Uttar Pradesh act 27 of 1976 : The UTTAR PRADESH MOTOR VEHICLES (SPECIAL PROVISIONS) ACT, 1976

Date: 4 Jul 1976

Department

Department of Vidhai Anubhag - 1

Ministry

Ministry of Vidhai

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No. 3116(2) /XVII-V-1-71-76

Dated Luchnow, July 5, 1976

IN pursuance of the provisions of clause (3) of Article 348 of the Constittp't lion of India, the Governor is pleased to order• the publication of the following., English translation of the Uttar Pradesh Motor Vehicles (Vishesh Upbandh):7 Adhiniyam, 1976 (Uttar Pradesh Adhiniyam Sankhya 27 of 1976) as passed by the Uttar Pradesh Legislature and assented to by the President on July 1, 1976:',

THE UTTAR PRADESH MOTOR VEHICLES (SPECIAL PROVISIONS) ACT, 1976

[U. P. ACT No. 27 OF 1976] (As passed by the Uttar Pradesh Legislature)

AN ACT

to make certain provisions in respect of existing permits for motor vehicles under the Motor Vehicles Act, 1939 and in relation to schemes, routes ,: and areas notified or purporting to be notified under Chapter IV-A ofts that Act, and to provide for matters connected therewith.

Jr is HEREBY enacted in the Twenty-seventh Year of the Republic of tndi? as follows :

Short title, extent 1. (1) This Act may be called the Uttar Pradesh Motor Vehidet and application. (Special Provisions) Act, 1976.

It shall extend to the whole of Uttar Pradesh. This Act shall apply only in relation to schemes approved or pur.-

porting to be approved areas and routes notified or purporting to pe notified under Chapter IV-A of the Motor Vehicles Act, 1939 as amended in its appli•;,1 cation to Uttar Pradesh (hereinafter referred to as the principal Act) ancr4 to permits issued under the principal Act before the commencement of this Act.

Definitions. 2. In this Act, unless the context otherwise requires,—

the expressions "approved scheme", "notified area" and "notified:7,, route" shall have the same meanings as in section 68-D of the principal Act;

"competent authority" means the Authority constituted under section 3 ;

"corporation" means the Uttar Pradesh State Road Transport :. Corporation established under section 3 of the State Road Transpor,t,,, Corporation Act, 1950;

"mini-bus" means an omni-bus which is constructed or adapt to carry not more than 35 persons eiccluding the driver;

WﬁnWmJaW-E, 1976 L; erﬁ is? age“: vitae ‘ie’tﬂw Short title, extent and application. Deﬁnitions. to make certain {71 omszons in respect of existing under the Motor Vehicles Act, 1939 and in relation to schemes, routes cation to Uttar Pradesh ( 14-4311 4 at am 5 a‘ mile fa? mi first} 111-211 a? new ﬁrm on an ﬁﬂﬁ Iris! '5‘: farm a 1:353:33? n RWTVT-Wa‘ In rem 1% am? it wife we! ﬂew an [ Wins 1 1 5—-—:a wistfaua % arena fﬁﬁ' In? an fatﬁ mi 51‘: fair Ma 6591 151:1 '1‘; fags; silt tantra: am 12 a? arena in? mi 65111 fair! a? mm at mi: west: :11 new suntan} an see new?" '10 ‘fa‘se In fawn a Fare ss‘t'é are In w triﬂing} wit it 6mm} l 1 Suﬁsm W 11‘: fan? Fania, fess} arr men ’1‘? a‘tﬁ ate 1ft, ﬁﬁ that sh.‘ an u-f‘afam Is”! 11:11 68-in m‘ mite farm at stamina a nu“! a} at am (is-ii If. Quin mates In gunﬁre =r~1,111 father, 51mins, mq‘tfea m awaits! wfwﬁa at: mart arr ﬁfifa’m‘ﬁ =15? war 311mm ﬁW’T nfafawru as? is? an”! fir and «mm ham? «151 new Wafers! «if at No. 3116 (2) /XVII-V—1-71-76 Dated Lucknow, July 5,1976 IN pursuance of the provisions of clause (3) of Article 548 of the Constit tion of India, the Governor is pleased to order the publication of the following English uanslation of the Uttar Pradesh Motor Vehicles (Vishesh Upbandh Adhiniyarn, 1976 (Uttar Pradesh Adhiniyam Sankhy a 27 of 1976) as the Uttar Pradesh Legislature and assented to by the President on Julyp l, 197 THE UTTAR PRADESH MOTOR VEHICLES ‘(SPECIAL PROVISIONS) ACT, 1976 [U. P. ACT No. 27 on 1976] 1 s assed t e Uttar Pra es e 15 attire ‘ A p by h d h L g’l AN 'ACT passed by' '1- permits for motor vehicles-i; and (ﬂeas notiﬁed or purporting to be notiﬁed under Chapter I_-VA of? that Act and to provide for matters connected therewith. IT 15 HEREBY enacted 1n the Twenty seventh Year of the Republic of Ind as iollows: l. (1) This Act may be called the Uttar Pradcsh Motor Vehiclelu: (Special Provisions) Act, 1976, (2) It shall extend to the wholeof Uttar Pradesh. - 1:: (5) This Act shall apply only in relation to schemes approved or p111“- porting to be approved areas and routes notiﬁed or purporting to ”he notiﬁ under Chapter IV—A of the Motor Vehicles Act, 1939 as amended 1n its app hereinafter referred to as the principal Act) an to permits issued under the principal Act before the commencement of ﬁll-1': Act. =, .12: . 2. In this Act, unless the context otherwise requires,— (a) the expressions “approved scheme”, "notiﬁed area" and‘ ‘notiﬁ Maxis) route’ shall have the same meanings as in section 68- D 01; the principal *‘ Act ; section 5 ; (c) “corporation" means the Uttar Pradesh State Road Tran-"115’or (b) “competent authority” means the Authority constituted undel: H Corporation established under section 3 of the State Road Trans-1301',t Corporation Act, 1950; (0!) “1111111 bus means an omnibus which is constructed or adapt“l {$1 to carry not more than 35 persons excluding the driver;

797 RAT WM'Rot TM, 5 VTI, 1976

(e) "specified limits" means such limits, area or routes as may be sped- fled by the State Government by notification;

(0 words and expressions used but not defined herein and defined in the principal Act shall have the same meanings as in the principal,. Act.

3. (1) The State Government shall by notification constitute an Autho- rity to be called the "Competent Authority" which shall consist of— -

the General Manager of the Uttar Pradesh State Road Trans- ort Corporation,

the Transport Commissioner, Uttar Pradesh,

the Secretary of the Finance Department of the State Government.

The members specified in sub-section (I) may be represented by officers not below the respective ranks of Deputy General Manager, Deputy

, Transport Commissioner and Deputy Secretary at any meeting of the Com- petent Authority, and the officers so deputed shall have a right to vote and

' shall for purposes of that meeting be deemed to be members of the Com- ,. /*tent Authority.

Chie of the members shall 1* elected to act as Chairman of the Competent Authority.

The replacement of any member mentioned in sub-section (I) or the change of any representative under sub-section (2) shall not affect any pend- ing proceedings which may be continued from the stage where such replace- ment took place.

The Competent Authority shall appoint a secretary who may be an officer of the State Government or of the Corporation.

All orders and decisions of the Competent Authority shall be authenti- cated by the signature of the Chairman, and other instruments issued by the Authority shall be authenticated by the signature of the Secretary.

4. (1) Where any person, not being an institution or corporate body, owning a mini-bus has been given a permit for such mini-bus to be used as a

z contract carriage, the Competent Authority may on his application authorise its .use as a stage carriage within specified limits covered by an approved scheme, 'subject to such terms and conditions, which may be in respect of matters specified in sub-section (3) of section 48 of the principal Act or in respect of any other matter, as it thinks fit, and for the period during which such authorisation is in

r. force, the permit shall be deemed modified to the extent of such authorisation.

(2)'; Without prejudice to the generality of the provisions of sub- section T(1), it shall be the condition of such authorisation that the owner of the mini-bus shall pay such amounts to the Corporation as may be fixed by

7. the Competent Authority having regard to the nature and class of route, the distance covered, the seating capacity and other relevant factors, and abide by

, such administrative and operational control of the Corporation as the Competent Authority may from time to time by order direct.

(3) If at any time the Competent Authority has reason to believe that j` there has been a breach of the terms and conditions, subject to which the

ulthorisation referred to in sub-section (1) was made, it may, for reasons to be recorded, revoke the said authonsation, and thereupon the permit referred to in Sub-section (1) shall be deemed to be restored to the position

- in which it was before the authorisation was made.

5. • (1) Notwithstanding anything contained in an approved scheme, the Competent Authority may authorise—

(a) any holder of a permit for a stage carriage to ply his stage carriage on such portion of the notified route as may be specified and for suck period and subject to such terms and conditions, which ntay; be ip

Competent Au- thority.

Authorisation of use of private mini-bus within specified limits on certain condi- tions.

Authorisation of use of vehicles over Corridors and inter-state route.

. mm mm m, 5 rial-IE, 1976 p ,_ _ (a) "speciﬁed limits" means such limits, area or routes as may be speci- ﬁed by the State Government by notiﬁcation ; (f) words and expressions used but not deﬁned herein and deﬁned in the pnnapal Act shall have the same meanings as in the principal. Act. . 3. (1) The State Government shall by notiﬁcation constitute an Autho- ﬁty to be called the “Competent Authority" which shall consist of— — _ (i) the General Manager of the Uttar Pradesh State Road Tran:- . p port Corporation, (ii) the Transport Commissioner, Uttar Pradesh, (iii) the Secretary of the Finance Department of the State Government. ' _ (2) The members speciﬁed in sub-section (1) may be represented by " ofﬁcers not below the respective ranks of Deputy General Manager, Deputy , Transport Commissioner and Deputy Secretary at any meeting of the Com- ' petent Authority, and the officers so de uted shall have a right to vote and shall for purposes of that meeting be eemed 'to be members of the Com- ). petent Authority. (3) One of the members shall be elected) to act as Chairman of‘ the - Competent Authority. ,, (4) The replacement of any member mentioned in sub-section (1) or the change of any representative under sub-section (2) shall not aﬂect any pend- .‘ing proceedings which may be continued from the stage where such replace- ', ment took place. (5).» The Competent Authority shall appoint a secretary who may be an ofﬁcer of the State Government or of the Corporation. ' _ (6) All orders and decisions of the Competent Authority shall be authenti- cated by the signature of the Chairman, and other instruments issued by the Authority shall be authenticated by the signature of the Secretary. . 4. (1) Where any person, not being an institution or corporate body, ;owning a mini-bus has been given a permit for such mini-bus to be used as a » contract carriage, the Competent Authority may on his application authorise its:use as a stage carriage within speciﬁed limits covered by an approved scheme, 'subject to such terms and conditions, which may be in respect of matters speciﬁed in sub-section (8) of section 48 of the principal Act or in respect of any other .matter, as it thinks ﬁt, and for the period during which such authorisation is in force, the permit shall be deemed modiﬁed to the extent of sud: authorisation. (2)5,Without prejudice to the generality of the provisions of sub- section ((1), it shall be the condition of such authorisation that the owner of the mini-bus shall pay suoh amounts to the Corporation as may be ﬁxed by the Competent Authority having regard to the nature and class of route. the distance covered, the seating capacity and other relevant factors, and abide by ,such administrative and operational control of the Corporation as the Competent .Authority may from time to time by order direct. - (3) If at any time the Competent Authorit has reason to believe that there has been a breach of the terms and con 'tions, subject to which the _a1‘1thorisation referred to in sub-section 1) was made, it may, for reasons to be recorded, revoke the said authorisation, and thereupon the permit referred to in sub-section (1) shall be deemed to be restored to the position J in: which it was before the authorisation was made. ' 51' (1) Notwithstanding anything contained in an approved scheme, the ' Competent Authority may authorise— ‘ I (a), any'holder of a permit for a stage carriage to ply his stage carriage . on ‘such portion of the notiﬁed route as may be speciﬁed and for suds : " PCTiOd and subject to such terms and conditions, which may be in Competent Au- thorny. Authorisation of use of private mini—bus within speciﬁed limits on certain condi- tions. Authorisation of use of vehicles over corridors and interstate route.

6 3ffi SAW 61717WITI ;ME, 5 1cfl, 1976

Regulations.

Specification of number of services not an essential requirement of section 68-C or section 68-D.

This Act and orders thereunder to override chap- ters IV and V-A of the principal Act.

Finality of orders

respect of matters specified in sub-section (3) of section 48 of the principal Act or in respect of any other matter as it thinks fit;

any State Transport Undertaking or a Statutory Corporation of Uttar Pradesh or any other State or Union Territory to ply their public service vehicles on an inter-State route covering notified or non-notified routes within the territory of Uttar Praddh, subject to such terms and conditions as it -thinks fit; and

for the period during which such authorisation is in force, the scheme shall be deemed modified to the extent of such authorisation.

(2) Without prejudice to the generality of the provisions of sub-section (1)1, it shall be the condition of such authorisation that the owner of the stage carriage or the public service vehicle, as the case may be, shall pay such amounts to the Corporation as may be fixed by the Competent Authority having regard. to the nature and class of route, the distance covered, the seating capacity and other relevant factors, and abide by such administrative or operational control of the Corporation as the Competent Authority may from time to time by order direct.

6. The Competent Authority shall, with the previous approval of the State Gov emment, make regulations governing the manner and procedure for, seeking authorisation under section 4 or section 5, and in general for carrying out the purposes of this Act.

' 7. Nothing contained in section 68-C or section 68-D of the principal, Act shall be deemed to require or ever to have required a specification being made in an approved scheme of the number of services to be provided.

The provisions of this Act and of orders made thereunder shall have. effect notwithstanding anything inconsistent therewith contained in Chapter IV and Chapter 1V-A oi the principle Act or in any permit, scneme, notification or • other instrument having . effect by .virtue of the provisions of the said-. Chapters.

(1) Any person aggrieved by an order under sub-section (3) of , section 4 may make a representation against it to the State Government, and' the State Government may thereupon pass such order as it deems fit and its. order shall be final.

(2) Save as provided by sub-section (I), no order made by the Competent).; Authority under section 4 or section 5 shall be called into question any: ! court or be subject to any appeal or a revision to any Authority or TribunaItt under the principal Act.

10.. The provisions of. section 113 of the principal Act shall mutatis • mutandis apply in relation to any direction, lawfully given by the Competent, Authority under this Act and to the discharge of any function by that Authority under this Act.

11: (1) In section 43-A of the principal Act, in sub-section (6), for the, word and figures "50 and 57", the word and figures "50, 57 and 68-F" shall be if: substituted.

Disobedience of directions, obstruc- tions and refusal of information.

Application of sections 43-A and I33-A of the principal Act.

Determination of authorisation.

Removal doubts.

(2) Section 133-A of the principal Act shall mutatis mutandis apply in relation to the provisions of this Act, as it applies in relation to the provisions of the principal Act.

12. Where the State Government at any time in the public interest by notification directs that from a 'notified date all or any authorisations madç. by the Competent Authority under section 4 or section 5 shall cease to have effect, the said authorisation shall so cease to have effect and no such cessation, of any authorisation shall entail any liability for compensation against the State Government or the Corporation or the Competent Authority or its members.

of 13. For the removal of doubts it is hereby declared that it shall not be necessary for the Competent Authority to hear any party or other person affected before taking any decision or making any order under cection 4 or section 5.- _ -

Regulations. Speciﬁcation number of services of not an essential requirement section 68-C section 68-D. of or This Act and orders thereunder to override chap- ters [V and V-A of the principal Act. Finality of orders Disobedience of information. principal Act. Removal _ I doubts. of directions, obstruc, tions and refusal Application of sections 43-A and l33-A of the Determination of authorisation. of ,to the Corporation as may be fixed by the Competent Authority having regard-1 Authority under this Act. ' necessary for the Competent Authority to hear any party or other person mmmm, same. 1976' respect of matters speciﬁed in sub-section (3) of section 48 of the principal Act or in respect at any other matter as it thinks ﬁt; '- : (.b) any State Transport Undertaking or a Statutory Corporation of Uttar Pradesh or any other State or Union Territory to ply their public service vehicles on an inter-State route covering notiﬁed or non-notiﬁed ,- routes within the territory of Uttar Pradesh, subject to such terms and conditions as it thinks ﬁt; and 3‘. (c) for the period during which such authorisation is in force. the ' scheme shall be deemed modified to the extent of such authorisation. (2) Without prejudice to the generality of the provisions of sub-section 0)", it shall be the condition of such-authorisation that the owner of the stage carriage or the public service vehicle, as the case may be, shall pay such amounts to the nature and class of route, the distance covered, the seating capacity and other relevant factors, and abide by such administrative or operational control _ of the Corporation as the Competent Authority may from time to time by order direct. ' . 6. The Competent Authority shall. with the previous a proval of the State Goxernment, make regulations governing the manner an procedure for. seeking authorisation under section 4 or section 5, and in general for carrying. out the purposes of this Act. ' 7. Nothing contained in section 68-C or section 68-D of the principal Act shall be deemed to require or ever to have required a speciﬁcation being. made in an approved scheme of the number of services to be provided. 8. The provisions of this Act and of orders made thereunder shall' have- eEect notwithstanding anything inconsistent therewith contained in Chapter IV and Chapter lV-A ot the principle Act or in any permit, scheme, notiﬁcation or ' other instrument having . effect by virtue of the provisions of the said, Chapters. 9. (1) Any person aggrieved by an order under sub-section (3) of\ 1‘ section 4 may make a representation against it to‘ the State Government. and' the State Government may thereupon pass such order as it deems fit and its { order shall be final. ‘ (2) Save as provided by sub-section (1) , no order made by the Competent-1; Authority under section 4 or section 5 shall be called into question in'. any: .‘.A court or be subject to any appeal or a revision to any Authority or Tribunal” under the principal Act. 10. . The provisions of. section 113 of the principal Act shall mutat mutandis apply in relation to any direction. lawfully given by the Competent: . Authority under this Act and to the discharge of any function by that 11.‘ (1) In section 43-A of the principal Act, in sub-section (6), for the; N word and ﬁgures "50 and 57", the word and ﬁgures "50, 57 and GS-F” shall her-f substituted. » ' _ ”:1. (2) Section lSS-A of the principal Act shall mutatis mutandis apply in I relation to the provisions of this Act, as it applies in relation to the provisions ._.' of the principal Act. _ :3 12. Where the State Government at any time in the public interest by?" notiﬁcation directs that from a 'notiﬁed date all or any authorisations madgg ‘ by the Competent Authority under section 4 or section 5 shall cease to have » -" eﬂect, the said authorisation shall so cease to have effect and no such cessationn ’_ of any authorisation shall entail any liability for compensation against the StatebGovemment or the Corporation or the Competent Authority or i” mem era." ' ‘ - ’ ‘ 15. For the removal of doubts it is hereby declared that it shall not be aﬁectcd before taking any decision or making any order undty' section 4 01' section 5.~ " ' ' ' ”

3q7 sthr watnry Tim, 5 art 1976 7 47

14. Any sum due to the CorporatLon in accordance with any order passed Recovery of dues. tsuider section 3 or section 4 may on a certificate of the General Manager of the

Corporation be recovered as arrears of land revenue.

Y. 15. No suit or other proceedings shall lie against the State Government immunity. oc the Competent Authority or its members or against the Corporation in

.- respect of anything done or intended to be done under this Act, and in parti-. cular, on the basis of any direction under section 12.

16. Notwithstanding any judgment decree or order of any court, any Validation. -scheme prepared or published under section 68-C, or approved or modified wider section 68-D of the principal Act or purporting to have been prepared published, approved or modified shall not be deemed to be or have ever been invalid on the ground of the number of the services to be provided being not

'specified therein.

*mu 91lT Tftzfq, en

ift0 (M07,0410--q0c110 102 1110 (fgailtM) --zg7e....i5o (iT11)

15. No suit or other proceedings shall lie against the State Government Immunity. idle Competent Authority or its members or against the Corporation in "respect of anything done or intended to be done under this Act, and in parti- ‘_c_uIar, on the basis of any direction under section 12. 16. Notwithstanding any judgment decree or order of any court, any Validation (heme prepared or published under section 68-C, or approved or modified under section 68-D of the principal Act or purporting to have been prepared Published, approved or modiﬁed shall not be deemed to be or have ever been invalid on the ground of the number of the services to be provided being not speciﬁed therein. _ ' m d, V . aim-Hr am the, Hr?! I ﬂotmogoﬁio——qow’to 102 we (faaifww)——1976--750 (5M)

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Uttar Pradesh act 27 of 1976 : The UTTAR PRADESH MOTOR VEHICLES (SPECIAL PROVISIONS) ACT, 1976

SECTIONS