Whereas, the draft Central Motor Vehicles (Regulation of Petroleum Products supply to bottling plant in Tripura from Bangladesh) Rules, 2018 were published, as required by sub-section (1) of Section 212 of the Motor Vehicles Act, 1988 (59 of 1988), vide notification of the Government of India in the Ministry of Road Transport and Highways number G.S.R. 750(E), dated the 3rd August, 2018 in the Gazette of India, Extraordinary, Part II, Section (3), sub-section (i), inviting objections and suggestions from all persons likely to be affected thereby before the expiry of the period of thirty days from the date on which copies of the Official Gazette containing the said draft rules were made available to the public;
And whereas, copies of the said Gazette notification were made available to the public on the 3rd August, 2018;
And whereas, no objections and suggestions received from the public in respect of the said draft rules;
Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 139 of the Motor Vehicles Act, 1988, the Central Government hereby makes the following rules, namely
(1) These rules may be called the Central Motor Vehicles (Regulation of Petroleum Products Supply to Bottling Plant in Tripura from Bangladesh) Rules, 2018.
(2) These rules shall come into force on the date of their publication in the Official Gazette.
In these rules, unless the context otherwise requires,
(a) MoU means the Memorandum of Understanding, signed by a registered Petroleum Products Refining and Supply Company of India with a registered company of Bangladesh for the supply of petroleum products to North East India;
(b) crew means driver and helper of the motor vehicle;
(c) competent authority means,
in relation to
(i) regular permit , an authority competent to issue such a permit under the law of Bangladesh;
(ii) driving licence , an authority competent to issue such driving licence under the law of Bangladesh;
(iii) certificate of fitness , an authority competent to issue such certificate of fitness under the law of Bangladesh;
(iv) registration certificate , an authority competent to issue such Registration Certificate under the law of Bangladesh;
(d) helper's certificate means a certificate issued by the party signing the MoU;
(e) driving licence means the document issued by a competent authority, authorising the person specified therein to drive a motor vehicle;
(f) vehicle means motor vehicle, for the carriage of Liquefied Petroleum Gas(LPG) between Bangladesh and India;
(g) certificate of fitness means a certificate issued by a competent authority, testifying the mechanical fitness of the vehicle to ply on the road;
(h) insurance policy means a valid vehicle insurance policy, extendable in Indian territory, covering comprehensive third party risks;
(i) permit means document issued by the competent authority authorising the movement of a vehicle;
(j) registration certificate when used with reference to a vehicle, means the certificate of registration issued by the competent authority;
(k) explosive license means license issued by Petroleum Explosive Safety Organisation under Department of Industrial Policy and Promotion, Ministry of Commerce and Industry, Government of India;
A vehicle operated or used while entering into the Indian territory will be so maintained that it is under the effective control of the driver.
Driver of the vehicle shall be in possession of the driving license applicable for the class of the vehicle entering into the Indian territory, registration certificate, fitness certificate, insurance policy, route permit and explosive license.
The official from the transport department, on entry into Indian territory, shall verify the details and the validity of the following documents available with the vehicle, namely
(i) Registration certificate;
(ii) Fitness certificate;
(iii) Insurance policy;
(iv) Route permit;
(v) Driving licence;
(vi) Explosive license.
In case of a breakdown, accidents or any other incident with the vehicle used for transport bulk petroleum products in the Indian territory, the importer shall inform the transport department or traffic department and the local police.
1. Ministry of Road Transport and Highways, Noti. No. G.S.R. 1038(E), dated October 17, 2018 and published in the Gazette of India, Extra., Part II, Section 3(i), dated 17th October, 2018, pp. 3-4, No. 744.