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The Telangana CM- K Chandrasekhar Rao communicated this in the State Assembly on Sunday that the state is not willing to implement the amended Motor Vehicles Act. The reason is that the state does not want to harass its people by imposing such high penalties provided by the Act for various traffic violations.
This is being done in order to give relief to people as the people cannot afford to pay the steep fines. The CM further said that until the state comes up with the new laws on Motor Vehicles, the old Act prior to the amendment would be followed.
He also said that Telangana is not the first state to not implement this law. Other states including those ruled by BJP have not implemented it till now. On the other hand, states have decided to reduce the penalties under the Act for the betterment of the people of the state.
The week before the Act was passed i.e., September 1, 2019, the Hyderabad traffic police put up banners at various places in the city in order to explain the people about the penalties that were going to be implemented relating to traffic violations. This was done to make people aware and more careful on the road.
The fine for driving without a helmet, a seat belt or a license has been increased to Rs. 1,000, Rs. 1,000 and Rs. 5,000 respectively among other penalties. The Act further provides a fine of Rs. 10,000 for obstructing any emergency vehicle. Some states like Jharkhand have given a three-month relief to the people in order to properly understand the provisions of the Act and thus be careful on the road the next time.
All this is being done to create awareness among the people to follow the rules and to understand the consequences of not following them.
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