MARY Vs. ADDITIONAL REGISTERING AUTHORITY

JUDGEMENT

(1.) THE application put in by the petitioner for endorsing the class of vehicle as 'stage carriage' in the certificate of registration of the vehicle KL-07/AB 7738 has been rejected by Ext.P4 order of the respondent on the following grounds:

(2.) THE petitioner asserts that he has subsequently made up the deficit in seating capacity to be in tune with Rule 269 of the Rules. The same can ofcourse be verified by an inspection conducted by the Motor Vehicle Inspector, Muvattupuzha.

(3.) RULE 285(a)(i)(ii)(iii) was incorporated by way of amendment to the Rules by virtue of notification SRO No.482/2002. The notification though published in the Gazette dated 14-6-2002 came into effect only from 1-8-2002 and cannot be insisted upon for vehicles registered prior to that date. The petitioner however undertakes to provide an additional guard rail which will have the effect of increasing the sill height to be in tune with the amended rule.