The Motor Vehicles Act, 1988

S. No	Contents
1	Short title, extent and commencement
2	Definitions
3	Necessity for driving licence
4	Age limit in connection with driving of motor vehicles
5	Responsibility of owners of motor vehicles for contravention
6	Restrictions on the holding of driving licences
7	Restrictions on the granting of learner's licences for certain vehicles
8	Grant of learner's licence
9	Grant of driving licence
10	Form and contents of licences to drive
11	Additions to driving licence
12	Licensing and regulation of schools or establishments
13	Extent of effectiveness of licences, to drive motor vehicles
14	Currency of licences to drive motor vehicles
15	Renewal of driving licences
16	Revocation of driving licence on grounds of disease or disability
17	Orders refusing or revoking driving licences and appeals there-from
18	Driving licences to drive motor vehicles
19	Power of licensing authority to disqualify from holding
20	Power of Court to disqualify
21	Suspension of driving licence in certain cases
22	Suspension or cancellation of driving licence on conviction
23	Effect of disqualification order
24	Endorsement
25	Transfer of endorsement and issue of driving licence free from endorsement
26	Maintenance of State Registers of Driving Licences
27	Power of Central Government to make rules
28	Power of State Government to make rules
29	Necessity for conductor's licence
30	Grant of conductor's licence
31	Disqualifications for the grant of conductor's licence
32	Revocation of a conductor's licence on grounds of disease or disability
33	Orders refusing, etc, conductor's licences and appeals there - from
34	Power of licensing authority to disqualify
35	Power of Court to disqualify
36	Certain provisions of Chapter II to apply to conductor's licence
37	Savings
38	Power of State Government to make rules
39	Necessity for registration
40	Registration, where to be made
41	Registration, how to be made
42	Special provision for registration of motor vehicles of diplomatic officers, etc
43	Temporary registration
44	Production of vehicle at the time of registration
45	Refusal of registration or renewal of the certificate of registration
46	Effectiveness in India of registration
47	Assignment of new registration mark on removal to another State
48	No objection certificate
49	Change of residence or place of business
50	Transfer of ownership
51	Special provisions regarding motor vehicle subject to hire- purchase
52	Alteration in motor vehicle
53	Suspension of registration
54	Cancellation of registration suspended under section 53
55	Cancellation of registration
56	Certificate of fitness of transport vehicles
57	Appeals
58	Special provisions in regard to transport vehicles
59	Power to fix the age limit of motor vehicle
60	Registration of vehicles belonging to the Central Government
61	Application of Chapter to trailers
62	Information regarding stolen and recovered motor vehicles
63	Maintenance of State Registers of Motor Vehicles
64	Power of Central Government to make rules
65	Power of State Government to make rules
66	Necessity for permits
67	Power to State Government to control road transport
68	Transport Authorities
69	General provision as to applications for permits
70	Application for stage carriage permits
71	Procedure of Regional Transport Authority in considering
72	Grant of stage carriage permits
73	Application for contract carriage permits
74	Grant of contract carriage permit
75	Scheme for renting of motor cabs
76	Application for private service vehicle permit
77	Application for goods carriage permits
78	Consideration of application for goods carriage permits
79	Grant of goods carriage permit
80	Procedure in applying for and granting permits
81	Duration and renewal of permits
82	Transfer of permit
83	Replacement of vehicles
84	General conditions attaching to all permits
85	General form of permits
86	Cancellation and suspension of permits
87	Temporary permits
88	Validation of permits for use outside region in which granted
89	Appeals
90	Revision
91	Restriction of hours of work of drivers
92	Voidance of contracts restrictive of liability
93	Agent or canvasser to obtain licence
94	Bar on jurisdiction of Civil Courts
95	Power of State Government to make rules
96	Power of State Government to make rules for the purposes of this Chapter
97	Definition
98	Chapter to override Chapter V and other laws
99	Preparation and publication of proposal regarding
100	Objection to the proposal
101	Operation of additional services by a State transport
102	Cancellation or modification of scheme
103	Issue of permits to State transport undertakings
104	Restriction on grant of permits in respect of a notified area or notified route
105	Principles and method of determining compensation and payment thereof
106	Disposal of article found in vehicles
107	Power of State Government to make rules
108	Certain powers of State Government exercisable
109	General provision regarding construction and maintenance of vehicles
110	Power of Central Government to make rules
111	Power of State Government to make rules
112	Limits of speed
113	Limits of weight and limitations on use
114	Power to have vehicle weighed
115	Power to restrict the use of vehicles
116	Power to erect traffic signs
117	Parking places and halting stations
118	Driving regulations
119	Duty to obey traffic signs
120	Vehicles with left hand control
121	Signals and signalling devices
122	Leaving vehicle in dangerous position
123	Riding on running board, etc
124	Prohibition against travelling without pass or ticket
125	Obstruction of driver
126	Stationary vehicles
127	Removal of motor vehicles abandoned or left unattended on a public place
128	Safety measures for drivers and pillion riders
129	Wearing of protective headgear
130	Duty to produce licence and certificate of registration
131	Duty of the driver to take certain precautions
132	Duty of driver to stop in certain cases
133	Duty of owner of motor vehicle to give information
134	Duty of driver in case of accident and injury to a person
135	Schemes to be framed for the investigation of accident cases
136	Inspection of vehicle involved in accident
137	Power of Central Government to make rules
138	Power of State Government to make rules
139	Power of Central Government to make rules
140	Liability to pay compensation in certain cases on the principle of no fault
141	Provisions as to other right to claim compensation
142	Permanent disablement
143	Applicability of Chapter to certain claims under Act 8 of 1923
144	Overriding effect
145	Definitions. In this Chapter
146	Necessity for insurance against third party risk
147	Requirements of policies and limits of liability
148	Validity of policies of insurance issued in reciprocating countries
149	Duty of insurers to satisfy judgments and awards
150	Rights of third parties against insurers on insolvency of the insured
151	Duty to give information as to insurance
152	Settlement between insurers and insured persons
153	Saving in respect ofsections150, 151and152 Saving in respect
154	Insolvency of insured persons not to affect liability of insured
155	Effect of death on certain causes of action
156	Effect of certificate of insurance
157	Transfer of certificate of insurance
158	Production of certain certificates, licence and permit in certain cases
159	Production of certificate of Insurance on application for authority to use vehicle
160	Duty to furnish particulars of vehicle involved in accident
161	Special provisions as to compensation in case of hit and run motor accident
162	Refund in certain cases of compensation paid under section 161
163	Scheme for payment of compensation in case of hit and run motor accidents
164	Power of Central Government to make rules
165	Claims Tribunals
166	Application for compensation
167	Option regarding claims for compensation in certain cases
168	Award of the Claims Tribunal
169	Procedure and powers of Claims Tribunals
170	Impleading insurer in certain cases
171	Award of interest where any claim is allowed
172	Award of compensatory costs in certain cases
173	Appeals
174	Recovery of money from insurer as arrear of land revenue
175	Bar on jurisdiction of Civil Courts
176	Power of State Government to make rules
177	General provision for punishment of offences
178	Penalty for traveling without pass or ticket and for dereliction
179	Disobedience of orders, obstruction and refusal of information
180	Allowing unauthorised persons to drive vehicles
181	Driving vehicles in contravention of section 3 or section 4
182	Offences relating to licences
183	Driving at excessive speed, etc
184	Driving dangerously
185	Driving by a drunken person or by a person under the influence of drugs
186	Driving when mentally or phycically unfit to drive
187	Punishment for offences relating to accident
188	Punishment for abetment of certain offences
189	Racing and trials of speed
190	Using vehicle in unsafe condition
191	Sale of vehicle in or alteration of vehicle to condition contravening this Act
192	Using vehicle without registration or permit
193	Punishment of agents and canvassers without proper authority
194	Driving vehicle exceeding permissible weight
195	Imposition of minimum fine under certain circumstances
196	Driving uninsured vehicle
197	Taking vehicle without authority
198	Unauthorised interference with vehicle
199	Offences by companies
200	Composition of certain offences
201	Penalty for causing obstruction to free flow of traffic
202	Power to arrest without warrant
203	Breath tests
204	Laboratory test
205	Presumption of unfitness to drive
206	Power of police officer to impound document
207	Power to detain vehicles used without certificate of registration permit, etc
208	Summary disposal of cases
209	Restriction on conviction
210	Courts to send intimation about conviction
211	Power to levy fee
212	Publication, commencement and lying of rules and notifications
213	Appointment of motor vehicles officers
214	Effect of appeal and revision on orders passed by original authority
215	Road Safety Councils and Committees
216	Power to remove difficulties
217	Repeal and savings
Schedule
Part A	Mandatory Signs
Part B	Part B

[14th October, 1988.]

An Act to consolidate and amend the law relating to motor vehicles.