Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Motor Vehicles (Iiird Amendment) Rules, 2007 [28 November 2007] CONTENTS 1. Short title and application 2. Amendment of rule 5,19(A) Rajasthan Motor Vehicles (Iiird Amendment) Rules, 2007 [28 November 2007] Now, therefore, in exercise of the powers conferred by section 96 of the Motor Vehicles Act, 198S (Central Act No. 59 of 1988), the Stat? 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 (IIIrd Amendment) Rules, 2007. (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 5,19(A) :- I n the rule 5.19 (A) of the Rajasthan Motor Vehicles Rules, 1990 following new sub-rule (4B) shall be inserted, namely:-- "(4B) The permit of omnibus other than educational institution bus whether on contract or not with educational institution carrying students on regular basis or intermittently, shall have the same additional conditions as specified under clause (iii) to (ix) of sub-rule (4A) of rule 5.19 for the permit of an educational institution vehicle. Plate written with School/College Bus" shall be firmly affixed below window line in front and rear of such omnibus, while carrying students." [No. F. 7 (l39)Part/Rules /H-Q./2007] By Order of the Governor, H. N. Bearva