Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Motor Vehicles (Rajasthan Amendment) Act, 1982 8 of 1983 CONTENTS 1. Short title, extent and commencement 2. Amendment of section 47, Central Act IV of 1939 3. Amendment of section 64A, Central Act IV of 1939 Motor Vehicles (Rajasthan Amendment) Act, 1982 8 of 1983 Notification No. F. 2(35) Vidhi/82 dated July 2, 1983. The following Act of the Rajasthm State Legislature which received the assent of the President on the 28th day of June, 1983, is hereby published for general information:-- An Act further to amend the Motor Vehicles Act, 1939 in its application to the State of Rajasthan. Be it enacted by the Rajasthan State Legislature in the Thirty-third Year of the Republic of India, as follows;-- 1. Short title, extent and commencement :- (1) This Act may be called the Motor Vehicles (Rajasthan Amendment) Act, 1982. (2) It shall extend to the whole of the State of Rajasthan, (3) It shall come into force at once. 2. Amendment of section 47, Central Act IV of 1939 :- In the Motor Vehicles Act, 1939 (Central Act IV of 1939), in its application to the State of Rajasthan (hereinafter referred to as the principal Act), for subsection (3) of section 47 the following sub- section shall be substituted, namely:-- "(3) A Regional Transport Authority may, after taking into consideration the interest of general public and the adequacy of other passenger transport services operating or like to operate in the near future, whether by road or other means, between the places to be served, by order-- (a) limit the number of stage carriages generally or of any specified type for which stage carriage permits may be granted in the region or in any specified area or on any specified route within the region; or (b) open any new route; and such order shall be final." 3. Amendment of section 64A, Central Act IV of 1939 :- I n section 64A of the principal Act, after the words "call for the record of any case* the expression (not being a case relating to the limiting the number of stage carriages or the opening of a new roi.e under sub section (3) of section 47;" shall be inserted. 1. Pub; in Raj: Gaz. Extra-ordinary, part IV-A, dated 2-7-1983 at Pages 9