Delhi will restrict certain vehicles for 12 days from Monday, enforcing an odd-even scheme based on number plates to reduce hazardous air pollution.
The Delhi govt announced the odd-even scheme after a Top Court-mandated panel declared public health emergency in the city & directed all construction activities to be stopped till Nov 5.
1st introduced in 2016, odd-even is a vehicle rationing method that aims at putting a curb on the number of cars on the roads. It allows cars with odd-numbered registration plates to run on odd dates, & those with even-numbered plates on even dates.
Reacting to the announcement, cab aggregators Ola & Uber said they would deactivate surge pricing for the entire 12 day-period. "The Odd-Even scheme is a much needed step to reduce pollution. We whole heartedly support Delhi govt's move & wish it success," a spokesperson from Uber said.
Here’s a short list of things to know about the scheme
Odd-even scheme dates: Nov 4 to Nov 15.
Odd-even scheme timings: 8 am to 8 pm, except on Sundays.
Odd-even scheme penalties: People will be fined Rs 4,000 for not following the rule.
Odd-even scheme exemptions: The following are exempted:
• Two wheelers
• Women drivers alone or with child up to 12 years of age
• Private vehicles with school children in uniform (only during school timings)
• Vehicles with person/s with physical disabilities
• President
• Vice President
• Prime Minister
• Governors
• Chief Justice of India
• Speaker of Lok Sabha
• Vehicles of Union Ministers
• Lok Sabha & Lok Sabha Leaders of Opposition
• Vehicles of chief ministers of states & union territories
• Vehicles of Supreme Court Judges
• UPSC Chairperson
• Chief Election Commissioner
• Election Commissioners
• Comptroller & Auditor General of India (CAG)
• Deputy Chairman Rajya Sabha
• Deputy Speaker of Lok Sabha
• Lieutenant Governor of Delhi
• Judges of Delhi High Court
• Lokayukta
• Emergency enforcement, defence, paramilitary & embassy vehicles
Delhi govt ministers, including the chief minister, & MLAs aren't exempt from following the rule. This time, even privately-owned CNG vehicles willn't be exempt.
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