Section 42(3) in The Motor Vehicles Act, 1939

Central Government Act

(3) Sub- section (1) shall not apply--

(a) 1[ to any transport vehicle owned by the Central Govern- ment or a State Government and used for Government purposes unconnected with any commercial enterprise

(b) to any transport vehicle owned by a local authority or by a person acting under contract with a local authority and used solely for road cleansing, road watering or conservancy purposes;

(d) to any transport vehicle used solely for the conveyance of corpses;

(e) to any transport vehicle used for towing a disabled vehicle or for removing goods from a disabled vehicle to a place of safety: 2[

1. Subs. by Act 100 of 1956, s. 36, for the former cl. (w. e. f. 16- 2- 1957 ).

2. Cl. (ee) ins. by s. 36, ibid., was omitted by Act 56 of 1969, s. 17 (w. e. f. 1- 6- 1973 ).

(f) to any transport vehicle used for any other public purpose prescribed in this behalf;

(ff) 1[ to any transport vehicle used by a person who manufac- tures or deals in motor vehicles or builds bodies for attachment to chassis, solely for such purposes and in accordance with such conditions as the Central Government may, by notification in the Official Gazette, specify in this behalf;]

(g) to any transport vehicle owned by, and used solely for the purposes of, any educational institution which is recognised by the State Government or whose managing committee is a society registered under the Societies Registration Act, 1860 ; (21 of 1860 ). 2[

(i) 6[ to any goods vehicle which is a light motor vehicle and does not ply for hire or reward. or to any two wheeled trailer with a registered laden weight not exceeding 2[ 800 kilograms] drawn by a motor car;]

(j) subject to such conditions as the Central Government may, by notification in the Official Gazette, specify, to any transport vehicle purchased in one State and proceeding to a place,- situated in any other State, without carrying any passenger or goods;

(k) to any transport vehicle which has been temporarily registered under section 25, while proceeding empty to any place for the purpose of registration of the vehicle under section 24;

(l) to any transport vehicle used for such purposes (other than plying for hire or reward) as the Central Government may, by notification in the Official Gazette, specify;

(m) to any transport vehicle which, owing to flood, earthquake or any other natural calamity, is required to be diverted

1. Ins. by Act 56 of 1969, s. 17 (w. e. f. 1- 6- 1973 ).

2. Cl. (h) omitted by Act 25 of 1968, s. 2 and Sch. (w. e. f. 15- 8- 1968 ).

3. Subs. by Act 100 of 1956, s. 36, for the former cl (w. e. f. 16- 2- 1957 ).

4. The words" except as may otherwise be prescribed," omitted by Act 56 1969, s. 17 (we. f. 1- 6- 1973 ).

5. Subs. by Act 51 of 1960, s. 3 for" 1, 700 pounds avoirdupois" (w. e. f 1- 1- 1961 ).

6. Ins. by Act 56 of 1969, s. 17 (w. e. f. 1- 6- 1973 ).

through any other route, whether within or outside the State, with a view to enabling it to reach its destination; or

(n) to any transport vehicle while proceeding empty to any place for purpose of repair].