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A one-day strike has been observed in Delhi-NCR region in protest for the amended provisions of the Motor Vehicles Act. The strike has been called by the Union Front of Transport Association (UFTA). The UFTA is an umbrella body which represents 41 associations of goods and passenger segments, including trucks, autos, maxi- cabs, buses, tempos and taxis plying in the Delhi-NCR region.
The UFTA has called for a one-day strike and said that no commercial vehicle would be running on the road between 6 a.m. and 9:30 p.m. on Thursday. This has been done for protesting against the steep penalties that have been imposed under the amended Motor Vehicles Act. The penalties imposed are considered exorbitantly high. There is a section of society who cannot afford to pay such high fines and the government should take that into consideration.
According to reports, several schools were shut on Thursday. Not only schools but some companies and industries also will not be working on Thursday owing to the strike. The schools which have decided to remain open or function normally have asked parents to make arrangements to drop their kids off themselves.
The chairman of UFTA said that their main aim was that the government should review the fines imposed as such high fines would lead to corruption subsequently and can also not be afforded by the people. The government should fix the penalties at a reasonable level. For example, fine for obstructing any emergency vehicle is Rs. 10,000 which is just not reasonable.
Since the Act has been passed in July it is facing criticisms regarding the penalties. As a result, states, both BJP-ruled and non-BJP states, have either decided not to implement the Act in their states or have reduced the penalties and then implemented. The reduction in penalties has been made considering the public interest.
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