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THE MOTOR VEHICLES (PONDICHERRY AMENDMENT) ACT, 1966
THE MOTOR VEHICLES (PONDICHERRY AMENDMENT) ACT, 1966
(No. 16 of 1966
ARRANGEMENT OF SECTIONS
SECTION
1. Short title, and commencement.
2. Amendment of section 48, Central Act IV of 1939.
3. Amendment of section 57, Central Act IV of 1939.
4. Special provision in regard to existing stage carriage permits.
THE MOTOR VEHICLES (PONDICHERRY AMENDMENT) ACT, 1966
(Act No. 16 of 1966)
13-1-1967
AN ACT
to further amend the Motor Vehicles Act, 1939in its application to the Union territory of Pondicherry.
Be it enacted by the Legislative Assembly of Pondicherry In the Seventeenth Year of the Republic of India as follows:-
1. Short title and commencement.-
(1) This Act maybe called the Motor Vehicles (Pondicherry Amendment) Act, 1966.
(3) It shall come into force at once.
2. Amendment of section 48 (Central Act IV of 1939)-
In section 48 of the Motor Vehicles Act, 1939 (Central Act IV of 1939) (hereinafter referred to as the principal Act),--
(i) sub-section (2) shall be omitted;
(ii) in sub-section (3)-
(a) clause (i) shall be renumbered as clause (i-a) and before that clause as so renumbered, the following clause, shall be inserted namely-
"(i) that the stage carriage or stage carriages shall be used only on a specified route or routes or in a specified area; " ;
(b) for sub-clause (a) of clause (xxi),the following sub-clause shall be substituted, namely:-
"(a) vary, extend or curtain the route or routes or the area specified in the permit:
Provided that in thecase of-
(1) variation, the termini shall not be altered, and the distance covered by the variation shall not exceed twenty four kilometres; and
(2) extension, the distance covered by the extension, shall not exceed twenty-four kilometres from the termini:
Provided further that the variation and extension as afore-said shall be made only after the State Transport Authority is satisfied that such variation/extension will serve the pubic convenience and that it is not expedient to grant a separate permit in respect of the original route as so varied or anypart thereof.
(aa) vary any other condition of the permit;".
3. Amendment of section 57 (Central Act XV of 1939).-
Insub-section (8) of section 57of the principal Act after the words "by the inclusion of a new route or routes or a new area" , the words "or by thevariation, extension or curtailment of the route or routes or the area specified in the permit ' shall be inserted.
4. Special provision in regard to existing stage carriage permits.-
Notwithstanding anything contained in the principal Act, the routes or the area specified in every stage carriage permit granted before the commencement of this Act shall be deemed to be a condition attached to such permit under subsection (3) of section 48 of the principal Act, as if this Act were in force on the date of grant of such permit.
