Latest News
Back
States That Are Yet to Implement the Amended Motor Vehicles Act
Amidst all the oppositions that the Motor Vehicle Act is facing since its coming into force, there are some states that are still not willing to implement the Act. Public interest is being given priority here and the states have criticized the penalties as being ‘abnormally high’. Madhya Pradesh and Punjab- both Congress-ruled are yet to implement the Act.
The Madhya Pradesh chief minister Kamal Nath has said that he does not agree with the penalties imposed as the objective of implementing traffic rules should be to deter people from violating them not to increase the state treasury. He further said that first the penalties would be reviewed by the government and would be also deliberated.
Punjab government is also of the same opinion. The Additional Director General of Police of Punjab said that the fines would be fixed after a meeting of all the stakeholders and then the implementation of the Act would be decided upon. The problems of common people are the main concern of the states that have raised objections against the Act.
After the amendments to the Act, the penalties have increased up to ten times of what the penalty was earlier and this is what is bothering the people and the state governments (both BJP and non-BJP ruled).
Other states like Gujarat and Karnataka have already reduced the fines under the Act which would be affordable for the common people and also deter them from violating traffic rules.
