Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Motor Vehicles (Karnataka Amendment) Act, 1996 11 of 1996 [08 July 1996] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 103 Motor Vehicles (Karnataka Amendment) Act, 1996 11 of 1996 [08 July 1996] An Act further to amend the Motor Vehicles Act, 1988, in its application to the State of Karnataka. WHEREAS, it is expedient further to amend the Motor Vehicles Act, 1988 (Central Act 59 of 1988), in its application to the State of Karnataka, for the purposes hereinafter appearing; BE it enacted by the Karnataka State Legislature in the Forty-seventh year of the Republic of India as follows ; 1. Short Title And Commencement :- (1) This Act may be called the Motor Vehicles (Karnataka Amendment) Act, 1996. (2) It shall come into force at once. 2. Amendment Of Section 103 :- In section 103 of the Motor Vehicles Act, 1988 (Central Act 59 of 1988), after sub-section (1), the following shall be inserted, namely:- "(1A) It shall be lawful for the State Transport undertaking to operate on any route as stage carriage under any permit issued therefor to such undertaking under sub-section (1), any vehicle placed at the disposal and under the control of such undertaking by the owner of such vehicle under any arrangement entered into between such owner and the undertaking for the use of the said vehicle by the undertaking.