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Law Finder Acts and Rules

This section now contains 2989 Central Government Bare Acts and Rules in vogue. This includes recent Parliamentary legislations and amendments to Rules and Regulations issued under the Central Acts and notified in official Gazette of the Government of India

Many acts and rules are not printed by publishers simply because it is not economically viable to publish them. More such Acts, Rules, Notifications etc. will be added this section of Law Finder.

Amended portions of the Acts and Rules are highlighted in blue/grey colours. Two set of highlighting colour has been used to distinguish closer amendments and Amendments within amendments.

Move the cursor over the highlighted portion and you can see the footnote information about the amendments.

 

Vital information about bare Acts and Rules with to regard to Statement of Object and Reasons, State Amendments, Forms of Charges under certain penal provisions of Acts has been organised in self folding sheets. Where any provision is substituted by an amendment the old provision is also given in Old Law. You can try the self folding sheets here below, just click any of the following bars to see results.

 

FACT SHEET 6

Enforced with effect from 1.3.1964; vide S.O. 189, dated 1.3.1964, see Gazette of India, Pt.II, Section 3(ii). Enforced in Sikkim w.e.f. 1.9.1984 vide Notification No.529 (E), dated 22.7.1983.

Object & Reasons6

Statement of Objects and Reasons.-There are at present certain enactments like the Motor Vehicles Act, 1939 and the Factories Act, 1948, which cover certain sections of motor transport workers and certain aspects of their conditions of employment. There is, however, no independent legislation applicable to motor transport workers as a whole or for regulating the various aspects of their conditions of employment, work and wages. It is considered desirable to have a separate legislative measure for motor transport workers which would cover matters like medical facilities, welfare facilities, hours of work, spread-over, rest periods, overtime, annual leave with pay, etc., on the analogy of similar enactments for workers in factories, mines and plantations. The present Bill is intended to achieve this object.

STATE AMENDMENTS 6

[ Delhi ] .In its application to the Union territory of Delhi , in S. 1,

(i) in sub-Section (2), the words except the Union territory of Delhi shall be omitted;

(ii) to sub-Section (2), add the following proviso, namely:

Provided that on and from the commencement of the Delhi Road Transport Laws (Amendment) Act, 1971,this Act, as amended by the said Act, shall extend to, and be in force in, the Union territory of Delhi.

(iii) sub-Section (3) shall be omitted. Delhi Road Transport Laws (Amendment) Act, 1971 (71 of 1971),S. 7 and Sch . I (w.r.e.f . 3-11-1971 ).

OLD LAW 6

Prior to its substitution, sub-Section (1) read as under:-
" (1) No person shall be granted a learner's licence-

(a) to drive a heavy goods vehicle unless he has held a driving licence for at least two years to drive a light motor vehicle or for at least one year to drive a medium goods vehicle;

(b) to drive a heavy passenger motor vehicle unless he has held a driving licence for at least two years to drive a light motor vehicle or for at least one year to drive a medium passenger motor vehicle;

(c) to drive a medium goods vehicle or a medium passenger motor vehicle unless he has held a driving licence for at least one year to drive a light motor vehicle."

 

 

 

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Although every possible care has been taken to prepare the Acts and Rules published in the Law Finder, Chawla Publications (P) Ltd. or any of its employees is not responsible for any mistake or in accuracy that might have crept in or any loss or damage resulting out of such unintended mistakes. Subscribers are advised to verify and check the contents with the Official Gazettes or other means. Any mistake or inaccuracy reported will be highly appreciated and duly incorporated in subsequent editions.

 

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