Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com TYPES OF MOTOR VEHICLES AT A GLANCE CONTENTS 1. 1 2. For the purpose of this notification 3. 3 TYPES OF MOTOR VEHICLES AT A GLANCE SO. 436 (E) dt. 12-6-1989. In exercise of the powers conferred by sub-section (4) of Section 41 Motor Vehicles Act, 1988 1 (59 of 1989), the Central Government hereby specifies the types of Motor vehicles mentioned in column (2) of the Table below as the type of motor vehicles in respect of motor vehicles specified in the corresponding entry in column (1) thereof for the purposes of the said sub-section (4):- 1. 1 :- 2. For the purpose of this notification :- (a) "Ambulance" means vehicle specially designed, constnucted or modified and equipped and intended to be used for emergency transportation of persons who are sick, injured, wounded or otherwise incapacitated; (b)"Animal ambulance" means an ambulace intended to be used for the emergency transportation of sick, injured, wounded or otherwise incapaci- tated animals; (c)"Auto-rickshaw" means a motor vehicle having three wheels constructed or adapted and used to carry not more than three passengers for hire or reward excluding the driver, (d) "Campers Van" means a motor vehicle designed or constructed to provide living quarters for recreational camping or travel use with direct walk through access to the living quarters form the driver's seat; (e) "Camping Trailer" means a trailer, not used for transport of goods, con- stnucted with partial side walls which folds for towing which folds for to provide temporary living accommodation for receational camping and tourist purposes; (f) "Dumper" means a self propelled goods vehicle having an open cargo body designed to transport and dump or spread material; (g) "House Trailer" means a trailer or semi-trailer equipped and used for temporary living quarters for camping or tourist purposes and not for the transportation of freight, goods, wares and merchandise and the like; (h) "Prime Mover" means a motor vehicle designed and used primarily for drawing other vehicle and not so constructed to carry a load othert than a part of the weight of the vehicle and load as drawn; (i) "Tow Truck" means a altered and equipped for and used to push, tow or draw disabled vehicles by means of crane, hoist tow bar, tow line, auxiliary axles and to render assistance to disabled vehicles; (j) "Trackless Trolley Coach" means a motor vehicles which is propelled by electric power obtained from overhead trolley wires but not operated upon rails. 3. 3 :- This notification shall come into force on the first day of July, 1989.