Know what's new in Delhi Motor Vehicles (Amendment) Rules, 2019 ? [Read the Gazette]

The Transport Department, Government of Delhi has introduced draft of rules to further to amend Delhi Motor Vehicles Rules,1993, which are proposed to be made in exercise of powers given under Rule 81 of the Central Motor Vehicle Rules, 1989 by Central Government vide notification dated 21.03.2017, G.S.R 271E, Clause 2(i), is hereby published as required by sub-section (1) of section 212 of the said Act for information of all persons likely to be affected thereby and notice is hereby given that the said draft will be taken into consideration after expiry of a period of three days from the date on which the copies of this notification as published in the Gazette of Delhi are made available to the public.

The two major things that have been done in the rules are:

1.) Amendment in Rule 59 In the Delhi Motor Vehicles Rules, 1993, in Rule 59, against the item (a) in the table regarding issue of renewal of permit of an auto-rickshaw, for figure and words ₹1000/- (rupees one thousand), the figure and words ₹500/- (rupees five hundred) shall be substituted.

2.) Insertion of new Rule 59 (A): In the said rules, after rule 59, the following shall be inserted, namely:-

Rule 59 (A). fees to be paid in respect of fitness, registration, transfer of ownership, penalty and hire purchase addition for auto-rickshaw shall be as under:-

Auto Rickshaw Fee

Fitness Fee - Nil

Additional Fees for late fitness -  ₹300/- + 20/- per day

Registration / Re-registration -  ₹300/-

Duplicate registration Certificate-  ₹150/-

Transfer of Ownership-  ₹150/-

Additional Fee for the delay in Transfer of ownership-  ₹100/- per month

Hire-Purchase Addition-  ₹500/-

For more details, 

Read Gazette Here:

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