Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tourist Vehicles (Additional Conditions of Permit) Rules, 1986 CONTENTS 1. Short title 2. Additional Conditions of Permit Tourist Vehicles (Additional Conditions of Permit) Rules, 1986 In exercise of the powers conferred by clause (in) of sub-section (10) of Section 63 of the Motor Vehicles Act, 1939 (4 of 1939), the Central Government hereby makes the following rules to prescribe the additional conditions of permit issued to tourist vehicles under sub-section (7) of Section 63 of the said Act, namely:- 1. Short title :- These rules may be called the Tourist Vehicles (Additional Conditions of Permit) Rules, 1986. 2. Additional Conditions of Permit :- The following shall be additional conditions of every permit gianted to a tourist vehicle under sub- section (7) of Section 63 of the Act, namely :- (i) The permit holder shall cause his authorised agent or operator of the tourist vehicle to piepare a list of tourist passengers giving full names and addresses of the tourist passengers who intend to use the tourist vehicle jointly for tourist purposes such as going on pilgrimage, excursion tours, or to visit places of tourist importance, or attending gatherings of social, religious, educational, cultural nature and sports meets ; (ii) A copy of the list of tourist passengers, duly attested by the Executive Magistrate, or by an officer of police station of the area from which the lour is to emanate, or any Gazetted Officer of the State Transport Authority/Regional Transport Authority of the concerned area, shall be sent by Registered AD Post to the Authority which issued the permit for record. Two attested copies of the list of tourist passengers shall also be carried in the tourist vehicle and produced for inspection when- ever required by the enforcement officials of the Transport Departments during the journey in any State; (iii) The tourist vehicle shall either commence its journey, or end its journey, circular or otherwise, in the home State, subject to the condition that the vehicle shall not remain outside the home State for a period of more than two months. The permit holder shall see that the every return of the tourist vehicle to the home State is reported to the Authority issuing the permit : Provided that where the contracted journey ends outside the home State, the vehicle shall not be offered for hire within that state or from that State to any other State except the return journey to any point in the home State; (iv) The tourist vehicle shall not be older than two years at the time of initial grant of permit and shall not be older than five years at any given point of time ; (v) The permit holder shall not be entitled to operate between two or more than two points within the Home State on a regular basis: Provided that the tourist vehicle can be used for the purpose of circular tours lying exclusively in the Home State on the condition that the vehicle operates under a chartered tour approved by the Tourist Department of Home State to visit a minimum of five places of tourist/historical/religious importance and the chartered tour is duly advertised before hand ; (vi) The permit holder or his authorised agent shall issue a receipt to the hirer of the amount paid to him and the counter-foil of the same shall be kept available in the tourist vehicle and pre- sented for inspection, on demand by the Police and the enforce- ment officials of the Transport Departments of the respective States and Union Territories ; (vii) The tourist vehicle shall not he parked on any bus stand used by stage carriages and shall not operate from such bus stand ; (viii) The permit holder shall display on the tourist vehicle a board in yellow with letters in black displaying the words "Tourist Vehicle" in English and Hindi and also, if he so prefers, in regional language of the Home State ; (ix) The permit holder shall not run the tourist vehicle as a stage carriage; (x) The permit holder shall see that the operator of the vehicle maintains a day to day log book indicating the journey performed, the starting and finishing points, name and address of the hirer, etc. The permit holder shall furnish this information to the Authority which has granted, the permit every three months. The log book and the other records shall be preserved for a period of three years and shall be made available to the Authority on demand. Explanation.-In these rules "Home State" means the State which has granted the permit under sub-section (7) of Section 63 of the Motor Vehicles Act, 1939 (4 of 1939).