Section 70 in The Motor Vehicles Act, 1939

70. Power to make rules.

(1) A State Government may make rules regulating the construction, equipment and maintenance of motor vehicles and trailers. 3[ with respect to all matters other than the matters referred to in clause (a) or clause (b) of sub- section (1) of section 69B]

(2) Without prejudice to the generality of the foregoing power, rules may be made under this section governing any of the following matters either generally in respect of motor vehicles or trailers or in respect of motor vehicles or trailers of a particular class or in particular circumstances, namely:- 3[

(b) seating arrangements in public service vehicles and the protection of passengers against the weather; 3[

(d) brakes and steering gear;

(e) the use of safety glass;

(f) signalling appliances, lamps and reflectors;

(g) speed governors;

(h) the emission of smoke, visible vapour, sparks, ashes, grit or oil;

(i) the reduction of noise emitted by or caused by vehicles;

(j) prohibiting or restricting the use of audible signals at certain times or in certain places;

(k) prohibiting the carrying of appliances likely to cause annoyance or danger;

1. Ins. by Act 56 of 1969, s. 47 (w. e. f. 2- 3- 1970 ).

2. Ins. by Act 47 of 1982, S. 8 (w. e. f. 10- 12- 1982 ).

3. Ins. and Omitted by s. 9, ibid. (w. e. f. 10- 12- 1982 ).

(l) the periodical testing and inspection of vehicles by prescribed authorities;

(m) the particulars other than registration marks to be exhibited by vehicles and the manner in which they shall be exhibited; and

(n) the use of trailers with motor vehicles. CHAP CONTROL OF TRAFFIC CHAPTER VI CONTROL OF TRAFFIC