued ru1d sai:ne s:lt.nll be binding On any offic:tt or the Go\•t1:mmcn1 departmcn1 or public authority or local authority or any person of public.. public or- private ins1ituliUn$.
(3) Bva). offittr uf the Govt'mntCRL dcpanmc:nl or pubHt: nu1hori1)' or Jocol autl1ority or any person of public. public or private insritutions !Oh.ill be hound «• du:ry (Jut such \\'Orks ar .Lttprtlvemcnt ur camp1iance of Lhc orders: or directi-0ns passed under su~S<."Ction (1) or C2J \vilhin )'Uch time, u:i ma) be "1-pccified by Lht Authority:
14
f>ART IVJ GUJ.•\M T GO\'ERN~tEN'f GA7..ETfE. EX. 21-02-20 I$
(4) IL ~h.lll be tl1e duly of any offic:tr of the Goycmrncnt dcp:u1men1 or public authority or looat a\lthori1y or 3ny person of public. public:. or private insLiwlion~ LO net id a.id of tha Authority in c:l\(orcing under sub- ~ectio11 (I) Bttd sub-section (2).
(5) 1r any officer of tl1c Cloycmmcnt dcpartrnenl ur publit uuthorltY or local nulhority or any petson of public, public or pnvatc 1n:):lilULions tc.> whom '1 \\lrinen order Is :;ervc:d -undcr sub.section (2} rcfu."c:.$ or fails to comply \\•ith the order \>.'il1\in the time limit sel out by Ole 1\uthonty. lhc C'hitif Ruttd Safety Coo1u1issioncr or the Joint ~oad Safety Commissioner may o.fter g,iviog opponunity of being heard impose a fine up to ' 1.00,000 (rupees ortc lakh onl.}') in person or recommend the disciplinary action upon s~.c:l1 officer or person under the senicc Jay.• 11pplicable. to hlm ruld may also take !IUC:b action as to pre\rent danger and ensltre safety to the pUblic and may recover lhe cos1 'hereof from such officer of 1bc Govcmmc:nl depa.rtmcnl or public authority or 1~1 ~uthorit)' Or any person of pub Ji~. publfc Of private institut'iol\S:
l!nJvidt.d lhlll the fine 1mp0sell shall be rccovc::rab)e from the:
salnry of such officer of the Government d~partment or public uuthority or lo<:.al authority or uny pe;son of public, public 01 private inl>'titulions
and tbe dta\ving and disbursing oDicer of thm officer shall be liabh: to deduct and deposit .ltjn the account_of the Aull1ori1y. 1-1 s
16. Any nmouol due to lhc Au1horhy or the Road Safety A1nc111nb rtcovtnbJt
Commis~dooc:r ·or the Enforccmcnl Officer under this Act shall, ~vithout •t 11rrc:ars prejudice to any other mode of rccovcry, bo rcco\it,rable hl the sa.cne: ortn1ul maruicr-as an arrear of public re\·~ue due on land.
17. Where the Authority or the Road Safety Commlss.-ionc; or. as. the eusto muy b1:., the Enforccmcn1 Officer is or the opinion 1h.11 an)' oniccr ur the C'JOvernmcn1 dcprui1neni or public -authority nr local authority or nny ~rSon of pub)ic, public or _private irullitulions rcfusc.'i or fQ.ils. to co111ply .,.,·ith 11ny ,.,·fiucn order or dlreciion of lhe Authority or Road Safety Ot Enforcement officer or uny order passed under thi'i Act f'tRlty for-
raitun to
4'011!11)1J
ordn.
15
l- 16 GUJARA l OOV!iRNMENr GAZETl'E. [)(, 27-02-2i>l8 ( P/\RT IV ~xccpl under ~1Jb~scclion (2) of section J 5, it sltall i1nJ)Osc t1. penalty b.y r.::a.soncd ocder of U\'C' hundrl.'d rupt't:S each day tiJI the o>mphancc 1>f lhe on:let ur i.lir«liOn uf tht Road Safety C6mmiss-oner or the Enforcement (~fficcr~ so h
Pn'>\'ided th~t .any of1iccr cif the- Government department ur public author,\)' or local authority or nny person of· publit. 1wbhc or private in:.litution.s, as Lhc case mtiy be. shatJ be glvcn ti rcasoMble opportunlty ofbc:ing heard hcfC,re llllY penal.Ly lmpoS<.-d on Wm:
Pn>vicled further tltitt Lb~ burden or proVing. lha1 he ncted n:asort.1b1y and diligently shall he on such officer of the Oovcmmc-nl depa;uncnt or pt1blic aull>oriiy or local authority or an)' person of public. public bl' privote institutions. as the case n1.1ty be.
18. The acc.ounts ottht fund WU be m;iintaincd by the ACCQunts officer under che overaU supervision .and control of lhc Chief tr,i.forcemcnt Officer- in such manrt.:r. as Jllii.)' be resolved -from 1i111c 10 time by the 1\ulhon1y.
St1bt11is1ion 19. E-vccy Disttiel or City Rood Safety CQ1:t'U\1fttee sh.all subn1it such or reports.
repans and rctum.c; and furnish such infotni.ation to the Authority. ns ml'ty be required from time to time.
Aunullt 20. (I) ·rhe Aulh
<2) ['he Ciuvrnunenl sball C3'llSC every .such report to be laid betbcc the State LcgisJaturc. ~~nus may b<. after 1hc rcccip1 uf 1he somc.
16
PARl IV I UUJAAA I' (JOVFllNMl •N'f 0A7fTr~. P.X. 21·02·2018
21. ( I) rh~ actounl~ of 1hc Aulhon1)' lilu11I be oudi1ed annuall)'.
(2) l'hc AutOOnty "'ia) al>O wr)' out 1n1crruil iwd1t lnctuchng co.oamcru audit uf the accuunl.J c\~r) )·W by smh ofticial1 or b)' Ute Clwtncd 1\e1;ouni.ant &$ 1t ckcmi lit.
(1) Elle ~~ountt ar the: Authont) • .is ccrt1ficd b)' the '1lidi1ot, iog.ether
"llh thc oudtt ~ ih<""'1 >iwll be $Uhm1Ucd to the Stat< Go\'
(4) The Aulbonty ""111 W.< ""'h CO
Aodl1 nr
A~u:nt..t.
ll. The Authority m.y. wi1h the pt\'\'ioos IJ'P!O"•I of the Staie Odog•'""'· (jo\'t'mmrnt. Oclc8'1t 10 lhe J~'l(ccut1\-c ('ommi1tce "r 1hc Ro:xl Safety C'ommJ!'
Ro3d Safe!)· Ct'mmincc or 10 Oil) ~1htr officer llf the authority OT 10 any Gazc.ucd olli«-r of lhc Oovcmmcnt by gc-ntr.11 or special order, subject ll, ~uch rc~ri'1iQns tt
23. NOt\vithStnnd1na anytluna oont.ftinOO in k>Ctinn IS or section 17· Offtllttt •ad
(I) whoever. lnchkllne ihc public ~crvau1, refuses or f-ajls 10 comply '''ith any wnttcn-Ordt'I' nr direcuan of 1hc Road Soic1y Commis.iioner or l:.nlorcerncnc Offi.:cr. or wiy olhcr officer under $1Ccilon 22 shall be punishabJc. "·ith impn:ownment for It term ot three mot1ths or ,.,.ith fine Y.hJch m3)' t~kn<.I to live thous:md rupee! or .._.,th boch
(2) ta the C.nC' Of i.l COR11nu1na OfTtru.:~. D fine o( nne thousand t\lpt.'U shall be Unpo'ICJ tor C'Xh lob)' l'or v.hic:h W otTcncc contUt"UCS (l> • JuJ1c•al \1.lci•lr>l< of ft"' C'w« •hall tr) .m olT
under tht> Act
17
(j\J)AJ\A I GQVERNMbNT GAZErrn, EX. 17·1'2·2013 l PART JV Compoandinu: 2~. Any offence punJshable under- 1h.i:s Acl JlUlY eitlK>t before or or offtnc,n..
11ficr the ins1itu1lo11 of prose,u1ion, llC co-inpoundcd by such officers or aulhoritil"S tmd ror such nmnuo.1 as ll)e: State Govemmenl may, by notilication in lhe OJ)iclnl Gn::eitspec1fy iiL this behoJ[ OffC"nc~ by 25. { l) Where an affencrc undtr lhll AC.I hai been Gt.'lmmhh:d by tl Companies.
c:ontpany, every peison who. at t1Je time lhe ()ffcncc \\'as C(lmmutcd. \va5 ln ttl1J.tge of anti \vas respun~i~c to the company for 1he conduct or the busincs..11 or 1hc compan)'. '1..:i v.-cn as !he company. shall be deem~d to be guilty or 1hc offence und shaU be liable. tc> be proceeded again::.t nnd punished a<:cordingly:
Prt:>vided that. nc:ithing contained in this suh-scctiQh shnlJ render aoy !fuch person liable to any puoishmcn1, if he proves that the offeoce Vt'BS con1m1tled wit.bout his kno,vJc:dgo or th.at be bad e:o-:e.rclsed all I.he:
due diligeitce to pre,'tilt 1hc: commission or suc:b otTence.
(2) Not\ .. ithst~miling M)'lluug c.onroine-d in .sub-secti9n (IJ, , .. ·here·nny oft'Cncie untlcr this 1\cl has been com1nitted by a con1pany and it is 1>rovc
Explailation.- for the pu.rposcs of this section~
(a) *Compan)'• mean.~ anybody c:orporalc nnd includes a ti.an or other as:soc1alion c>f individuals~ and
(b) ''diXoCtor'' rn relalion to a finn. means a plltlner in the iltru. ,\pp"'!. 26. (I) Any Jl<.'JSOP oggricvc~ by llJ1 ordor pa<.
18
PAl\T IV I OUJARATGOVERNMl!NT
(2) Ever~1appeal preferred under sub- sc·ction ()J shMI be a:cco1l1panied by fees of rupees {ive lhousand.
(J) t\Jler the re""ipt of nn)' nppeal under sub-section (1). Llw Appellate Authority $boll~ nf\er gi\'1ng the appellan1 un opportunity o.r being heard In the matter, dispose of 1hc appeal :l.S c;."
27. The ChierRoad Safety Cotrutti.ssioner ntoy. suQ .. rnatu or on A.cvt~iu•. application n1adr 10 it by the ag.grlcvtd perSOn, calf for lbe rooords of an)' cnsc in whicib nn order ur.J.er section 13. 14. 15 or 26 ~ been passed by any !;uhordina.lc officer of the:-A\Jlht>rlty llnd if i1 upperus to
•he Ch1cf Rood Safety Commi$_Siontr th::it 1he order is improper or illegal, he may pass such order as he deems tit
28. All the memberS ttnd en1p1oyees of the Aulhority "'bile acting or purp0rting to act 1n purSt1ance of lhe prov1siorts of th.Ls- Aci Qr the ruJes 1iu.de thereundec. bC. liee1ned to- be a pubJ1c servant \vitbln the mew.ting oL,..tlon 21 oflbe lndian Penal Code.
1"1t11:1twr,,_
offictrs and
cmployrrs
IQ be p1tbli<
Mrv•nli.
'29. No suit, pro:iecu~ion or 01hcr lcgnl proceedings shal I lie against l'nJlcdion 11tc 011\•c::mmc:n1 or Au1hority or any officer of the Govcrnrncnt or 3.ll)' 1ncmbcr or olhcr employees or the Aud1ority ror anything. 'vbic.h is dooc: in good failh or intended tu be done undc:r lb.i!l. Act .()[ 1hc rules mnde then.""Ul'lder.
30. N<> c:c.>un shall take cogniz.1J1ce of any offence punis-Jlable under
1 hi.s Act except on • report in writing or Lhc rac1 s constituting. !.UCb 6ITenee .submiued \vith th·c prior permission of the Authority or. as lhe case may be. I.he Executive Contl)llttcc or lhc Ch.ic( Euforeemcnl Officer. or ae1i11n u~ken in l?Qod C1ll1Jt. 31. No civil cQu;rt sJ1all have.Jurisdiction 10 settle, decide or dc.:d 6ur or \vith any question or to dotcnnine My matter ,-.,b.iCl1 is by OT und.c:r thi~ Act Ur Lhe rulr the A·uth9rity or auy ofticer authorized by lbe State Govemmcntot lheAuthu-rily. j 11nsdlrllo11 Of ch ii courb.-
19
A
••Ti."' fortk faM bitiq •• ...... lOI JJAl\11 TGOVl:.Rl\MENI CUILETI I , f .X 27-0l-l018 I PART 1\ J2 The! pnl\i'lioos: of this 1\tl 5}i.ail ~ in aJJitiPn h.J. IUki not i.n J4;rupt1.0n uf im)· of the pro,1Sioru: of lhf: ~Mor \'ch1cfc .. /\"9 l981 or .in) c>1hcr la'" ftw the ti.me being in fOC'cc
ro.-r1 e1r J.l .
~-1 (!
G1>,rr11mr111
IQ lJ' e
d1rtt1Wn' Qr 1h1s 1\cl or uny other l;n\' letr 1.hc 1i1nc lx1n~ 1n lt.1rtc to contm111nd rcgulu.1c the ro.id 1r11i'fii:.
(C) the dt.-s1rability o r pre\'Cn llng the rood acc.1dents.
(d) the desirability
(i) reµrding cont.roJ of the purcha.w of k.~nd \Chi~lt.
(ii) regarding prcvcntlon and rcaulatJon of ll)C U>C or tl1c vehicles Jli()Jt lhnn ago of l S years und sn.anncr ft>r the scrap thcri:of,
(iii) regarding fixing time of the """ or prohibltlns u.'IC: of 1he of the "ehicfe on the public; rood tD the $pcttlic area or area c•v) regan:bng the- appointment of Jn) publir: or pri\·;&tc agcnc;y alltr following
20
PART JV 1 OllMRA I C11JVl·K'
(V) rcgord1n1111x1n11 ul !lcl"\·•cc thar~e a.'i ma} be le'toied by such
•gcnc:y. C\·i) any other direi.:tion a• the Slate <.rovmw1cn1 m.::ay deem lit tu ~i-..t 1u c:ru;urt road ufci> ·
Pro\ldtd lho1 lh< razc or coinpoundmg lees, pc.Wt= or fine WJJ be s.pecificJ unJc:r the t'Of'e'b\C IJl~·s llf Nlcs made tbrrtundcr:
Pro"Jcd 1111\hcr thal <-..mpuundu11 fee>. ponalties. fioc 0t cost
£.q>lanotfon.- Ftlf lhe purpose ot clause (1). "'Xcood \Chicle- means lhc S
1-21
34., (J) fhc Sl:'ltt O<>\t.'mmcnl n~.l)'. subjeci lo the cond1uon of Po•tt lo prcvi.ctus puhhcauon. f.:.r the period as the- Sl:tle
(2) In parli,ular, and w11hou1 PfCJUdicc 10 the gcneca.lity or the forcliJnlng provision. 1hc Sl31c oo ... ·crnn1cnt moy ml'lke rules for all or Wl) of1he rullowing mnuer. namtl)\·
(tl) runctiCll15 IC'! ho pcrfu)'1TI.;d by lJlC 1\ulbOril)' io oddition lO lhe f\Jnc:tion'I prov1dcd tn section 4:
(b) 1hc dcsili!lllllion. ll\Clhod or appc:nn11ncn1 and otlier t'(lndili(lnS ol '$ttvice of 1he ofliccrs and staff of the Au1hunty:
(c) the f<'lrm ond the tlme JOt prcparntion of annual report under 'i
td) any othc1 manC"r "'hich &J required co be. or may be. J'IC'Cflhcd
( 3) The contra\ m11oin nt 3:n) '"' the rtu\
21
1-l:?
l'owtr to m• kC
rceo1111ku~ l>owc-r to rc.mo,·c dlfOculUe.,.. llcpcal and _$!1vll'lfl$. GVJ,\Jl1\ T GOVERNMl;NT GAZEnC. EX. 2.7·0:?·lCl I g f PART IV
(4) AU rules nmde under 1.hi:t sccti(ln shllll be published lo 1hc
(S) All rules made uodcr lids section sball be laid fQr ""' '""• 1hoo 1hiny dnys before tl1c .State Lcgislatw-e as soon as possible atler lhey :ire m:.ule. and sh.all be subJcCI tQ r~ciss1on by tht: Stn10 l..egisltHUl'C or 10
22