Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Motor Vehicles (Amendment) Rules, 2008 [01 February 2008] CONTENTS 1. Short title and application 2. Amendment of rule 8.8 Rajasthan Motor Vehicles (Amendment) Rules, 2008 [01 February 2008] Whereas the draft of the Rajasthan Motor Vehicles (IIrd Amendment) Rules, 2007, amending the Rajasthan Motor Vehicles Rules, 1990, in exercise of the powers conferred by section 138 read with section 211 of the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988) was published as required by subsection (1) of section 212 of the said Act, in the Rajasthan Gazette Extra- Ordinary part 3 (Kha), dated 14.08.2007 inviting objections and suggestions from all persons likely to be affected hereby before the expiry of 30 days from the date on which the copies of the said notification as published in Rajasthan Gazette were made available to the public; And whereas, copies of the said notification were made available to the public on 15.12.2007; And whereas, no objection and suggestions have been received on the said Draft Rules. Now, therefore, in exercise of the powers conferred by section 138 read with section 211 of the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988), the State Government hereby makes the following rules further to amend the Rajasthan Motor Vehicles Rules, 1990; namely:- 1. Short title and application :- ( 1 ) These rules may be called the Rajasthan Motor Vehicles (Amendment) Rules, 2008. (2) They shall come into force on the date of their final publication in the Official Gazette and shall extend to the whole of the State of Rajasthan. 2. Amendment of rule 8.8 :- I n rule 8.2 of the Rajasthan Motor Vehicles Rules 1990, after the existing sub-rule (1), following new sub-rule (1-A) shall be inserted; namely:- "(I-A) For weighment of vehicle at the weighbridge, installed or maintained by or under the order of the State Government, such fee shall be charged as may be specified b y the State Government from time to time." No. F. 7(273)/Pari/Rules/H.Q./2007 By Order of the Governor, Dinesh Yadav Deputy Secretary to Government.