(4) Nothing in this Act or in any rule made thereunder by a State Government relating to-
(a) the registration and identification of motor vehicles, or
(b) the requirements as to construction, maintenance and equipment of motor vehicles, or
(c) the licensing and the qualifications of drivers 2[ and conductors] of motor vehicles 3[ shall apply--
(i) to any motor vehicle to which or to any driver of a motor to whom any rules made under clause (b) or clause (c) of sub- section (1) or under sub- section (1A) apply; O. K.
(ii) to any conductor of a motor vehicle to whom any rules made under sub- section (1A) apply.] CHAP LIABILITY WITHOUT FAULT IN CERTAIN CASES 4[ CHAPTER VIIA LIABILITY WITHOUT FAULT IN CERTAIN CASES