Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Motor Vehicle (Fourth Amendment) Rules, 2010 [18 March 2010] CONTENTS 1. Section 1 2. Section 2 Maharashtra Motor Vehicle (Fourth Amendment) Rules, 2010 [18 March 2010] The following draft of the rules further to amend the Maharashtra Vehicles Rules, 1989, which the Government of Maharashtra proposes to make in exercise of the powers conferred by clause (p) of sub-section (2) of section 65 of the Motor Vehicles Act, 1988 (59 of 1988) and of all other powers enabling it in this behalf, is hereby published, as required by sub-section (1) of section 212 of the said Act, for information of all persons likely to be affected thereby; and notice is hereby given that the said draft will be taken into consideration by the Government of Maharashtra after thirty days from the date on which this draft Notification is published in the Maharashtra Government Gazette. 2. any objections or suggestions which may be received by the Secretary to the Government of Maharashtra, Home Department (Transport), Mantralaya, Mumbai 400 032, from any person with respect to the said draft, within aforesaid period, will be considered by the Government. Draft Rules 1. Section 1 :- These rules may be called the Maharashtra Motor Vehicle (Fourth Amendment) Rules, 2010. 2. Section 2 :- In rule 56 of the Maharashtra Motor Vehicle Rules, 1989, for the words "For every such copy in respect of ten les number of vehicles, a fee of rupees twenty" the words "For every such copy in respect of each vehicle in an accident, a fee of twenty shall be charged, and in respect of each vehicle in any other case, a fee of rupees fifty" shall be substituted. By order and in the name of the Governor of Maharashtra, J. M. Chavan, Deputy Secretary to Government.