DEIPORMI DKHAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This appeal is by a weighbridge operator in Amsarin on the JowaiDawki road, Meghalaya. He is in appeal before us from a judgment and order made by a learned single judge on 20/5/2024 dismissing his writ petition (WP (C) No.8 of 2024).

(2.) The Meghalaya Installation, Regulation, Maintenance and Operation of Weighbridge Rules, 2009 and 2015 were made in exercise of powers of this State under Sec. 138 read with Sec. 212(1) of the Motor Vehicles Act, 1988. Rules 3 to 6 give power to the State government or any private individual upon obtaining due permission from the government to operate a weighbridge. Rule 7 provides for renewal of this permission for a period of three years.

(3.) In these Rules, the Commissioner of Transport is nominated as the authority.