The Motor Vehicles Act, 1988

28. Power  of  State  Government  to  make  rules.

1. A  State Government may  make rules for the purpose of carrying into effect the provisions of this Chapter other than the matters specified in  section  27. 
2. Without  prejudice to  the generality of the foregoing power, such rules may provide for--

1. the  appointment, jurisdiction, control and functions of icensing authorities and other prescribed authorities;
2. the conduct and hearing of appeals that may be preferred under this  Chapter, the  fees to  be paid  in  respect  of  such appeals and the refund of such fees:

Provided that no fee so fixed shall exceed twenty-five rupees;

3. the  issue of  duplicate licences  to  replace  licences ost, destroyed  or mutilated,  the  replacement  of  photographs which have become obsolete and the fees to be charged therefor;
4. the  badges  and  uniform  to  be  worn  by  drivers  of transport vehicles and the fees to be paid in respect of badges;
5. the  fee payable  for the issue of a medical certificate under sub-section (3) of
6. the  exemption  of  prescribed  persons,  or  prescribed classes of  persons, from  payment of  all or  any portion of the fees payable under this Chapter;
7. the  communication of particulars of licences granted by one licensing authority to other licensing authorities;
8. the  duties, functions  and conduct  of such  persons to whom licences to drive transport vehicles are issued;
9. the exemption of drivers of road-rollers from all or any of  the   provisions  of  this  Chapter  or  of  the  rules  made thereunder;
10. the  manner in  which  the  State  Register  of  Driving Licences shall be maintained under
11. any other matter which is to be, or may be, prescribed.