Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA LEGISLATURE MEMBERS (FREE TRANSIT BY ROAD TRANSPORT SERVICE) RULES, 1961 CONTENTS 1. . 2. . 2A. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . MAHARASHTRA LEGISLATURE MEMBERS (FREE TRANSIT BY ROAD TRANSPORT SERVICE) RULES, 1961 MAHARASHTRA LEGISLATURE MEMBERS (FREE TRANSIT BY ROAD TRANSPORT SERVICE) RULES, 1961 1. . :- (1) These rules may be called the Maharashtra Legislature Members' (Free Transit by Road Transport Service) Rules, 1961. (2) They shall be deemed to have come into force with effect from 29th December. 1960. 2. . :- Subject to the provisions of these rules, every Member of the Maharashtra Legislative Assembly and the Maharashtra Legislative Council shall be provided by the Secretary, Maharashtra Legislature Secretariat with an Identity-cum-Road Journey Card (hereinafter in these rules referred to as the "Card") in the form in the Appendix, which shall entitle him, 1[either singly or jointly with his spouse.] to travel free of charge - (a) by the service buses of the Bombay Electric Supply and Transport Undertaking Bombay (hereinafter referred to as the "Undertaking") and (b) by the service or luxury buses of the Maharashtra State Road Transport Corporation, Bombay 2 [and the Maharashtra Tourisum Development Corporation Limited) (hereinafter referred to as the "Corporation") 1. Inserted vide MLS Notification No. 26154-H/38, dated 6-10-81 published in M.G.G.. Part IV-C. dated 6-10- 1981. p. 82. 2. Inserted ibid. 2A. . :- 1 (Deleted). 1. Rule 2-A was deleted vide MLS Notification No. 314I5-B/H-38, published in M.G.G., Pt. IV-C. dated 17-12-1985. 3. . :- A Member provided with the Card under Rule 2 shall be entitled to travel on the authority of the Card at any time in any part of the State in which the service buses of the Corporatin or the Undertaking oeprate. 4. . :- (Deleted) 5. . :- A Member shall, on demand by the conductor or any other officer of the Undertaking or as the case may be, the Corporation, duly authorised in that behalf, produce his Card for inspection. 6. . :- A Member may travel in any class, wherever there is more than one class of accommodation in a bus. 7. . :- A Member shall be entitled to carry luggage free of charge as is permissible for the class in which he travels and the Member shall have to pay for the excess luggage, if any, at the rates prescribed in that behalf by the Undertaking or the Corporation. 8. . :- The card granted under the rules shall be valid only during the period the holder continues to be a Member of the Council or. as the case may be, of the Assembly and the holder shall return the card to the Secretary, Maharashtra Legislature Secretariat, as soon as he ceases to be a Member of the Council, or as the case may be, of the Assembly. 9. . :- When a Member loses his Identity Card he shall immediately report the fact of such loss to the Maharashtra Legislature Secretariat. On receipt of such report and after expiry of one month from the date thereof, a fresh Card may be issued to the Member on his payment of Rupee 1. If the Identity Card is subsequently found, it shall be surrendered to the Maharashtra Legislature Secretariat forthwith.