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Notice was issued by the Karnataka High Court to the Automotive Research Association of India pertaining to a plea filed against granting a certificate to certain battery-operated vehicles that violated the Central Motor Vehicle Rules, 1989.
Advocate Prasad, KR Rao, who filed the PIL at the High Court, which asserted that many electric vehicles that can travel at the speed of 30-45 km/ hour were granted a certificate under the Central Motor Vehicles Rules, violating Rule 2(u).
Rule 2(u) states that battery operates vehicles shall not fall under the ambit of “ Motor Vehicle” under the Motor Vehicle Act, 1988 if the maximum speed of the vehicle is less than 25 km/hr.
“Respondent No.3 [ARAI] without due diligence and without fulfilling the conditions prescribed under Rule 2(u) of the Central Motor Vehicles Rules 1969 has issued a certificate of exemption thereby violating the rules itself," the plea read.
This clearly implies that all vehicles with a speed of more than 25 km/hr, cannot be granted certification under the Central Motor Vehicle Rules.
Many examples were given by the petitioner pertaining to battery-operated vehicles that belonged go motor vehicle companies that were also added to the list of respondents.
"Respondent No.3 without following the due process under the law has negligently issued a certificate of exemptions under the rules thereby causing wrongful loss to the state exchequer and wrongful gain to themselves," vis-à-vis registration charges imposed by the Government.
Notice was issued by the Hugh Court to the concerned authority and the manufacturing companies, in the petition that sought withdrawal of such practices.
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