On Monday, the Apex Court pulled up automobile associations, including Federation of Automobile Dealers Associations (FADA), noting that its order on relaxations for sale & registration of BS-IV vehicles has been flouted by dealers.
A bench headed by Justice Arun Mishra & also comprising Justice S Abdul Nazeer & Justice Indira Banerjee was hearing a case related to the relaxation in the sale & registration of vehicles, compliant with BS-IV emission norms.
The bench said that its earlier order on relaxations for sale & registration of BS-IV vehicles has been apparently flouted by automobile dealers. The SC noted that it had allowed the sale & registration of 1.05 lakh BS-IV vehicles, but 2.55 lakh vehicles have been sold since then.
The Supreme Court sought the details of the sale & registrations of vehicles by FADA by Friday.
The SC also directed the Ministry of Road Transport & Highways to submit the details of BS-IV vehicles sold & registered after the court's March 27 order.
This comes as India has decided to switch to the world's cleanest emissions standard from April 1. It has gone straight to Euro-VI emission standards from Euro-IV.
On March 27, the Apex Court had granted relief to the automobile industry & allowed the sale of BS-IV compliant vehicles for 10 days after the first phase of the nationwide lockdown to prevent the spread of coronavirus was lifted.
Source Link
Picture Source :
