Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Motor Vehicles (Madras Amendment) Act, 1954 39 of 1954 [02 February 1955] CONTENTS 1. Short title and commencement 2. Amendment of section 43-A, Central Act IV of 1939 3. Amendment of section 64, Central Act IV of 1939 4. Omission of Section 64-A central Act IV of 1939 5. Transitory provision Motor Vehicles (Madras Amendment) Act, 1954 39 of 1954 [02 February 1955] PREAMBLE An Act further to amend the Motor Vehicles Act, 1939, in its application to the State of Madras, Whereas it is expedient further to amend the Motor Vehicles Act, 1939 (Central Act IV of 1939), in its application to the State of Madras, for the purposes hereinafter appealing; Be it enacted in the Fifth Year of the Republic of India as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, Extraordinary, dated the 6th December 1954, Part IV-A, pages 316-317. 1. Short title and commencement :- (1) This Act may be called the Motor Vehicles (Madras Amendment) Act, 1954. (2) It shall come into force on *such date as the State Government may, by notification in the Fort St. George Gazette, appoint. * Came into force on the 1st January 1956. 2. Amendment of section 43-A, Central Act IV of 1939 :- Section 43-A of the Motor Vehicles Act, 1939 (Central Act IV of 1939) (hereinafter referred to as the principal Act), shall be renumbered as sub-section (1) of that section and after sub-section (1) as so renumbered, the following subsection shall be added, namely:-- "(2) The State Government may, on a consideration of the matters set forth in sub-section (1) of section 47, direct any Regional Transport Authority or the State Transport Authority to open any new route or to extend an existing route or to permit additional stage carriages to be put, or to reduce the number of stage carriages, on any specified route." 3. Amendment of section 64, Central Act IV of 1939 :- Section 64 of the principal Act shall be renumbered as sub-section (1) of that section, and after sub-section (1) as so renumbered, the following sub-section shall be added, namely:-- " (2) The authority prescribed under sub-section (1) for the purpose of hearing appeals may, either of its own motion or on application made to it, call for the records of any Regional Transport Authority or the State Transport Authority, as the case may be, for the purpose of satisfying itself as to the legality, regularity or propriety of any order made by such Transport Authority against which no appeal is provided for under sub-section (1), and after examining such records, pass such orders in reference thereto as it thinks fit." 4. Omission of Section 64-A central Act IV of 1939 :- Section 64-A of the principal Act shall be omitted. 5. Transitory provision :- All proceedings pending with the State Government on the date on which this Act comes into force shall stand transferred to the prescribed authority referred to in section 64 of the principal Act and be proceeded with from the stage which had been reached immediately before such date.