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''Ministry Of Road Transport And Highways Issues An Advisory For Extension Of Validity Of Documents Under MV Act."
The Ministry of Road Transport and Highway has issued the notice and held that they extended of the validity of a documents related to the ‘Motor Vehicles Act and the Central Motor Vehicles Rules and also granted the relaxation for fees and taxes regarding them.
The advisory cited the order or guidelines issued by ‘Ministry of Home Affairs in March 2020 to all the minister and working department in the matter of complete lockdown so that effect of the Covid – 19 virus can be controlled. So due to this the Government had “permitted the continuance of essentials goods and service to use including the motor vehicles to use for their transportation."
Due to this Complete Lockdown many citizens faced difficulties to renew their validity of the motor vehicle documents under the said provision or said authority which is open during the lockdown and due to this ample of queues were sent or present before the Government Transport Offices. “To avoid this situation, the Ministry of Road Transport and Highways had issued several advisories across 2020 to all the States and UTs regarding extension of validity of certain documents till 30th June 2021."
Considering the sorrow grimTo avoid this situation, the Ministry of Road Transport and Highways had issued several advisories across 2020 to all the States and UTs regarding extension of validity of certain documents till 30th June 2021.Accordingly, the government had permitted the continuance of essential goods and services along with vehicles for their transport. of the citizens due to the current situation during the Covid – 19 pandemic the appropriate Ministry or Department think fit that they should extent the validity of the document related to the – "Fitness, Permit, Driving License and Registration up to the 30th September of this year i.e. 2021. By that no authority will encroached the citizens during the Pandemic and also the said document can be validate by any enforced authority till the aforementioned authority."
The Advisory further mentioned that “that such measures were necessary to facilitate citizens to avail transport related services. All States and Union Territories were thereby advised to implement the advisory in letter and spirit such that citizens, transporters and their organizations do not face difficulties or harassment in this regard during these troubled times."
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