Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PONDICHERRY (APPLICATION OF MOTOR VEHICLES ACT) ORDER, 1959 CONTENTS 1. Short title and commencement 2. Application of Motor Vehicles Act 3. Construction of references 4. Repeal of existing laws PONDICHERRY (APPLICATION OF MOTOR VEHICLES ACT) ORDER, 1959 In exercise of the powers conferred by sec. 4 of the Foreign Jurisdiction Act, 1947 (47 of 1947), and all other powers enabling it in that behalf, the Central Government hereby makes the following Order, namely :- 1. Short title and commencement :- (1) This may be called the Pondieherry (Application of Motor Vehicles Act) Order, 1959. (2) It shall come into force on the 19th June, 1959. 2. Application of Motor Vehicles Act :- (i) The Motor Vehicles Act, 1939 (4 of 1939) as in force in the Union territory of Delhi immediately before the commencement of this Order is hereby applied to, and shall be in force in, Pondieherry subject to- 1[(a) the amendment that in the Sixth Schedule to the said Act, after the entry "Laccadive, Minicoy and \LC, MA" Amindivi Islands the following entry shall be inserted, namely :- "Pondieherry \ \PY";] 2 [(aa)] any amendments to which the said Act is for the time being generally subject in that Union territory ; (b) the modification that the provisions of the said Act in so far as they relate to the levy of any fee shall not have effect in Pondieherry ; and (c) the subsequent provisions of this Order. (2) The Motor Vehicles International Circulation Rules, 1933, the Motor Vehicles (Third Party Insurance) Rules, 1946 and any other rules, notifications and orders made or issued under the said Act and similarly in force, in so far as their application is required for the purpose of effectively applying the provisions of the siad Act, are also hereby applied to, and shall be in force in, Pondieherry. 1. Ins by G S R 922, dated 28th June, 1960 2. Relettered by G S.R. 922, dated 28th June, 1960 3. Construction of references :- (1) Any reference in the said Act or in any rule, notification or order applied to Pondieherry by this Order, to India or the States or State generally shall be construed as including a reference to Pondieherry. (2) Any reference in the said Act or in any rule, notification or order aplied to Pondieherry by this Order, to the State Government shall be construed as a reference to the Chief Commissioner, Pondieherry. (3) Any reference in the said Act to a law not in force or to any functionary not in existence in Pondieherry shall be construed as a reference to the corresponding law, if any, in force or to the corresponding functionary in existence in Pondieherry : Provided that if any question arises as to who such corresponding functionary is, the decision of the Central Government thereon shall be final. (4) Any court, tribunal or authority required or empowered to enforce the said Act in Pondieherry may for the purpose of facilitating its application in relation to Pondieherry construe the said Act with such alterations not affecting the substance as may be necessary or proper with respect to the matter before the court, tribunal or authority, as the case may be. 4. Repeal of existing laws :- A l l laws in force in Pondicherry immediately before the commencement of this Order which correspond to the Act and the rules, notifications and orders applied to Order shall, except in so far as such laws relate to the levy of any fee, Pondicherry by this Order shall, except in so far as such laws relate to the levy of any fee, cease to have effect, save as respects things done or omitted to be done before such commencement.