Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Motor Vehicles (Third Amendment) Rules, 2010 [06 March 2010] CONTENTS 1. Section 2. Section 2 Maharashtra Motor Vehicles (Third Amendment) Rules, 2010 [06 March 2010] In exercise of the powers conferred by sub- section (1) of clause (a) of sub- section (2) of section 111 read with clauses (xvi) and (xv) of sub- section (2) of section 96 of the Motor Vehicles Act, 1988 (59 of 1988), and of all other powers enabling it in this behalf, the Government of Maharashtra hereby makes the following rules further to amend the Maharashtra Motor Vehicles Rules, 1989, the same having been previously published as required by sub- section (1) of section 212 of the said Act, namely:- 1. Section :- 1These rules may be called the Maharashtra Motor Vehicles (Third Amendment) Rules, 2010. 2. Section 2 :- In rule 183A of the Maharashtra Motor Vehicles Rules, 1989, in sub- rule (2), in clause (B), " (i) for sub- clause (a), the following sub- clause shall be substituted, namely: " (a) The Sleeper Berth shall provide along with the vehicle with two tier system. The length of earth berth shall not be less than 1800 m.m and width of single berth shall not be less than 660 m.m and not more than 750 m.m For double berth it shall not be less the 1320 m.m and not more than 1400 m.m. The thickness of each berth shall not be less than 75 m.m;" (ii) in sub -- clause (b), for the figure "450" the figures "400" shall be substituted. By order and in the name of the Governor of Maharashtra, J.M Chavan, Deputy Secretary to Government.