The Central Motor Vehicles (Regulation of Bus Service between Amritsar and Nankana Sahib) Rules, 2006
Published vide G.S.R. 506(E), dated 25.8.2006, published in the Gazette of India, Pt.II, Section 3(i), dated 25.8.2006.
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In exercise of thepowers conferred by sub-section (2) of section 139 of the Motor Vehicles Act,1988 (59 of 1988), the Central Government hereby makes the following rules,namely :- 1. Short title and commencement .(1) These rules may be called The Central Motor Vehicles (Regulation of Bus Service between Amritsar and Nankana Sahib) Rules , 2006. (2) They shall come into force on the date of theirpublication in the Official Gazette. 2. Definitions .In these rules, unless the context otherwise requires,- (a) Agreement means the agreement between the Government of the Republic of India and the Islamic Republic of Pakistan for the regulation of bus service between Amritsar and Nankana Sahib signed on 21st December, 2005 ;
(b) Authorisation fee means the fee to be paid by the permit holder of one country to the othercountry for obtaining authorisation ;
(c) Bus crew means driver, conductor and theliaison officer;
(d) Competent authority means, in relation to-
(i) permits ,an authority competent to issue such a permit authorised under the law of the country concerned;
(ii) driving license,an authority competent to issue such a driving license authorised under the law of the country concerned;
(iii) conductors license, an authority component to issue such a conductors license authorised under the law of the country concerned;
(e) country means India or Pakistan , as the case may be;
(f) form means a formspecified in the Schedule annexed to these rules;
(g) Liaison Officer means official included in thecrew authorised to carry out operational supervisionof transport vehicle and to keep liaison between passengers and customs andimmigration authorities and between passengers and prescribed foodoutlets/restaurants;
(h) passenger means a person in possession of avalid ticket for travel from Amritsar to Nankana Sahib or vice versa and a valid passport,visa and any other travel document which may be mutually agreed to between the Parties to the Agreement;
(i) PUC certificate means Pollution Under Control Certificate issued by theappropriate authorities in Pakistan or India ;
(j) scheduled service routes mean the routes alongwith the time schedule and other related operational aspects specified in the Protocol to the Agreement for the regulation of bus service between Amritsar and Nankana Sahib;
(k) transport vehicle means a motor vehicle (coachor bus) for the carriage of passengers for hire or reward, between India and Pakistan, subject to such restrictions on the gross laden weight, wheel base orseating capacity etc., of vehicles as may be imposed under the law in eithercountry from time to time.
3. Forms, contents and duration, etc., of the permit .(1) A regular permit for transportvehicle shall be in the form set out in Schedule and shall be non-transferable: (2) A regular permit for transport vehicle shall be validfor one year and renewable upto a maximum period offive years on a yearly basis. 4. Eligibility conditions of a vehicle .(1) A transport vehicleshall be so constructed and maintained as to be at all times under theeffective control of the person driving it. (2) Driver of a transport vehicle referred to in sub-rule(1) shall have,- (a) a valid registrationcertificate issued under the law of the country concerned;
(b) a valid certificateof fitness issued under the law of the country concerned;
(c) a valid insurancepolicy issued under the law of the country concerned;
(d) a valid permit under the law of the country concerned;
(e) a passenger listwith details of their nationality; and
(f) a valid Pollution Under Control Certificate under the law of the country concerned, in respect of such vehicleand shall make all the said documents available for inspection by any authoritycompetent to inspect such vehicle.
5. Conditions for the driver and conductor .(1) The person driving a transport vehicle shall bein possession of a valid driving license issued by a competent authority todrive such a vehicle and the drivers badge. (2) The conductor of a transport vehicle shall be inpossession of a valid conductors license issued by a competent authority. (3) For any reason, a driver referred to in sub-rule (1) ora conductor referred to if sub-rule (2), of a country is unable to perform hisduties in the other country, a driver or a conductor in possession of a validlicense issued by the competent authority of such other country, may drive oract as a conductor of the vehicle, as the case may be. 6. Distinguishing particulars to be exhibited on the transport vehicle .In addition to theregistration number assigned to a transport vehicle operating under theagreement by the competent authority, the following particulars shall bepainted in English and in official language of the respective country eachletter being not less than two inches (five centimetres )high and two inches (five centimetres ) wide, legiblypainted on a plain surface or a plate or plates affixed to the vehicles,namely:- (i) Amritsar Nankana Sahib Amritsar (on front side and backside of such transport vehicle in a conspicuous place).
(ii) Name of the operator of the bus service (on both the sides of such transport vehicle).
7. Personal effects of bus crew .Thebus crew of a transport vehicle operating under the Agreement may carry suchpersonal effects, as may be necessary, having regard to the period of theirstay in the host country subject to conditions specified in the customs laws ofboth countries. 8. Insurance of the vehicle .Notransport vehicle which does not have a policy of insurance which coverscomprehensive or third party risks, arising out of the use of transport vehicleand which complies with the requirements of the law of the country concernedshall operate under these rules. 9. Conditions for transport of passengers .No transport vehicle registered in Pakistan shall beengaged in the transport of passengers from any point of India to any otherpoint in India, and similarly no transport vehicle registered in India shall beengaged in the transport of passengers from any point in Pakistan to any otherpoint in Pakistan. SCHEDULE
FORM OF PERMIT TO PLY TRANSPORT VEHICLES ON INDIA
(AMRITSAR)-PAKISTAN (LAHORE)
REGULAR PERMIT*
(Strike out whichever is not applicable)
Government of India /Government of Pakistan
Permit to ply transport vehicles between India (Amritsar)-Pakistan (Lahore). (a) Name, address and nationality of the operator of motor vehicle.
(b) Registration Number of the vehicle.
(c) Nature of transport operators: Point to point Amritsar-Lahore-Amritsar.
(d) Capacity of the vehicle:
(i) Seating capacity
(ii) Laden Weight
(e) Particulars of insurance policy.
(f) Particulars of Certificate of fitness.
(g) The starting and terminal points in each country.
(h) The route or routes to be followed by the scheduled passenger service vehicle.
This permit is valid from ..................................to..................................and is not transferable. …………………………………………………………………………
Signature, Designation and Seal of the competent authority of the Government of India.
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Signature, Designation and Seal of the competent authority of the Government of Pakistan.
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Signature, Designation and Seal of the competent authority of the Government of India.
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Signature, Designation and Seal of the competent authority of the Government of Pakistan.
*means a permit issued by competent authority of one country and countersigned by the competent authority of the other country, authorising the transport vehicle to ply on the scheduled service route, as specified in such permit, and includes regular permit for passenger transport. Note.-Registration papers and other documents such as insurance certificate, fitness certificate, etc., shall be carried on the vehicle(s) and made available for inspection on demand by the competent authority or any officer duly authorised by the authority.
