The Central Motor Vehicles Rules, 1989
Published vide Notification G.S.R. 590(E), dated 2.6.1989, published in the Gazette of India, Extraordinary, Part 2, Section 3, dated 2.6.1989
Last Updated 3rd May, 2023 [act196]
Chapter I
Preliminary
1. Short title and commencement. - (1) These rules may be called The Central Motor Vehicles Rules, 1989. [(2) Except in so far as the provisions of these rules relate to the registration of non-commercial four wheeled petrol and diesel driven vehicles in the National Capital Region, Delhi which shall come into force on and from the 1st day of June 1999, the provisions of these rules shall come into force on and from the 1st April, 2000.] (3) The provisions of [rule, 9] sub-rule (3) of rule 16, sub-rule (4) of rule 96, [* * *] sub-rule (3) of rule 105, rule 113, sub-rules (2), (3), (4) or (5) of rule 115, rules 118, 122, 124, 125, 126 and 127 shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint. 2. Definitions. - In these rules, unless the context otherwise requires -(a) "Act" means the Motor Vehicles Act, 1988 (59 of 1988);
(c) "agricultural trailer" means a trailer generally left uncovered with single/double axle construction which is coupled to an agricultural tractor by means of two hooks and predominantly used for transporting agricultural materials;]
Explanation. - For the purposes of this clause, E-challan shall mean a challan issued in electronic form.(cb) "Combine Harvester" means an agricultural equipment vehicle, self propelled or agricultural tractor powered type (either coupled to the trailer for header assemble or any other attachment of machine) designed to perform more than one of the following tasks, namely: -
(i) Picking, harvesting, threshing, separating, cleaning, chopping, collecting and unloading crop or agricultural produce, such as a grain, sugarcane, cotton, fodder, straw or stalk, while moving through the standing crop or agricultural produce;
(ii) Agreement of bagging with a pick-up attachment to use it for handling crop that has been swathed.
Explanation. - For the purpose of these clause, a combine harvester shall be a non-transport motor vehicle, the driving on the road of which is incidental to the main intended use in the fields and for travelling from one field to another, for short durations, at a speed not exceeding thirty kilometer per hour;][[(cab)] "construction equipment vehicle" means a self-propelled machine with rubber tyred (including pneumatic tyred), rubber padded or rubber or steel drum wheel mounted compactor, wheeled hydraulic excavator, wheel loader, backhoe loader, skid-steer loader, dumper, motor grader, mobile crane, dozer and pavers with rubber track or rubber pads or wheeled pavers, fork lift truck, self-loading concrete mixer or self-propelled boom pumps, self-propelled or concrete pumps or any other construction equipment vehicle or combination thereof primarily designed to perform earth moving, excavation, loading, transportation, drilling, spreading, compacting or trenching of earth, rock, other materials, off-highway operations in mining, industrial undertaking, irrigation and general construction but modified and manufactured with "on or off" or "on and off" highway capabilities.
Explanation for the purpose of this clause. - a construction equipment vehicle or earth moving vehicle shall be a non-transport vehicle the driving on the road of which is incidental to the main off-highway function and for a short duration at a speed not exceeding fifty kilometres per hour, but such vehicle does not include other purely off-highway construction equipment vehicle designed and adopted for use in any enclosed premises, factory or mine other than road network, not equipped to travel on public roads on their own power for example slip form pavers, concrete pavers, cold milling machines, cold recycler machines and any construction equipment vehicle or earth moving vehicle with crawlers or metal track, for example, tracked excavator or excavator with legs are not considered to be falling under the scope of Central Motor Vehicles Rules, as they are not permitted to run on public roads;](i) such vehicle is constructed or adapted to carry not more than four passengers, excluding the driver, and not more than forty kilogrammes luggage in total;
(ii) the net power of its motor is not more than 2000 W;
(iii) the maximum speed of the vehicle is not more than twenty-five kilometer per hour;
(cc) "E-cart" means a special purpose battery operated vehicle having three wheels and intended to provide last mile connectivity for carrying goods for hire or reward, provided -
(i) such vehicle is constructed or adapted for carrying goods by providing a separate load body or compartment with the maximum weight three hundred and ten kilogrammes in addition to driver;
(ii) the net power of its motor is not more than 2000 W;
(iii) the maximum speed of the vehicle is not more than twenty-five kilometre per hour]
[(e)] Form means a Form appended to these rules [including a corresponding electronic form made available on Portal];
[(f)] section means a section of the Act;
[(g)] trade certificate means a certificate issued by the registering authority under rule 35;
[(h)] non-transport vehicle means a motor vehicle which is not a transport vehicle;
(a) handle bar or steering wheel is fitted;
(b) gross vehicle weight is limited to 1,500 kg, subject to the conditions specified in clause (d);
(c) in the case of semi-trailers being attached to a three wheeled tractor, the gross combination weight be limited to 2,500 kg subject to the conditions specified in clause (d); and
(d) weight of traction batteries in the case of battery operated three wheelers shall not be taken into account for calculating the GVW or GCW and for the purpose of classification;
(id) "Category L5-M" means a three wheeler passenger carrier (Auto-Rickshaw) on account of its technical features intended to carry passengers;
(j) "Category L5-N" means a three wheeler goods carrier on account of its technical features intended to carry goods;
A three wheeler may fall under the category of 'L5-M- Passenger carrier (Auto rickshaw)' or 'L5-N Goods Carriage' depending on the weight of persons including driver for whom seating arrangements are provided is more than or less than the weight of goods carried.
three wheeler may fall under the category of L5-N (Goods Carrier), if, -
(a) a separate load body or compartment is provided for carrying the goods;
(b) the number of seating positions excluding the driver is not more than three; and
(c) the weight of goods carried by the vehicle is more than weight of persons carried, as calculated by following formula:
P- (A+ B X 68) > B X 68
Where
P = Technically permissible maximum laden weight (GVW) (kg)
A= Vehicle weight in the kerb weight condition (as defined in IS 9211:2003, as amended time to time) + 68 kg. In the case of electric vehicles, the weight of traction batteries is to be subtracted from the kerb weight.
B= Number of seating positions excluding the driver;];
[(k) Category M means a motor vehicle with at least four wheels used for carrying passengers];
Note.- Definitions of type of body work for motor vehicles of Category M1 shall be in accordance with [Annex A of IS 14272: 2011,] as amended from [time to time. Certificates issued prior to the date of implementation of IS: 14272:2011 in place of AIS: 053:2005 shall continue to be valid.] ]
[(o) Category N means a motor vehicle with at least four wheels used for carrying goods which may also carry persons in addition to the goods subject to the conditions specified in Para 3.2 of [IS 14272: 2011], as amended from [time to time. Certificates issued prior to the date of implementation of IS: 14272:2011 in place of AIS: 053:2005 shall continue to be valid]]
Note. - For the motor vehicles, additional details and definitions specified in [IS 14272: 2011], as amended from time to time, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986) shall be applicable;]
(rb) "Category Tl" means a category T vehicle having a maximum weight not exceeding 0.75 tonnes;
(rc) "Category T2" means a category T vehicle having a maximum weight exceeding 0.75 tonnes but not exceeding 3.5 tonnes;
(rd) "Category T3" means a category T vehicle having a maximum weight exceeding 3.5 tonnes but not exceeding 10 tonnes;
(re) "Category T4" means a category T vehicle having a maximum weight exceeding 10 tonnes;
(rf) "Category T5" means a semi-trailer of category T vehicle intended to be drawn by a three-wheeled haulage tractor;]
Explanation. - For the purposes of this clause, microprocessor chip shall have non-volatile re-writable memory capacity of minimum [64 Kilo Byte] consisting of application data, file headers, security definitions, and a maximum of 350 bytes for Operating System Interfacing, as specified by the Ministry of Road Transport and Highways from time to time for Driving License and Registration Certificate applications;][(t) International Driving Permit means the license issued by a licensing authority in India under Chapter II of the Act to an Indian National authorising the person specified therein to drive any categories of motor vehicles as specified in Form 6-A in the areas or territories of countries other than India [that are Parties to the Convention on Road Traffic signed at Geneva on 19th day of September, 1949]; ]
[Provided that a two wheeled battery operated vehicle shall not be deemed to be a motor vehicle if all the following conditions are verified and authorised by any testing agency specified in rule 126, namely:-(a) vehicle is equipped with an electric motor having thirty minute power less than 0.25 kW;
(b) maximum speed of the vehicle is less than 25 km/hr;
(c) vehicle is fitted with suitable brakes and retro-reflective devices, i.e. one white reflector in the front and one red reflector at the rear;
(d) unladen weight (excluding battery weight) of the vehicle is not more than 60 kg;
(e) in case of pedal assisted vehicle equipped with an auxiliary electric motor, in addition to above, the thirty minute power of the motor is less than 0.25 kW, whose output is progressively reduced and finally cut off as the vehicle reaches a speed of 25 km/hr, or sooner, if the cyclist stops pedalling.]
(v) "Power tiller" means an agricultural machinery used for soil preparation having a single axle in which the direction of travel and its control for field operation is performed by the operator walking behind it. This equipment may or may not have a riding attachment and when coupled to a trailer can be used for the transportation of goods. The maximum speed of the power tiller when coupled to a trailer, shall not exceed 22 km/h. The maximum haulage capacity of the Power tiller coupled to a trailer shall not exceed 1.5 tons;]
(i) swing axles with hydraulic suspension;
(ii) independently steerable axles;
(iii) two or more axle rows;
(iv) suitable arrangement for joining such modules longitudinally or laterally or both;
(v) suitable provision for joining such separate modules with spacer beam arrangement or by bolster arrangement or by girder bridge arrangement or by loading deck arrangement;
(vi) suitable drawbar arrangement for being pulled or pushed or self propelled.
Explanation. - For the purpose of this clause, the expressions,-(i) "spacer beam arrangement" shall mean the arrangement of rigid steel frame used for joining two separate modular hydraulic trailer units to form a single rigid chassis for movement of long cargo;
(ii) "bolster arrangement" shall mean the arrangement of two separate units of modular hydraulic trailer mounted with turn tables and the cargo rests on the turn tables, whereby cargo structure itself acts as long member of trailer chassis;
(iii) "girder bridge arrangement" shall mean the arrangement of two separate units of modular hydraulic trailers mounted with turn tables, and cargo is placed on a steel girder, which is then mounted on modular hydraulic trailer, whereby the steel girder acts as the long member of the trailer chassis;
(iv) "loading deck arrangement" shall mean the arrangement of two separate units of modular hydraulic trailers mounted with turn tables, and cargo is placed on a loading deck, which is then mounted on both modular hydraulic trailers, whereby the loading deck acts as the long member of the modular hydraulic trailer chassis;
(vii) fitted with suitable braking system.
(i) facilitating licensing, registration, issuance of certificate of fitness and permits of motor vehicles;
(ii) recording of offences including compounding, impounding, making endorsements, suspension and revocation of licenses and registrations;
(iii) issuance of e-challan;
(iv) preserving, retaining and granting access to machine readable, printable, shareable, verifiable and secure electronic records.]
[(y) "puller tractor" means a multi-axle haulage tractor of Category N3 vehicle having -
(i) suitable arrangement to pull or push modular hydraulic trailer or combination thereof under drawbar arrangement;
(ii) adequate ballast weight for providing traction;
(iii) minimum engine power of 260 hp; and
(iv) maximum speed not exceeding twenty five kilometre per hour while pulling load;]
[(z) "quadricycle" means a four wheeled vehicle and having the following features, nakely: -
(i) fully enclosed body structure with doors and having steering control through steering wheel with the top edge of the doors having at least 200 mm from adjacent seat base top surface;
(ii) with sides and top not made of flexible material such as rexin, cloth, plastic etc.;
(iii) for goods vehicle, cargo body internal area not less than 30% of the vehicles's width multiplied by its length;
(v) maximum seating capacity of four (including driver) in case of passenger vehicle and two (including driver) in case of goods vehicle with independent seats provided for the driver and co-passenger in the front row in the case of both passenger vehicle and goods vehicles;
(vi) maximum permissible pay load of 550 kg in case of goods vehicles;
(vii) maximum permissible propulsion power of 15 KW of the prime mover be 15 KW, when tested as per Chapter 1 of Part IV of MoSRTH/TAP 115-116 as amended from time to time for Compression Ignition engines and battery operated vehicles and as per IS 14599-1999 for Spark Ignition engines;
(viii) maximum design speed of 70 km per hour; and
(ix) not having trailers or any provision of coupling a semi-trailer.
Explanation. - For the purpose of clause (iv), [the weight shall not include. -(a) Mass of batteries in the case of electric or hybrid vehicles,
(b) Mass of gaseous fuel system including tanks for gaseous fuel storage in the case of mono-fuel, bi-fuel, or multi-fuel vehicle]
].(i) seats and table;
(ii) sleeping accommodation which may be converted from the seats;
(iii) cooking facilities; and
(iv) storage facilities,
which shall be rigidly fixed to the living compartment: Provided that the table may be designed to be easily removable;(zb) "Road Ambulance" means a specially equipped and ergonomically designed vehicle for transportation and/ or emergent treatment of sick or injured people and capable of providing out of hospital medical care during transit or when stationary, commensurate with its designated level of care when appropriately staffed;
(zc) "School Bus" means a vehicle with a seating capacity of thirteen passengers and above excluding driver designed and constructed specially for school going children;]
Chapter II
Licensing of Drivers of Motor Vehicles
General
3. General. - The provisions of sub-section (1) of section 3 shall not apply to a person while or gaining experience in driving with the object of presenting himself for a test of competence to drive, so long as-(a) such person is the holder of an effective learners license issued to him in Form 3 to drive the vehicle;
(b) such person is accompanied by an instructor holding an effective driving license to drive the vehicle and such instructor is sitting in such a position to control or stop the vehicle; and
(c) there is painted, in the front and the rear of the vehicle or on a plate or card affixed to the front and the rear, the letter L in red on a white background as under:
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L |
Note. - The painting on the vehicle or on the plate or card shall not be less than 18 centimetres square and the letter L shall not be 10 centimetres high, 2 centimetres thick and 9 centimetres wide at the bottom:
Provided that a person,while receiving instructions or gaining experience in driving a motor cycle(with or without a side-car attached), shall not carry any other person on the motor cycle except for the purpose and in the manner referred to in clause (b). [4. Evidence as to the correctness of address and age. - Every applicant for the issue of a license under this Chapter shall produce as evidence of his address and age, any one or more of the following documents in original or relevant extracts thereof duly [self attested], namely:- [* * *] [1A. Aadhaar Card,] 2. Electoral Roll, 3. Life Insurance Policy, [* * *] 4. Passport, [* * *] [6. Pay slip issued by any office of the Central Government or a State Government or a local body,] [* * *] 8. School certificate, 9. Birth certificate, 10. Certificate granted by a registered medical practitioner not below the rank of a Civil Surgeon, as to the age of the applicant, [11. Any other document or documents as may be prescribed by the State Government under clause(k) of section 28.] [12. Proof of legal presence in India in addition to proof of residence in case of foreigners:] Provided that where the applicant is not able to produce any of the above-mentioned documents for sufficient reason, the licensing authority may accept any affidavit sworn by the applicant before an Executive Magistrate, or a First Class judicial magistrate or a Notary Public as evidence of age and address.] 5. Medical certificate. - [(1) Every application for the issue of a learners license or a driving license or for making addition of another class or description of a motor vehicle to a driving license or for renewal of a driving license to drive a vehicle other than a transport vehicle shall [include] as elf-declaration as to the physical fitness as [appended to Form 2] and every such application for a license to drive a transport vehicle shall be accompanied by a medical certificate in Form 1-A issued [electronically on the Portal] by a registered medical practitioner referred to in sub-section (3) of section 8.] [Provided that every application for renewal of a driving license to drive a vehicle other than a transport vehicle shall be accompanied by a medical certificate in Form 1A issued electronically on the Portal by a registered medical practitioner referred to in sub-section (3) of section 8 of the Act, in case the applicant has attained the age of forty years.] [***] (3) A medical certificate issued in Form 1-A shall be valid for a period of [six months] from the date of its issue. It shall be accompanied by a passport size copy of the photograph of the applicant [to be submitted electronically on the Portal.].] [(4) Every medical certificate issued by a registered medical practitioner referred to in sub-section (3) of section 8 of the Act in Form 1A, shall only be issued electronically on the Portal.] 6. Exemption from production of medical certificate. - Any person who has, after the date of commencement of these rules, produced a medical certificate in connection with the obtaining of a learners license or a driving license, whether for initial issuance or for renewal there of, or for addition of another class of motor vehicles to his driving license, shall not be required to produce a medical certificate, except where the application is made for the renewal of a driving license. 7. Affixing of photograph to medical certificate. - A photograph of the applicant shall be affixed at the appropriate place shown in [Form 1-A] and the registered medical practitioner shall affix his signature and seal to the said photograph in such a manner that the signature and the seal appear partly on the photograph and partly on the form of the medical certificate: [* * *] [8. ***]|
OLD LAW ▼ |
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Period of training |
3 days |
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Place of training |
At any institute recognized by the State Government |
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Syllabus |
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A. |
Defensive driving
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Questionnaire
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Cause of accidents |
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Accidents statistics |
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Drivers personal fitness |
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Car condition |
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Braking distance |
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Highway driving |
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Road/Pedestrian crossing |
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Railway crossing |
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Adapting to weather |
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B. |
Advanced driving skills and training |
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(i)Discussion Before starting |
Check list |
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outside/below/near vehicle |
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product side |
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inside vehicle |
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During driving |
correct speed/gear |
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signaling |
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lane control |
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overtaking/giving side |
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speed limit/safe distance |
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driving on slopes |
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Before stopping |
Safe stopping place, signaling, road width, condition
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After stopping |
preventing vehicle movement |
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wheel clocks |
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vehicle attendance |
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(ii) Field test/training |
1 driver at a time
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C. |
Product safety UN Panel
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UN classification Hazchem code Toxicity, flammability, other definitions |
Duration of training for (C) Third day. |
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Product information |
Tremcards |
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CIS/MSDS |
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Importance of temperature pressure, level |
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Explosive limits |
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Knowledge about equipment |
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Emergency procedure |
Communication |
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Spillage handling |
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Use of PPE |
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Fire fighting |
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First Aid |
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Toxic release control |
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Protection of wells, rivers, lakes, etc. |
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Use of protective equipment |
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Knowledge about valves, etc.] |
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Learners license
10. Application for learners license. - An application for the grant [* * *] of a learners license shall be made in Form 2 and shall be accompanied by, [the following documents and fees, submitted electronically on a Portal, either accessed by the applicant himself or with the help of a Facilitation Centre](b) [***] the applicants recent [passport size photograph],
(c) appropriate fee as specified in rule 32,
[(e) proof of residence, [and age]]
[11. Conditions to be satisfied for learner's license. - [(1) Within seven days of submitting an application under rule 10, every applicant for a learner's license shall complete a tutorial on safe driving, electronically on a Portal, either accessed by the applicant himself or with the help of a Facilitation Centre.] (2) The tutorial on safe driving shall contain information on the following matters, namely: -(a) the traffic signs, traffic signals and the rules of the road regulations made under section118 of the Act;
(b) the duties of a driver when his vehicle is involved in an accident resulting in the death or bodily injury to a person or damage to property of a third party;
(c) the precautions to be taken while passing an unmanned railway crossing;
(d) the documents he should carry with him while driving a motor vehicle.
[(e) knowledge and understanding of fuel efficient driving technique;]
(3) After undertaking the tutorial on safe driving, every applicant shall undertake a test within seven days of submitting an application under rule 10, electronically on a Portal, subject to availability, either accessed by the applicant himself or with the help of a Facilitation Centre consisting of questions of objective type as specified in Annexure VI, to test the applicant's knowledge and understanding of the matters specified in sub-rule (2). (4) Applicant shall be deemed to have successfully passed the test specified under sub-rule (3), if the applicant correctly answers at least 60 per cent. of the questions put to him. (5) Nothing contained in sub-rule (1) and (3) shall apply to the following class of applicants, namely: -(a) the holder of an effective driving licence;
(b) the holder of a driving licence which has expired;
(c) the holder of a learner's licence issued or reissued prior to the commencement of these rules;
(d) the holder of a certificate to the effect of the possession of adequate knowledge and understanding of the matters referred to in rule 24, issued by any driving school or establishment referred to in section12 of the Act.]
12. Consent of parent or guardian, in the case of application by minor. - In the case of an application for a learners license to drive a [motorcycle without gear] by an applicant under the proviso to sub-section (1) of section 4, the application shall be signed by the parent or guardian of the applicant. [13. Form of learner's licence. - (1) Subject to sub-section (4) of section 8 of the Act, every learner's licence shall be issued electronically by the licensing authority in printable Form 3, immediately upon the successful satisfaction of the conditions specified under rule 11. (2) Pursuant to sub-section (6) of section 8 of the Act, learner's license may be issued in electronic form by the licensing authority after verifying the identity of the applicant through e-signature as specified under the provisions of the Information Technology Act, 2000 (21 of 2000) or verified by any other mode of signature or verification as notified by the Central Government.]Driving license
14. Application for a driving license. - [(1) An application for a driving license shall be made in Form 4 and shall be accompanied by -(a) an effective learner's license to drive the vehicle of the type to which the application relates;
(b) appropriate fee as specified in rule 32, for the test, or the subsequent test, as the case may be, of competence to drive for each class and for issue of licence;
(c) the applicant's recent passport size photograph;
(d) save as otherwise provided in rule 6, a medical certificate in Form 1A in case of an application for license to drive a transport vehicle;
(e) in the case of an application for driving license to drive a transport vehicle, a driving certificate in Form 5 issued by the school or establishment from where the applicant received instruction, if any;
(f) proof of residence and age;
(g) certificate from Accredited Driver Training Centre in Form 5B as per rule 31E, if any.]
[(2) An application for an International Driving permit shall be made online through the portal www.parivahan.gov.in in Form 4A and shall be accompanied by -(a) valid driving licence issued by the licensing authority under these rules;
(b) appropriate fee as specified in rule 32;
(c) [***]
the applicant's recent passport photograph;(d) valid proof of Indian Nationals;
(e) valid proof of passport;]
[(f) Certificate from accredited driver training Center in Form 5B as per rule 31E, if any.]
15. Driving test. - (1) No person shall appear for the test of competence to drive unless he has held a learners license for a period of at least [thirty days] [, except in case of a test of competence required for renewal of driving license]. [(1A) No person shall appear for the test of competence to drive an adapted vehicle unless he brings a duly registered adapted vehicle for the driving test.] (2) The test of competence to drive referred to in sub-section(3) of section 9 shall be conducted by the licensing authority or such other person as may be authorized in this behalf by the State Government in a vehicle of the type to which the application relates. [Provided that the holder of certificate in Form 5B shall be exempted from requirement of driving test]. (3) The applicant shall satisfy the person conducting the test that he is able to(a) adjust rear-view mirror;
(b) take suitable precautions before starting the engine;
(c) move away safely and smoothly straight ahead at an angle, while at the same time engaging all gears until the top gear is reached;
(d) to change to the lower gears quickly from the top gear when the traffic conditions warrant such change;
(e) change quickly to lower gears when driving downhill;
(f) stop and re-start the vehicle on a steep upward incline making proper use of the hand-brake or of the throttle and the foot-brake without any rolling back, turn right and left corners correctly and make proper use of the rear-view mirror before signalling;
(g) overtake, allow to be overtaken, meet or cover the path of other vehicles safely and take an appropriate course of the road with proper caution giving appropriate signals;
(h) give appropriate traffic signals at the appropriate time, in clear and unmistakable manner by hand or by electrical indicators fitted to the vehicle;
(i) change the lanes with proper signals and with due care;
(j) stop the vehicle in an emergency or otherwise, and in the latter case, bring it to rest at an appropriate course on the road safely, giving appropriate signals;
(k) in the case of vehicle having a reverse gear, driving the vehicle backwards, reverse it into a limited opening either to the right or left under control and with reasonable accuracy;
(l) cause the vehicle to face in the opposite direction by means of forward and reverse gears;
(m) take correct and prompt action on the signals given by traffic signs, traffic lights, traffic controllers, policemen and take appropriate action on signs given by other road users;
(n) act correctly at pedestrian crossings, which is not regulated by traffic lights or traffic police, by giving preference to persons crossing the roads;
(o) keep well to the left in normal driving;
(p) regulate speed to suit varying road and traffic conditions;
(q) demonstrate general control of the vehicle by confident steering and smooth gear changing and braking as and when necessary;
(r) make proper use of the rear-view mirror before signalling, beginning maneuvering, moving away, altering the course to overtake,turning right or stopping;
(s) use proper side when driving straight, turning right, turning left and at junction of the road;
(t) make proper use of accelerator, clutch, gears, brakes (hand and foot) steering and horn;
(u) anticipate the actions of pedestrians, drivers of other vehicles and cyclists;
(v) take precautions at cross roads and on road junctions with regard to:
(i) adjustment of speed on approach,
(ii) proper use of rear-view mirror,
(iii) correct positioning of the vehicle before and after turning to the right or left,
(iv) avoidance of cutting right hand corners,
(v) looking right, left and right again before crossing or emerging;
(w) concentrate in driving without his attention being distracted and to demonstrate the presence of mind;
(x) show courtesy and consideration for the safety and convenience of other road users, such as pedestrians, drivers of other motor vehicles or cyclists.
16. Form of driving license. - (1) Every driving license issued or renewed by a licensing authority shall be [in form of a laminated card type without a chip or smart Card type in Form 7 conforming to the specifications stipulated in Annexure XI]. (2) Where the licensing authority has the necessary apparatus, [for the issue of a [Smart Card type driving license, such] card type or Smart Card type driving license, as may be specified in the Notification issued by the concerned State Government or Union Territory Administration,] shall be in Form 7. [***] [(4) Every International Driving Permit issued by a licensing authority shall be [issued either electronically or otherwise] in Form 6-A and shall be valid for a period of not more than one year from the date of issue, as the case may be, or till the validity of the driving license, whichever is earlier. (5) The automobile associations authorised by the State Government/Union Territory Administration shall be allowed to issue International Driving Permit to their own members as also others subject to counter-signature by competent authority.] [(6) Every driving license issued or renewed by a licensing authority to drive an E-rickshaw or E-cart shall be valid for a period of not more than three years from the date of issued, as the case may be, or till the validity of the driving license, whichever is earlier.] 17. Addition to driving license. - (1) An application for addition of another class or description of motor vehicle to the driving license shall be made in [Form 2] to the licensing authority and shall be accompanied by(a) an effective learners license and driving license held by the applicant;
[Provided that on and after the 1st day of July, 2018, an application for addition of heavy goods vehicle or heavy passenger motor vehicle, as the case may be, shall be accompanied by driving certificate in Form 5A;](d) appropriate fee as specified in rule 32.
(2) The provisions of sub-section (1), sub-section (3) and sub-section (4) of section 9 shall, insofar as may be, apply in relation to an application under sub-section (1) as they apply in relation to an application for the grant of a driving license. [(3) Pursuant to sub-section (2) of section 11 of the Act, the license with additions may be issued by the licensing authority after verifying the identity of the applicant through e-signature as specified under the provisions of the Information Technology Act, 2000 (21 of 2000) or verified by any other mode of signature or verification as notified by the Central Government.] [17A. Permanently surrendering a class or classes of vehicles from the driving licence. -(1) Any person holding a driving license to drive one or more classes of motor vehicles, whether effective or expired, may apply, to any licensing authority in the State in which he resides or carries on business, for permanently surrendering a class or classes of vehicles from the driving license, in Form 8 along with the driving licence held by the applicant and appropriate fee as specified in rule 32. (2) Within seven days from the receipt of the application under sub-rule (1), the licensing authority shall delete the class or classes of motor vehicle from the applicant's driving license, for which the application has been made. (3) For the purposes of surrendering a class or classes of motor vehicles for which the license has expired, its renewal shall not be required.] 18. Renewal of driving license. - (1) An application for the renewal of a driving license shall be made in [Form 2] to [any licensing authority in the State] in which the applicant ordinarily resides or carries on business and shall be accompanied by(a) appropriate fee as specified in rule 32;
[(b) applicant's recent passport size photograph,]
(c) the driving license,
(2) Where the driving license authorises the holder of such license to drive a transport vehicle as well as any other vehicle, then the licensing authority shall, subject to the production of medical certificate, renew such license for the appropriate period as specified in sub-section (2) of section 14. [(3) Where the licensing authority renewing the driving license is not the licensing authority who issued the driving license the fact of the renewal shall be intimated to the licensing authority who issued the driving license : Provided that in case the application is for issuance of a duplicate driving license which has been lost, torn or mutilated such that the identification or authenticity of the document cannot be reasonably established, the licensing authority receiving such application shall on confirmation from the original issuing authority, issue the duplicate driving license.] [Provided that recording of the renewal of driving license on the Portal for driving license or the Portal for National Register of Driving License shall be deemed to be sufficient intimation to the licensing authority who issued the driving license for the purpose of sub-rule (3).] [(4) If the application for renewal of a driving license is made after the date of its expiry, the licensing authority shall not require an effective learner's license to drive the vehicle of the type to which the application relates.] [18A. Issuance of duplicate driving licence. - In case of an application for issuance of a duplicate driving licence which has been lost, torn or mutilated such that the identification or authenticity of the document cannot be reasonably established, the licensing authority receiving such application shall, in case the driving license details are available on the Portal, issue the duplicate driving licence: Provided that if the driving license details are not available on the Portal, the licensing authority receiving the application for issuance of a duplicate driving license shall issue the driving license on confirmation from the original licensing authority, electronically through the Portal.] 19. Refund of fee. - Where the licensing authority rejects an application for the renewal of a driving license under sub-section (5) of section 15, it shall refund half of the fee paid for such renewal to the applicant, on an application made by him in that behalf not later than thirty days from the date of receipt of the order rejecting the application. 20. Driving license to drive motor vehicle belonging to the Defence Department. - The authorities for the purpose of sub-section (1) of section 18 shall be(i) all the officers-commanding of Units of Army of and above the rank of Major;
(ii) all the officers-commanding of Units of Navy of and above the rank of Lieutenant Commander;
(iii) all the officers-commanding of Units of Air Force of and above the rank of Squadron Leader.
Disqualification
[21. Powers of licencing authority to disqualify. - (1) For the purpose of clause (f) of sub-section (1) of section 19 of the Act, the commission of the following acts by a holder of a driving licence shall constitute nuisance or danger to the public, namely: -(1) Theft of motor vehicle.
(2) Assault on passengers.
(3) Theft of personal effects of passengers.
(4) Theft of goods carried in goods carriages.
(5) Transport of goods prohibited under any law.
(6) Driver while driving a transport vehicle, engages himself in activity which is likely to disturb his concentration.
(7) Abduction of passengers -
(8) Carrying overload in goods carriages.
(10) Carrying persons in goods carriage, either inside the driver's cabin in excess of its capacity or on the vehicle, whether for hire or not.
(11) Failing to comply with the provisions of section 134.
(12) Failure to stop when signalled to do so by any person authorised to do so.
(13) Misbehaviour with and showing discourtesy to passengers, intending passengers or consignors and consignees of goods.
(14) Smoking while driving public service vehicles.
(15) Abandoning vehicle in a public place causing inconvenience to other road users or to passengers in the vehicle.
(17) Interfering with any person mounting or preparing to mount upon any other vehicle.
(18) Allowing any person to sit or placing things in such a way as to impede the driver from having a clear vision of the road or proper control of the vehicle.
(19) Not stopping a stage carriage at approved stopping places for a sufficient period of time in a safe and convenient position upon demand or signal of the conductor or any passenger desiring to alight from the vehicle and unless there is no room in the vehicle, upon demand or signal of any person desiring to becoming a passenger.
(20) Loitering or unduly delaying any journey and not proceeding to the destination as near as may be in accordance with the time table pertaining to the vehicle, or, where there is no such time table, with all reasonable despatch.
(21) Not driving a contract carriage, in the absence of a reasonable cause, to the destination named by the hirer by the shortest route.
(22) The driver of a motor cab not accepting the first offer of hire which may be made to him irrespective of the length of the journey for which such offer is made.
(23) The driver of a motor cab demanding or extracting any fare in excess to that to which he is legally entitled or refusing to ply motor cab.
(24) Abandoning a transport vehicle as a mark of protest or agitation of any kind or strike in a public place or in any other place in a manner causing obstructions and inconvenience to the public or passengers or other users of such places.
(2) Details of driving licences disqualified or revoked by the licensing authority shall be recorded chronologically in the portal and such record shall be reflected on a regular basis on the portal.] [21A. Placing names in public domain. - (1) Subject to sub-section (2) and (3) of section 19, upon revocation of a driving licence by an order passed by the licensing authority under sub-section (1A) of section 19 of the Act,(i) if an appeal is made by any person aggrieved by the order against the order under sub-section (3) of section 19 of the Act and the appeal is dismissed by the appellate authority or
(ii) if an appeal is not made by any person aggrieved within one month from the date of the order passed by the licensing authority then, such licensing authority may display the particulars of the holder of such licence on the Portal, in a separate section titled 'Revocation of Driving License under sub-section (1A) of section 19 of the Act', in a machine readable electronic, printable, shareable form in portable document format (pdf), for access by the general public.
(2) For the purposes of sub-rule (1), the following particulars about the holder of the revoked driving license shall be displayed on the Portal for six months:(i) The name;
(ii) the driving licence number which has been revoked.]
Endorsement in Driving License
22. Endorsement by Courts. - A Court convicting a holder of a license, for any one of the offences specified hereunder, shall endorse or cause to be endorsed in the driving license, the particulars of such conviction, namely :(a) Driving without a license,or without a license which is effective, or without a license applicable to the vehicle driven (section 3).
(b) Allowing a license to be used by another person (section 6(2)).
(c) Driving when disqualified (section 23).
(d) Driving an unregistered vehicle (section 39).
(e) Driving a transport vehicle not covered by a certificate of fitness (section 56).
(f) Driving a transport vehicle in contravention of section 66.
(g) Driving in contravention of rule 118.
(h) Failure to comply with provisions of section 114.
(i) Refusing or failing within specified time to produce license or certificate of registration (section 130).
(j) Failing to stop vehicle as required under section132.
(k) Obtaining or applying for a license without giving particulars of endorsement (section 182).
(l) Driving at excessive speed (section 183).
(m) Driving dangerously (section 184).
(n) Driving while under the influence of drink or drugs (section 185).
(o) Driving when mentally or physically unfit to drive (section 186).
(p) Abetment of an offence punishable under section183 or 186.
(q) Abetment of offence specified in section 188.
(r) Taking part in an unauthorised race or trial of speed (section 189).
(s) Using vehicle in unsafe condition (section 190).
(t) Driving vehicle exceeding permissible limit or weight (section 194).
(u) Altering a license or using an altered license.
(v) An offence punishable with imprisonment in the commission of which a motor vehicle was used.
State Register
[23. National Register of Driving Licenses. - (1) The Central Government shall notify and maintain a Portal for National Register of Driving Licenses, which shall be a repository of electronic records containing all particulars pertaining to licenses issued and renewed in each State in Form10A. (2) Data on such Portal shall be retained, stored and preserved in a machine readable electronic, printable, shareable form. (3) Those states which have not transmitted all information including contained data in the State Register of Driving Licenses to the Central Government, shall electronically transmit all information including contained data in the State Register of Driving Licenses in Form 10A to the Central Government within six months from the date of commencement of the notification for collating electronic records on the Portal for National Register of Driving Licenses. 23A. Access and Updation of the National Register of Driving Licenses by Licensing Authorities. - (1) The Portal for National Register of Driving Licenses shall be used by Licensing Authorities or such authorised officers designated by the State Government in each State to, -(i) access electronic records available on the Portal for National Register of Driving Licenses;
(ii) electronically update any particulars pertaining to licenses, in real time, in accordance with the provisions of the Act and these rules;
(iii) create a new electronic record in real time, in respect of any driving license issued or renewed by the licensing authority.
(2) The Portal for National Register of Driving Licenses shall, at all times, display the date and time of the creation of or last updation made to any electronic record contained in the Portal for National Register of Driving Licenses, by any licensing authority. (3) In order to access the Portal for National Register of Driving Licenses for the purposes of sub-rule (1), any licensing authority or such authorised officers designated by the State Government shall require valid login credentials. (4) The Central Government may specify the manner of authentication of every electronic record created or updated by any licensing authority on the Portal for National Register of Driving Licenses. 23B. Duty of licensing authorities to Update National Register of Driving Licenses. - Every licensing authority shall be responsible for,-(i) electronically updating any change in particulars pertaining to licenses on the Portal for National Register of Driving Licenses immediately, in real time;
(ii) creating a new electronic record in real time, in respect of any driving license issued or renewed by him.
23C. Access to National Register of Driving Licenses. - Electronic records preserved and retained in the Portal for National Register of Driving Licenses may be accessed by such agencies or organisations as the Central Government may deem fit.]Driving Schools And Establishments
24. Driving schools and establishments. - (1) No person shall establish or maintain any driving school or establishment for imparting instructions for hire or reward in driving motor vehicles without a license in Form 11 granted by the licensing authority. (2) An application for the grant or renewal of a license under sub-rule (1) shall be made in Form 12 or Form13, as the case may be, to the licensing authority having jurisdiction in the area in which the school or establishment is situated and shall be accompanied by appropriate fee as specified in rule 32. Explanation. - For the purposes of this rule and rules 25 to 28 licensing authority means an officer not below the rank of the Regional Transport Officer of the Motor Vehicles Department established under section 213. (3) The licensing authority shall, when considering an application for the grant or renewal of a license under this rule, have regard to the following matters, namely :-(i) the applicant and the staff working under him are of good moral character and are qualified to give driving instructions;
(ii) the premises where the school or establishment is proposed to be conducted is either owned by the applicant or is taken on lease by him or is hired in his name and it has adequate provision for [conducting lecture and demonstration of models] besides adequate parking area for the vehicles meant to be used for imparting instructions in driving :
Provided that in respect of schools or establishments imparting instructions in driving of motor vehicles or matters connected therewith immediately before the commencement of these rules, the licensing authority may permit the conducting of instruction facilities in the same premises where the school or establishment is housed fora period of six months, notwithstanding the fact that the premises do not satisfy the conditions laid down in this clause;(iii) the financial resources of the proposed school or establishment are sufficient to provide for its continued maintenance;
(iv) the applicant owns and maintains a minimum of one motor vehicle each of the type in which instruction is imparted in the school or establishment;
(v) the vehicles are available exclusively for purposes of imparting instruction and all such vehicles, except motor cycles, are fitted with dual control facility to enable the instructor to control or stop the vehicle;
(vi) the applicant maintains the following apparatus, equipment and other requirements, namely:
(a) a blackboard,
(b) a road plan board with necessary model signals and charts,
(c) traffic signs chart,
(d) chart on automatic signals and signals given by traffic controllers where there are no automatic signals,
(e) a service chart depicting a detailed view of all the components of a motor vehicle,
(f) engine gear box, [brake shoe and drums] (except where the applicant desires to impart instruction in the driving of motor cycles only),
(g) puncture kit with tyre lever, wheel brace, jack and tyre pressure gauge,
(h) spanners (a set each of fix spanners, box spanners, pliers, screw drivers, screw spanners, and hammer),
(i) driving instructions manual,
(j) benches and tables for trainees and work bench,
(m) a [collection] of books on automobile mechanism, driving, road safety, traffic regulations, laws relating to motor vehicles and related subjects [* * *]
(n) a fully equipped first-aid box for use in emergency at the premises;
(viii) The applicant or any member of the staff employed by him for imparting instructions possesses the following qualifications, namely:
(a) a minimum educational qualification of a pass in the 10th standard,
(b) a minimum driving experience of five years in addition to a certificate in a course in motor mechanics or any other higher qualification in mechanical engineering from an institution established by the Central or a State Government or from an institution recognised by the Board of Technical Education of a State Government,
(c) thorough knowledge of traffic signs specified in the Schedule to the Act and the regulations made under section 118,
(d) ability to demonstrate and to explain the functions of different components, parts of the vehicles,
(e) adequate knowledge of English or the regional language of the region in which the school or establishment is situated:
Provided that any person who has served as an instructor for a period of not less than five years immediately before the commencement of these rules, is exempted from the requirements of this sub-clause. (4) The licensing authority may, on receipt of an application under sub-rule (2) and after satisfying that the applicant has complied with the requirements of sub-rule (3), grant or renew a license in Form 11 [within a period of ninety days from receipt of such an application]. (5) No application for license shall be refused by the licensing authority unless the applicant is given an opportunity of being heard and reasons for such refusal are given in writing by the licensing authority. 25. Duration of a license and renewal thereof. - A license granted in Form 11 shall be in force for a period of five years and may be renewed on an application in Form 13 made to the licensing authority which granted the license not less than sixty days before the date of its expiry: [Provided that the validity of the said license shall be subject to fulfilling the criteria as prescribed by the State Government, which shall be certified by the licensing authority or any other authority as may be prescribed for the purpose by the State Government on an annual basis.] 26. Issue of duplicate license. - (1) If at any time a license granted under sub-rule (4) of rule 24 is lost or destroyed, the holder of the license shall forth with intimate the loss to the licensing authority which granted the license and shall apply in writing to the said authority,for a duplicate. (2) On receipt of an application along with the appropriate fee as specified in rule 32, the licensing authority shall issue a duplicate license clearly marked Duplicate. (3) If after the issue of a duplicate license,the original is found, the same shall be surrendered forthwith to the licensing authority by which it was issued. 27. General conditions to be observed by the holder of a license. - The holder of a license granted under rule 24 shall,(a) maintain on an annual basis, a register in Form 14 [electronically on a Portal] and an alphabetical list of the names of the students admitted during the year;
(b) conduct the training course according to the syllabus specified in rule 31;
(d) issue to every student who has completed the course a certificate in Form 5;
(e) submit to the licensing authority which granted the license such information or return as may be called for by it from time to time for the purposes of this Chapter;
(f) not shift the school or establishment from the premises mentioned in the license without the prior approval in writing of the licensing authority, which granted the license;
(g) keep the premises of the school or establishment and the record and registers maintained by it at all reasonable times open for inspection by the licensing authority or by any person authorised in this behalf by the licensing authority;
(h) exhibit in a conspicuous manner on all the motor vehicles used for imparting instructions the name, full address of the school or establishment and the telephone number, if any, in bold letters;
(i) maintain a record separately for each trainee showing the number of driving hours spent every day in Form 15;
(j) display at a prominent place in its office the following:
(i) the license in original issued to the school or establishment by the licensing authority, and
(ii) the names and addresses of instructors employed by the school or establishment;
(k) not act in a manner calculated to mislead any person making an application to receive instructions from the school or establishment as to his ability to procure a license for such person other than in accordance with these rules or to connive with any person in acts of commission or omission with a view to circumventing the provisions of this Chapter.
28. Power of the licensing authority to suspend or revoke license. - (1) If the licensing authority which granted the license is satisfied, after giving the holder of the license an opportunity of being heard, that he has(a) failed to comply with the requirements specified in sub-rule (3) of rule 24; or
(b) failed to maintain the vehicles in which instructions are being imparted in good condition; or
(c) failed to adhere to the syllabus specified in rule 31 in imparting instruction; or
(d) violated any other provision of rule 27, it may, for reasons to be recorded in writing, make an order,
(i) suspending the license for a specified period; or
(ii) revoking the license.
(2) Where the license is suspended or revoked under sub-rule (1), the license shall be surrendered to the licensing authority by the holder thereof. 29. Appeal. - Any person aggrieved by any order of the licensing authority under sub-rule (5) of rule 24, rule 25or rule 28 may, within thirty days of the date of receipt of such order, appeal to the Head of the Motor Vehicles Department established under section 213. 30. Procedure for appeal. - (1) An appeal under rule 29 shall be preferred in duplicate in the form of a memorandum,setting forth the grounds of objections to the order of the licensing authority and shall be accompanied by a certified copy of the order appealed against and appropriate fee as specified in rule 32. (2) The appellate authority, after giving an opportunity to the parties to be heard and after such further enquiry, if any, as it may deem necessary, pass appropriate orders [within a period of forty five days from the date of receipt of such an appeal]. 31. Syllabus for imparting instructions in driving of motor vehicles. - (1) The syllabus for imparting instructions in driving of motor vehicles of the schools or establishments shall be as follows (see tables below):A. Driving Theory-I
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1. |
Know your vehicle |
Simple introduction to automobile engines and their working. |
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2. |
Vehicle control |
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Foot controls |
Foot brake, accelerator, clutch-dipper (not in present models) |
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Hand controls |
Steering wheel, hand brake, horn, light, wipers, ignition switch, starter, dipper and indicators |
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Other controls |
Rear-view mirror (right and left side), instrument cluster, gauges, dials, windscreen-their purpose |
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3. |
Pre-driving checks |
(i) Before sitting on driver's seat and (ii) After sitting on driver's seat. |
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4. |
Beginning to drive |
Precautions just before moving, While moving Bitting point, Moving, Steering control, Changing of gear, Stopping, Braking, Accelerator (gradual, sudden) Traffic sense, road sense, judgment, parking and positioning according to road users, Reversing. |
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5. |
Driving on the road |
Anticipation, judgment and road positioning according to other road users. |
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6. |
Driving at inter-sections |
Mirror Signal and Manoeuvre (MSM) and Position Speed and Look (PSL) |
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7. |
Manoeuvres |
Merging and diverging manoeuvres-turning manoeuvres to left, right, about, 3-point turn, 5-point turn and U-turn, overtaking stationary vehicle, moving vehicle in left side and right side |
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8. |
Reversing |
Locating reverse gear in sitting position, speed control, steering in reverse gear, weaving the 'S' bend and common errors. |
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9. |
Parking |
Parallel, angular, perpendicular, parking facing uphill, parking facing downhill, common errors. |
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10. |
Driver's responsibility on the road |
Driving behaviour, consideration for other road-users, courtesy and competitiveness, over-confidence, impatience and defensive driving. Distance between cars while driving at Railway crossing. |
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11. |
Priority for certain vehicles |
Emergency vehicles Fire engines, and Ambulance |
B. Traffic Education-I
| 1. | Driving regulations | Road use regulations made under section 118 of the Motor Vehicles Act, 1988 |
| 2. | Hand signals | |
| 3. | Traffic signals | Schedule to the Motor Vehicles Act, 1988 |
| 4. | Hand signals of Traffic constables/Traffic warden | |
| 5. | Introduction to automatic light signals | |
| 6. | Introduction to road markings | |
| 7. | Speed regulations on highways and city roads | |
| 8. | Parking at objectionable places | |
| 9. | Some important provisions of the Motor Vehicles Act, 1988 - Sections 122, 123, 125, 126 and 128 of the Motor Vehicles Act, 1988. | |
| 10. | Test of competence to drive | Sub-rule (3) of rule 15 of the Central Motor Vehicles Rules, 1989 |
C. Light Vehicles Driving Practice
| 1. | Identification of various parts of the vehicles | |
| 2. | Pre-driving checks |
(i) Before sitting on driver's seat, and (ii) After sitting on driver's seat. |
| 3. | Steering practice | Push and pull method |
| 4. | Bitting point | |
| 5. | Moving and gear changing | |
| 6. | Stopping | Normal stopping |
| Emergency stopping | ||
| 7. | Developing judgment and anticipation to drive on road | |
| 8. | Reversing | In straight |
| In 'S' bends. | ||
| 9. | Turning about and parking | |
| 10. | Licensing |
D. Vehicle Mechanism And Repairs
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1. |
Layout of vehicle |
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2. |
Function of diesel and petrol engines |
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3. |
Fuel system |
Fuel lines |
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Fuel injection pump |
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Automiser |
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Air lock |
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Oil block |
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4. |
Cooling system |
Purpose |
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Radiator |
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Water pump |
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Fan leaf/fan belt |
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Radiator water boiling |
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Rectification |
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5. |
Lubrication system |
Purpose |
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Engine lubrication |
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Chassis lubrication |
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Oil grade number unit wise. |
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6. |
Transmission system |
(a) Clutch: |
Function |
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Slip |
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Rising |
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Linkages |
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(b) Gear box: |
Function |
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Purpose |
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Parts |
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(c) Propeller shaft: |
Function/purpose |
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Yoke joint |
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C.J.bearing slip |
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"U" joint |
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Lubrication |
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(d) Differential: |
Purpose |
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Function/Noise. |
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7. |
Suspension system |
Purpose |
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Springs |
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Shackle, shackle pin bushes |
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Shock absorber and its bushes. |
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8. |
Steering system |
Purpose |
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Steering geometry |
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Steering linkages |
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Steering box |
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9. |
Brake system |
Purpose |
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Hydraulic brake and its know-how |
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Air assisted hydraulic brake and its know-how |
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Air brake and its know-how |
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Brake adjustment of the entire system |
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10. |
Electrical system |
Battery and its condition |
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Dynamo/Alternator |
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Self-motor-Starter motor regulators |
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Lights-Knowledge to read the charging rate in the Ampere meter. |
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11. |
Tyres |
Study of tyres |
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Maintenance |
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Effect of defective tyres and wheel alignment. |
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12. |
Instruments cluster, dash board meters and their purposes and functions. |
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E. Medium And Heavy Vehicle Driving:
Driving Theory-II
| 1. | Qualities of a good driver | Patience, responsibility, self-confidence, anticipation, concentration, courtesy, defensive driving, knowledge of road rules/regulations, knowledge of vehicle controls, maintenance and simple mechanism. |
| 2. | Knowledge of vehicle controls | Major controls |
| Minor controls | ||
| 3. | Response to controls | Accelerator |
| Brake-Gradual/Sudden/Sudden fierce | ||
| Clutch | ||
| Steering | ||
| 4. | Pre-driving checks |
(i) Before sitting on driver's seat, and (ii) After sitting on driver's seat. |
| 5. | Holding steering wheel |
Push and pull method practice |
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On the move |
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While gear changing |
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While turning |
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While sounding horn |
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While operating dash board switches |
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While signaling |
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On emergency |
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| 6. | Gear changing |
Double de-clutching, importance and procedure single clutching. |
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Gear up procedure, shifting to lower gears |
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Gear down procedure, shifting to higher gears. |
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| 7. | Beginning to drive |
I gear |
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II gear |
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III gear |
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IV gear |
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V gear |
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Reverse gear |
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Over drive/optional. |
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| 8. | M.S.M and P.S.L Routines |
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| 9. | Manoeuvres |
Passing |
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Merging |
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Diverging |
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Overtaking |
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Crossing |
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Turning |
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Cornering |
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Reversing |
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Parking |
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| 10. | Stopping |
Normal stopping |
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Emergency stopping |
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Use of engine brake/exhaust brake. |
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| 11. | Stopping distance |
Reaction distance |
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Braking distance |
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| 12. | Following distance |
Meaning |
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Distance method |
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Car length method |
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2 seconds time rule method |
||
| 13. | Identification, prediction, decision and execution (IPDE) principle |
|
| 14. | Defensive driving techniques |
Judgment |
|
Anticipation |
||
|
Escape route |
||
| 15. | Night driving |
Location of head light switch |
|
Procedure |
||
|
Obligation to light the lamps, restriction on lighting the lamps. |
||
| 16. | Hill driving |
Starting in hill using the parking brake method |
|
Slipping the clutch method |
||
|
Driving uphill |
||
|
Driving downhill. |
||
| 17. | Emergency manoeuvres |
Prevention is better than cure in case of skidding, horn struck |
|
Fire, wheels coming out |
||
|
Brake failure |
||
|
Broken stub axle |
||
|
Burst of front tyre |
||
|
Sterring wobbling |
||
|
Snapping of steering linkages |
||
|
Jamming of accelerator pedal |
||
|
Snapping of clutch rod |
||
|
Under special circumstances like chances of collision with a disabled vehicle |
||
|
Brake failure during downhill |
||
|
Sudden obstruction in front of the vehicle |
||
| 18. | Driving under special conditions |
In wet weather |
|
In dawn, dusk and misty roads |
||
|
In dense traffic. |
||
| 19. | Towing (trailer driving) |
Procedure |
|
On tow board |
||
|
Speed of towing |
||
|
Reversing and positioning the vehicle with trailers. |
||
| [20. | Training on fuel efficient driving of heavy goods vehicle/heavy passenger motor vehicle |
(a) Driving performance test for training shall be conducted on five kilometers stretch of road to evaluate fuel efficiency in terms of distance or fuel by using suitable set up and test procedure. (b) Class room or onsite training for improving fuel efficiency and vehicle maintenance shall be conducted. (c) The vehicle to be used for carrying out driving test, should have capability to measure fuel consumption with an accuracy of five per cent. (d) An appropriate track of at five kilometers stretch having three speed brakes and three left or right turns, shall be used for testing. (e) Training duration shall be one day. (f) On successful completion of training, a certificate in Form 5A shall be issued by the school or establishment.]. |
| 21. | Reports-Discussions. |
|
F. Traffic Education-II
|
1. |
Know your road |
Functional classification |
|
|
|
Design speeds |
|
|
|
Road geometrics |
|
|
|
Surface types and characteristics |
|
|
|
Slopes and elevation |
|
2. |
Slight distance |
At bends |
|
|
|
At intersections. |
|
3. |
Road junctions |
Principles and types |
|
|
|
T junctions |
|
|
|
Y junctions |
|
|
|
4-Arm junctions |
|
|
|
Staggered junctions |
|
|
|
Controlled junctions |
|
|
|
Uncontrolled junctions |
|
4. |
Traffic islands |
Types of roundabouts |
|
|
|
Channelisers, median |
|
5. |
Bye-pass, subway, over-bridge and fly-overs |
Driving procedures. |
|
6. |
Bus stop, bus terminus, bus stand |
Ingress |
|
|
|
Egress |
|
|
|
Method |
|
7. |
Road markings |
White line: continuous and broken |
|
|
|
Yellow line |
|
|
|
Land marking |
|
|
|
Zebra crossing |
|
|
|
Stop line |
|
|
|
Parking markings |
|
|
|
Sense of road signals. |
|
8. |
Lane selection and lane discipline |
|
|
9. |
Automatic light signals |
|
|
10. |
Road users characteristics |
Pedestrian, drunkards, children and blind, deaf and dumb |
|
|
|
Youth, aged women with children |
|
|
|
Slow-moving vehicles |
|
|
|
Mopeds and motor cycles |
|
|
|
Autos, tempos, vans |
|
|
|
Buses and trucks |
|
|
|
VIP, ambulance, fire engine |
|
|
|
Animals. |
|
11. |
Accidents |
Types of accidents |
|
|
|
Causes of accidents |
|
|
|
Preventive methods |
|
|
|
Driver's duties and responsibilities on the occurrence of accident. |
|
12. |
Important provisions in Motor Vehicles Act, 1988 (59 of 1988), Central Motor Vehicles Rules, 1989, and the State Motor Vehicles Rules |
Certain definitions Driving license and its renewal Carrying driving license, certificates of registration, fitness and insurance, permit taxation card or tax token and production of such document on demand by checking officers. |
|
|
|
Traffic offences and penalities stipulated under the Act and Rules |
|
|
|
Relevant Extracts of Petroleum Act, 1934 |
|
|
|
City Police Act |
|
|
|
Indian Penal Code, 1860 |
G. Public Relations For Drivers
Some basic aspects about ethical and courteous behaviour with other road users
H. Heavy Vehicle Driving Practice
|
1. |
Introduction of various instruments |
Dial gauges and controls. |
|
2. |
Pre-driving checks |
(i) Before sitting on driver's seat, and (ii) After sitting on driver's seat. |
|
3. |
Beginning to drive |
Bitting point, moving, changing gear including double de-clutch steering, stopping, hand signals. |
|
4. |
Rural road driving |
Application of IBDE-principle |
|
5. |
Development of judgment |
Passing, overtaking, merging, diverging, M.S.M and P.S.L. routine method of practice, defensive driving technique, proper following. |
|
6. |
Development of anticipation |
Turning, meeting, entering and emerging in junctions, lane selection and lane discipline, intersection, observation. |
|
7. |
Developing skill to drive in crowded streets |
|
|
8. |
Night driving |
|
|
9. |
Cross country practice and hill driving |
|
|
10. |
Internal-trade test. |
|
|
11. |
Reversing and parking practice |
|
|
12. |
Licensing |
|
I. Fire Hazards
Fire-fighting and prevention methods on vehicle
J. Vehicle Maintenance
|
1. |
Factors affecting the vehicle parts due to bad and negligent driving |
|
2. |
General day-to-day maintenance and periodical maintenance. |
|
3. |
Battery maintenance |
|
4. |
Tyre maintenance and tube vulcanizing |
|
5. |
Engine tune up |
|
6. |
Checking wheel alignment |
|
7. |
Brake adjustment |
|
8. |
Accelerator, brake, clutch-pedal adjustment |
|
9. |
Fan belt adjustments. |
|
10. |
Observation of dash-board meters. |
|
11. |
Lubrication. |
|
12. |
Removal of air lock and oil block. |
K. First-Aid
|
1. |
Introduction to first-aid |
|
2. |
Outline of first-aid |
|
3. |
Structure and functions of the body. |
|
4. |
Dressings and bandages |
|
5. |
The circulation of the blood. |
|
6. |
Wounds and haemorrhage |
|
7. |
Haemorrhage from special regions. |
|
8. |
Shock. |
|
9. |
Respiration |
|
10. |
Injuries to bones |
|
11. |
Burning scales |
|
12. |
Unconsciousness (insensibility) |
|
13. |
Poisons |
(a) the temporary license shall be valid for a period of one year from the date of its issue:
Provided that as long as the Taluk does not have any school or establishment,the licensing authority may renew a temporary license granted under this sub-rule for a further period not exceeding one year at a time;(b) the person imparting instructions in the driving of a transport vehicle shall possess the following qualifications, namely :
(i) a minimum driving experience of five years in the class of vehicles in which instructions are proposed to be imparted;
(ii) adequate knowledge of the regional language of the region in which the school or establishment is situated;
(iii) thorough knowledge of traffic signs specified in the Schedule to the Act and the Regulations made under section 118;
(iv) ability to demonstrate and explain the functions of different components and parts of a vehicle;
(c) the applicant shall maintain a motor vehicle each of the type in which the instruction is imparted and also the following apparatus, namely:
(i) a blackboard;
(ii) traffic sign chart;
(iii) a service chart depicting a detailed view of all the components of a motor vehicle;
(iv) puncture kit with tyre lever, wheel brace, jack;
(v) spanners (a set each of fixed spanners, box spanners, screw driver, screw spanners and hammer).
(2) The driving schools run by a State Transport Undertaking or an Industrial Training Institute set up by the Central Government or any State Government and other establishments run by the Central Government or a State Government which have facilities for imparting training for drivers,shall be authorised to issue driving certificates in Form 5, subject to the condition that the training imparted in these schools shall be in accordance with the syllabus referred to in rule 31.] [31B. Accredited Driver Training Centers. - (1) No person shall establish or maintain an accredited driver training center for imparting instructions for driving motor vehicles without an accreditation in Form 11 A granted by the State Transport Authority or any authorised agency notified by the Central Government on recommendation of any testing agency referred in rule 126 of the Central Motor Vehicle Rules, 1989; (2) An application for the grant or renewal of an accreditation under sub-rule (1) shall be made in Form 12 A or Form 13 A, as the case may be, to the State Transport Authority of the State in which the center is situated and shall be accompanied by appropriate fee as specified in rule 32. (3) The designated authority shall, while considering an application for the grant or renewal of an accreditation under this rule, have regard to the following matters, namely: -I. the applicant and the staff working under him are of good moral character and are qualified to give driving instructions;
II. the applicant maintains the following minimum infrastructure and other requirements, namely: -
(a) the premises where the center is proposed to be conducted is either owned by the applicant or is taken on lease by him or is hired in his name, spread over: -
(i) Minimum One acre - for accreditation for imparting driver training for two wheelers, three wheelers and Light Motor vehicle;
(ii) Minimum Two acres for accreditation for imparting driver training for two wheelers, three wheelers, Light Motor vehicles, Medium and Heavy Passenger /Goods vehicles or Trailers etc. and it has adequate infrastructure besides adequate parking area for the vehicles meant to be used for imparting instructions in driving;
(b) Two class-rooms with teaching aids like computers and Multimedia Projector for holding theory classes or lessons on Traffic Rules and Regulations, Driving Procedures, Vehicle Mechanism, Public Relations and First Aid;
(c) Simulator(s) for both the classes of vehicles (Light Motor Vehicle and Heavy Motor Vehicle);
(d) Broadband connectivity;
(e) Driving tracks including Serpentine, Up-gradient, 8 shaped, Reverse parallel Parking, Reverse S Test Tracks to provide practice to the trainees for maneuvering, parking, reverse driving, driving on slopes, etc.;
(f) Minimum one vehicle of each class of vehicles with dual control except in case of two wheelers;
(g) Workshop along with exhibits;
(h) Should have biometric attendance system, qualified instructors, e-payment, real time evaluation, online evaluation process and adequate staff resources in each category (Teaching staff, IT personnel, cleaning staff etc.);
(i) Building or premises should be as per prevailing norms;
(j) Valid Insurance of the training vehicles for trainees and trainers;
(k) Any other, as may be required;
III. The applicant or any member of the staff employed by him for imparting instructions possesses the following qualifications, namely: -
(a) a minimum educational qualification to be passed in the 12th standard with a recognised Board or Institution;
(b) a driving experience of not less than five years in addition to a Proficiency Test Certificate in a course in motor mechanics or any other higher qualification in mechanical engineering from an institution established by the Central or a State Government or from an institution recognised by the Board of Technical Education of a State Government;
(c) thorough knowledge of traffic signs specified in the Schedule to the Act and the regulations made under section 118;
(d) ability to demonstrate and to explain the functions of different components and parts of the vehicles;
(e) ability to demonstrate usage of simulators and different modes of driving;
(f) adequate knowledge of English or the regional language of the region in which the center or establishment is situated:
Provided that any person who has served as an instructor for a period of not less than five years immediately before the commencement of these rules, is exempted from the requirements of this sub-clause. (4) The designated authority may, on receipt of an application under sub-rule (2) and after satisfying that the applicant has complied with the requirements of sub-rule (3), grant or renew an accreditation in Form 11A within a period of sixty days from receipt of such an application. (5) No application for accreditation shall be refused by the designated authority unless the applicant is given an opportunity of being heard and reasons for such refusal are communicated in writing by the licensing authority. Explanation. - For the purposes of this rule "designated authority" means an officer not below the rank of the State Transport Authority or designated official of authorised agency notified by the Central Government. 31C. Duration of an accreditation and renewal thereof. - An accreditation granted in Form 11 A shall be in force for a period of five years and may be renewed [for a period of five years at a time,] on an application in Form 13 A made to the designated authority which granted the accreditation, not less than sixty days before the date of its expiry: Provided that the validity of the said accreditation shall be subject to fulfilling the criteria as prescribed, which shall be certified by the designated authority or any other authority as, may be prescribed for the purpose by the State Government on an annual basis. 31D. Issue of duplicate accreditation. - (1) If at any time an accreditation granted under sub-rule (4) of rule 31B is lost or destroyed, the holder of the accreditation shall forthwith intimate the loss to the designated authority which granted the accreditation and shall apply in writing to the said authority, for a duplicate; (2) On receipt of an application along with the appropriate fee as specified in rule 32, the designated authority shall issue a duplicate accreditation clearly marked "Duplicate"; (3) If after the issue of a duplicate accreditation, the original is found, the same shall be surrendered forthwith to the designated authority by which it was issued. 31E. General conditions to be observed by the holder of an accreditation. - The holder of an accreditation granted under rule 31B shall, -(i) maintain an electronic register in Form 14 and an alphabetical list of the names of the students admitted during the year;
(ii) conduct the training course according to the syllabus specified in rule 31J;
(iii) issue to every student who has completed the course a certificate in Form 5B;
(iv) submit to the designated authority which granted the accreditation such information as may be called for by it from time to time for the purposes of this Chapter;
(v) not shift the center from the premises mentioned in the accreditation without the prior approval in writing of the designated authority, which granted the accreditation;
(vi) exhibit in a conspicuous manner on all the motor vehicles used for imparting instructions the name, full address of the center and the telephone number, in bold letters;
(vii) maintain a record separately for each trainee showing the number of driving hours spent every day, in Form 15;
(viii) display at a prominent place in its office the following: -
a. the accreditation in original issued to the center by the designated authority, and
b. the names, addresses and mobile numbers of instructors employed by the center;
(ix) not act in a manner calculated to mislead any person making an application to receive instructions from the center as to his ability to procure an accreditation for such person other than in accordance with these rules or to connive with any person in acts of commission or omission with a view to circumventing the provisions of this Chapter.
31F. Audit of Accredited Driver Training centers. - (1) The designated authority shall monitor the operation of the center and compliance to these rules through regular audits also that The audits may be conducted by an officer authorised in this behalf by the designated authority. (2) The center shall be subjected to recurring Audits where The first audit will be conducted within three months from the starting of operations of the center and thereafter once every year. (3) The center needs to maintain the documentation of training provided for last five years from the date of completion of course. The cost of such audits will be borne by the center. (4) Apart from scheduled Audits, the center might also be subjected to surprise Audits by the designated authority. Management of the center shall be responsible for enabling and coordinating inspection at any point of time during office hours. (5) The center shall maintain the following documents ready for audit purpose:i. Electronic Attendance register;
ii. Accreditation to run the center;
iii. Land lease or ownership paper;
iv. Document to prove eligibility qualification of trainees and instructions;
v. Training Vehicles Ownership papers;
vi. Training delivery documents.
31G. Power of the designated authority to suspend or revoke accreditation. - (1) If the designated authority which granted the accreditation is satisfied, after giving the holder of the accreditation an opportunity of being heard, that he has-a. failed to comply with the requirements specified in sub-rule (3) of rule 31B; or
b. failed to maintain the vehicles, in which instructions are being imparted, in good condition;
c. failed to adhere to the syllabus specified in rule 31J in imparting instruction; or
d. violated any other provision of rule 31E, it may, for reasons to be recorded in writing, make an order, -
i. suspending the accreditation for a specified period; or
ii. revoking the accreditation.
(2) Where the accreditation is suspended or revoked under sub-rule (1), the accreditation certificate shall be surrendered to the designated authority by the holder thereof. 31H. Appeal. - Any person aggrieved, by any order of the designated authority made under sub-rule (5) of rule 31B, rule 31C or rule 31G may, within thirty days of the date of receipt of such order, appeal to Secretary (Transport) or Transport Commissioner of the State in which the center is situated if the application for accreditation is made to State Transport Authority and in case of application of accreditation made to authorised agency notified by the Central Government, to the Central Government, as the case may be. 31I. Procedure for appeal. - (1) An appeal under rule 31H shall be preferred in duplicate in the form of a memorandum, setting forth the grounds of objections to the order of the designated authority and shall be accompanied by a certified copy of the order appealed against and appropriate fee as specified in rule 32. (2) The appellate authority, after giving an opportunity to the parties to be heard and after such further enquiry, if any, as it may deem necessary, pass appropriate orders within a period of forty-five days from the date of receipt of such an appeal. 31J. Syllabus for imparting instructions in driving of motor vehicles by accredited Driving Training Centers. - (1) The syllabus for imparting instructions in driving of motor vehicles shall be as follows: -A. Light Motor Vehicle Driving. - The duration of the course in all segments is 29 hours in the span of maximum 4 weeks from the date of commencement of the course. These are to be divided into 2 segments, Theory and Practical.
Theory - 8 hours
|
Theory Topics |
Hours |
|
Driving Theory; |
1 |
|
Traffic Education; |
2 |
|
Basic Vehicle Mechanism Theory Demo; |
1 |
|
Public Relations & First Aid; |
1 |
|
Road Etiquette & Mannerism Road Rage; |
1 |
|
Causes of Accidents & Case Studies; |
1 |
|
Driving Fuel Efficiency. |
1 |
Practical - 21 hours
|
Topic |
Hours |
|
Basic Driving Practice (in Driving Range); |
2 |
|
Skill Driving Practice (in Driving Range); |
2 |
|
Driving Practice in Rural and Highway Roads; |
2 |
|
Driving Practice in City Roads (in Dense and Lane Traffic); |
4 |
|
Uphill & Downhill Driving; |
2 |
|
Reversing, Parking; |
2 |
|
Simulator Training (initiation, rain, fog, night); |
4 |
|
Driving Fuel Efficiency; |
1 |
|
Theory Test & Evaluation. |
2 |
|
1. Driving Theory-I |
||
|
1 |
Know your vehicle control |
Simple introduction to automobile engines and their working; |
|
2 |
Foot controls |
Foot brake, accelerator, clutch-dipper (not in present models); |
|
|
Hand Controls |
Steering wheel, hand brake, horn, light, wipers, ignition switch, starter, dipper and indicators; |
|
|
Other Controls |
Rear-view mirror (right and left side), instrument cluster, gauges, dials, windscreen—their purpose; |
|
|
Pre-driving checks |
(i) Before sitting on driver's seat and; (ii) After sitting on driver's seat; |
|
3 |
Beginning to drive |
Precautions just before moving, while moving, bitting point, moving, steering control, changing of gear, stopping, braking, accelerator (gradual, sudden), traffic sense, road sense, judgment, parking and positioning according to road users, reversing; |
|
4 |
Driving on the road |
Anticipation, judgment and road positioning according to other road users; |
|
5 |
Driving at inter-sections |
Mirror Signal and Maneuver (MSM) and Position Speed and Look (PSL).Zone of vision; |
|
6 |
Maneuvers |
Merging and diverging maneuvers—turning maneuvers to left, right, about, 3-point turn, 5-point turn and U-turn, overtaking stationary vehicle, moving vehicle in left side and right side; |
|
7 |
Reversing |
Locating reverse gear in sitting position, speed control, steering in reverse gear, weaving the 'S' bend and common errors; |
|
8 |
Parking |
Parallel, angular, perpendicular, parking facing uphill, parking facing downhill, common errors; |
|
9 |
Priority for certain vehicles |
Emergency vehicles, Fire engines, and Ambulance; |
|
10 |
Fuel Efficiency |
As per the guidelines of MoPN&G. |
|
2. Traffic Education-I |
||
|
1 |
Driving regulations |
Road use regulations made under section118 of the Motor Vehicles Act, 1988; |
|
2 |
Hand signals |
|
|
3 |
Traffic signs |
Schedule to the Motor Vehicles Act, 1988; |
|
4 |
Hand signals of Traffic constables/Traffic warden |
|
|
5 |
Introduction to automatic light signals |
|
|
6 |
Introduction to road markings |
|
|
7 |
Speed regulations on highways and city roads |
|
|
8 |
Parking at objectionable places |
|
|
9 |
Some important provisions of the Motor Vehicles Act, 1988—Sections 122, 123,125, 126 and 128 of the Motor Vehicles Act, 1988. |
|
|
10 |
Test of competence to drive |
Sub-rule (3) of rule 15 of the Central Motor Vehicles Rules, 1989. |
|
3. Light Vehicle Driving Practice : - |
||
|
1 |
Identification of various parts of the vehicles |
|
|
2 |
Pre-driving checks; |
i. Before sitting on driver's seat, and ii. After sitting on driver's seat; |
|
3 |
Steering practice; |
- Push and pull method; |
|
4 |
Bitting point; |
|
|
5 |
Moving and gear changing; |
|
|
6 |
Stopping; |
- Normal stopping - Emergency Stopping; |
|
7 |
Developing judgment and anticipation to drive on road; |
|
|
8 |
Reversing; |
-In straight - in S bends; |
|
9 |
Turning about and parking; |
|
|
10 |
Licensing. |
|
|
4. Vehicle Mechanism and Repairs |
||
|
1 |
Layout of vehicle; |
|
|
2 |
Function of diesel and petrol engine; |
|
|
3 |
Fuel system; |
- Fuel lines - Fuel injection pump - Automiser - Airlock - Oil block |
|
4 |
Cooling system; |
- Purpose - Radiator - Water pump - Fan leaf/fan belt - Radiator water boiling - Rectification |
|
5 |
Lubrication system; |
- Purpose - Engine lubrication - Chassis lubrication - Oil grade numbers unit-wise |
|
6 |
Transmission system |
(a) Clutch: - Function - Slip - Rising - Linkages (b) Gearbox: - Function - Purpose - Parts (c) Propeller shaft: - Function / purpose - Yoke joint - C.J. bearing slip - "U" joint -Lubrication (d) Differential: - Purpose - Function/Noise |
|
7 |
Suspension system |
- Purpose - Springs - Shackle, shackle pin bushes - Shock absorber and its bushes |
|
8 |
Steering system |
- Purpose - Steering geometry - Steering linkages - Steering box |
|
9 |
Brake system |
- Purpose - Hydraulic brake and its know-how - Air assisted hydraulic brake and its know-how - Air brake and its know-how |
|
10 |
Electrical system |
- Brake adjustment of the entire system - Battery and its condition - Dynamo/Alternator - Self motor—Starter motor regulators - Lights- Knowledge to read the charging rate in the Ampere meter |
|
11 |
Tyres |
- Study of tyres - Maintenance - Effect of defective tyres and wheel alignment |
|
12 |
Instruments cluster, dashboard meters and their purposes and functions |
|
The duration is 20 sessions in a span of maximum two weeks. It will be covered in two segments, Theory and Practical.
THEORY: 7 Sessions
|
Theory topics |
Sessions |
|
Driving theory |
1 |
|
Traffic education |
1 |
|
Basic vehicle engineering |
1 |
|
First aid and Golden hour |
1 |
|
Public relations, Road etiquette and road rage |
1 |
|
Causes of accidents & case studies |
1 |
|
Fuel efficiency and pollution |
1 |
PRACTICAL: 13 Sessions
|
Topic |
Sessions |
|
Basic driving practice in Driving range |
2 |
|
Skill driving practice in Driving range |
2 |
|
Night driving in driving range |
1 |
|
Low traffic practice on Public road |
2 |
|
Single lane practice on public road |
1 |
|
Two lane, no divider practice on public road, must have traffic signals and pedestrian crossings |
1 |
|
Two lane, no divider practice on public road, must have traffic signals and pedestrian crossings |
1 |
|
Practice on road with divider, irrespective of lane, but must have traffic signals and pedestrian crossings |
1 |
|
Minor repairs and checks, replacement of flat tyre by Stepney |
2 |
|
1. Driving Theory |
|
|
1. |
Automobile and roads, types of Automobiles |
|
2. |
Risks to two wheeler rider |
|
3. |
Risks to pillion rider |
|
4. |
Risks to child/ children |
|
5. |
Mutual risk from other two wheeler rider |
|
6. |
Risk in driving in wrong direction/ in BRT/ in high-speed lane |
|
7. |
Risk in driving two wheeler without wearing helmet. |
|
8. |
Check the vehicle: Tyres, lights, seat, brakes, documents, fuel |
|
2. Traffic Education |
|
|
1. |
Road use regulations i.e. rules of the road |
|
2. |
Traffic signals |
|
3. |
Road signs and markings |
|
4. |
Parking safety: side stand, main stand |
|
5. |
Joining and leaving traffic |
|
6. |
Stop and go on incline |
|
7. |
Consideration to other road users |
|
3. Basic Vehicle Engineering |
|
|
1. |
Parts of the vehicle |
|
2. |
Carrying capacity: why not to carry material apart from specified persons |
|
3. |
Fuel safety in tanks |
|
4. |
Gearless/ clutchless design and geared/ clutched design |
|
5. |
Balance of the vehicle |
|
6. |
Headlight setting and beams |
|
7. |
Rear view mirror: vision area and blind area |
|
8. |
Front brakes, rear brakes, combination brakes |
|
9. |
Instrument cluster and use of information |
|
4. First Aid And Golden Hour |
|
|
1. |
Loss of life |
|
2. |
Worsening of situation |
|
3. |
Call ambulance |
|
4. |
Note down vehicle numbers |
|
5. |
ABC of fist aid |
|
6. |
Stopping blood loss |
|
5. Public Relations, Road Etiquettes And Road Rage |
|
|
1. |
Keep cool |
|
2. |
Be careful from aggressive drivers |
|
3. |
Not to try to teach others |
|
4. |
Control of language |
|
5. |
Importance of word SORRY |
|
6. |
Addiction and alcoholism |
|
6. Causes of Accidents, Case Studies |
|
|
1. |
Risk profile |
|
2. |
Why accidents are happening |
|
3. |
Share of vehicle class |
|
4. |
Basic defensive techniques |
|
5. |
Emphasis on speed control |
|
7. Fuel Efficiency and Pollution Control |
|
|
1. |
Need of the hour |
|
2. |
Idling time |
|
3. |
Gear selection |
|
4. |
Timely servicing |
|
8. Practical: On Driving Range |
|
|
1. |
Seating posture, helmet, documents |
|
2. |
Adjustments |
|
3. |
8 and Gradient |
|
4. |
Lane for 2 wheeler, 4 wheeler |
|
5. |
Bends |
|
6. |
Night driving |
|
7. |
Joining traffic and leaving traffic |
|
8. |
Braking techniques |
|
9. |
Braking stability |
|
10. |
Minor repairs, checks and replacement of punctured tyre |
|
9. Practical on Public roads |
|
|
1. |
Observing mirror |
|
2. |
Following distance |
|
3. |
Eye on stray animals |
|
4. |
Braking smoothly |
|
5. |
Braking with ABS |
|
6. |
Braking without ABS |
|
7. |
Night driving |
|
8. |
Road condition |
|
9. |
Risk from big vehicles |
|
10. |
Discouraging ON THE SPOT from wrong side driving |
|
11. |
Blind corners |
|
12. |
Signalling before turning |
|
13. |
Positioning wrt other vehicles |
|
14. |
Where to stop and park |
|
15. |
Maintaining control.] |
B. Medium/ Heavy Motor Vehicle Driving. - The duration of the course in all segments is thirty eight hours in the span of six weeks. These are to be divided into two segments, Theory and Practical.
Theory – 16 hours
|
Theory Topics |
Hours |
|
Driving Theory |
2 |
|
Traffic Education |
2 |
|
Vehicle Mechanism Theory |
2 |
|
Vehicle Maintenance & Repair |
1 |
|
Public Relation |
1 |
|
First Aid & Human Psychology |
1 |
|
Road Rage & Stress Management |
2 |
|
Cause & Type of Accidents, Driver’s Responsibility in the event of Accident |
2 |
|
AIDS awareness; Tobacco & Alcohol |
1 |
|
Pollution and Environment |
1 |
|
Driving Fuel Efficiency |
1 |
Practical - 22 hours
|
Topic |
Hours |
|
Basic Driving Practice (in Driving Range) |
2 |
|
Skill Driving Practice (in Driving Range) |
4 |
|
Driving Practice in Rural and Highway Roads |
3 |
|
Driving Practice in City Roads (in Dense and Lane Traffic) |
3 |
|
Uphill & Downhill Driving |
2 |
|
Reversing, Parking |
2 |
|
Simulator Training (initiation, rain, fog, night etc.) |
3 |
|
Driving Fuel Efficiency |
1 |
|
Theory Test & Evaluation |
2 |
|
1. Driving Theory-II |
||
|
1 |
Qualities of a good driver |
- Patience, responsibility, self-confidence, anticipation, concentration, courtesy, defensive driving, knowledge of road rules/regulations, knowledge of vehicle controls, maintenance and simple mechanism |
|
2 |
Knowledge of vehicle controls |
-Major controls -Minor control |
|
3 |
Response to controls |
-Brake-Gradual /Sudden /Sudden fierce -Clutch -Steering |
|
4 |
Pre-driving checks |
(i) Before sitting on driver's seat, and (ii) after sitting on driver's seat. |
|
5 |
Holding steering wheel |
- Push and pull method practice -on the move -while gear changing -while turning -while sounding horn -while operating dash board switches -while signalling -on emergency |
|
6 |
Gear changing |
-Double de-clutching, importance and procedure single clutching -Gear up procedure, shifting to lower gears -Gear down procedure, shifting to higher gears |
|
7 |
Beginning to drive |
- I gear - II gear - Ill gear - IV gear - V gear - Reverse gear - Over drive/optional |
|
8 |
M.S.M. and P.S.L. Routines |
|
|
9 |
Manoeuvres |
- Passing - Merging - Diverging - Overtaking - Crossing - Turning - Cornering - Reversing - Parking |
|
10 |
Slopping |
- Normal stopping - Emergency stopping - Use of engine brake/ exhaust brake |
|
11 |
Stopping distance |
- Reaction distance - Braking distance |
|
12 |
Following distance |
-Meaning -Distance method -Car length method -2 seconds time rule method |
|
13 |
Identification, prediction, decision and execution (IPDE) principle |
|
|
14 |
Defensive driving techniques |
Judgment Anticipation Escape route |
|
15 |
Night driving |
Location of head light switch, Procedure, Obligation to light the lamps, restriction on lighting the lamps |
|
16 |
Hill driving |
Starting in hill using the parking brake method Slipping the clutch method, Driving uphill, Driving Downhill |
|
17 |
Emergency manoeuvres |
Prevention is better than cure in case of skidding, Horn, stuck, Fire, wheels coming out, Brake failure, Broken stub axle, Burst of front tyre, Steering, Wobbling, Snapping of steering linkages, Jamming of accelerator pedal, Snapping of clutch rod, Under special circumstances like chances of collision with a disabled vehicle, Brake failure during downhill, Sudden obstruction in front of the vehicle |
|
18 |
Driving under special conditions In wet weather |
In dawn, dusk and misty roads. In dense traffic |
|
19 |
Towing (trailer driving) |
Procedure On tow board, Speed of towing, Reversing and positioning the vehicle with trailers |
|
20 |
Fuel saving methods |
|
|
21 |
Reports-discussions |
|
|
2. Traffic Education-II |
||
|
1 |
Know your road |
Functional classification, Design speeds, Road geometries, Surface types and characteristics, Slopes and elevation |
|
2 |
Slight distance |
At bends, At intersections |
|
3 |
Road junctions |
Principles and types, I junctions, Y junctions, 4-Arm junctions, Staggered junctions, Controlled junctions, Uncontrolled junctions |
|
4 |
Traffic islands |
Types of round about Channelisers, median |
|
5 |
Bye-pass, subway, over-bridge and flyovers |
Purpose, Driving Procedure |
|
3. Public Relations For Drivers |
||
|
Some basic aspects about ethical and courteous behaviour with other road users |
||
|
4. Heavy Vehicle Driving Practice |
||
|
1 |
Introduction of various instruments |
Dial gauges and controls. |
|
2 |
Pre-driving checks |
(i) Before sitting on driver's seat, and (ii) After sitting on driver's seat |
|
3 |
Beginning to drive |
Bitting point, moving, changing gear including double declutch steering, stopping, hand signals. |
|
4 |
Rural road driving |
Application of IPDE-principle |
|
5 |
Development of judgment |
Passing, overtaking, merging, diverging, M.S.M. and P.S.L. routine method of practice, defensive driving technique, proper following |
|
6 |
Development of anticipation |
Turning, meeting, entering and emerging in junctions, lane selection and lane discipline, intersection, observe horn |
|
7 |
Developing skill to drive in crowded streets |
|
|
8 |
Night driving |
|
|
9 |
Cross country practice and hill driving |
|
|
10 |
Internal-trade test |
|
|
11 |
Reversing and parking practice |
|
|
12 |
Licensing. |
|
|
5. Fire Hazards |
||
|
Fire-fighting and prevention methods on vehicle |
||
|
6.Vehicle Maintenance- |
|
|
1 |
Factors affecting the vehicle parts due to bad and negligent driving |
|
2 |
General day-to-day maintenance and periodical maintenance |
|
3 |
Battery maintenance |
|
4 |
Tyre maintenance and tube vulcanizing |
|
5 |
Engine tune up |
|
6 |
Checking wheel alignment |
|
7 |
Brake adjustment |
|
8 |
Accelerator, brake, clutch-pedal adjustment |
|
9 |
Fan belt adjustments |
|
10 |
Observation of dash-board meters |
|
11 |
Lubrication |
|
12 |
Removal of air lock and oil block |
|
7. First-Aid - |
|
|
1 |
Introduction to first-aid |
|
2 |
Outline of first-aid |
|
3 |
Structure and functions of the body |
|
4 |
Dressings and bandages |
|
5 |
The circulation of the blood |
|
6 |
Wounds and haemorrhage |
|
7 |
Haemorrhage from special regions |
|
8 |
Shock |
|
9 |
Respiration |
|
10 |
Injuries to bones |
|
11 |
Burning scales |
|
12 |
Unconsciousness (insensibility) |
|
13 |
Poisons |
(i) Behavioural Practices & stress management;
(ii) Defensive Driving Techniques;
(iii) Traffic Rules and Regulations;
(iv) Emergency handling techniques;
(v) Maintenance & fuel conservation;
(vi) Pollution and environment;
(vii) Case studies on accidents to analyze the cause of accident, who was at fault and how it could have been averted.
A practical skill test and theoretical behavioural analysis test to be conducted for such drivers to understand and analyze their improvement areas and give special focus on those areas during the course of training. Simulators may be used to train & assess such drivers in particular. (2) Apart from above mentioned courses, the center may also choose to provide courses and programs specializing in particular type of driving requirements like Vehicles carrying Dangerous or Hazardous goods, Fire Trucks, Ambulance, Chauffeur Driver, Delivery Van, Explosive and Sprinkler Trucks, Forklifts, Center Bus, Training Workshops. Whereas these operations require additional training requirement which can be addressed through these courses. (3) The above courses should be in accordance with the National Skill Development Corporation (NSDC) and Standardization, Testing and Quality Certification (STQC) guidance and requirements. (4) The attendance of the trainees should be strictly monitored and recorded through biometric system where the criterion for eligibility post training shall be eighty-five percent. Anyone not completing this criterion must be debarred from final evaluation and for shortage of attendance or failure in Driving Practice the training period may be extended as per requirement. (5) The minimum criteria to pass the final evaluation of theory as well as practical is sixty percent and the trainees who passed the Driving Performance Test conducted by the Institute will be sent to Motor Vehicle Inspector for LMV/ HMV Driving License Endorsement. (6) After passing in all Theory Papers and [Test of competence to drive], the Proficiency Test Certificate will be issued to the trainees and thereafter A copy of the passing certificate along with the necessary details of the trainees will also be sent to the concerned RTO for issuance of driving license.] [32. Fees. - The fees which shall be charged under the provisions of this Chapter shall be as specified in the table below: Provided that the States may levy [fee lower than the amount specified in the table and may also levy] additional amounts to cover the cost of automation and technology utilised for conducting the testing or providing value added services.Table
|
Sl. No. |
Purpose |
Amount |
Rule |
Section |
|
(1) |
(2) |
(3) |
(4) |
(5) |
|
1. |
Issue of learner's licence in Form 3 for each class of vehicle |
One hundred and fifty rupees |
10 |
8 |
|
2. |
Learner's licence test fee or repeat test fee, as the case may be |
Fifty rupees |
|
27(q) |
|
3. |
For test, or repeat test, as the case may be, of competence to drive (for each class of vehicle) |
Three hundred rupees |
14 (1)(b) |
9 |
|
4. |
Issue of a driving licence Two hundred rupees 14 (1)(b) 9 |
|
|
|
|
In respect of issue of International Driving Permit |
One thousand rupees |
14(2)(b) |
9] |
|
|
6. |
Addition of another class of vehicle to driving licence |
Five hundred rupees |
17(1)(d) |
11 |
|
7. |
Endorsement or renewal of authorisation for vehicle carrying hazardous goods |
One hundred rupees |
9 |
27(q) |
|
8. |
Renewal of driving licence |
Two hundred rupees |
18(1)(a) |
15 |
|
9. |
Renewal of a driving licence for which application is made after [one year from the date of expiry of driving license] |
Three hundred rupees. Note. - Additional fee at the rate of one thousand rupees for delay of each year or part thereof [shall be levied after one year from the date of expiry of driving license.]. |
|
15 |
|
10. |
Issue or renewal of licence to a school or establishment for imparting instructions in driving |
Ten thousand rupees |
24(2) |
12 |
|
11. |
Issue of duplicate licence to a school or establishment for imparting instructions in driving |
Five thousand rupees |
26(2) |
12 |
|
12. |
An appeal against the orders of licensing authority referred to in rule 29 |
Five hundred rupees |
30(1) |
17 |
|
13. |
Any application for [permanent surrender of class or classes of motor vehicles from the driving license,] change in address or any other particulars recorded in the driving licence e.g. address etc. |
Two hundred rupees |
|
27(q) |
|
Issue of duplicate license |
Four Hundred Rupees |
18(4) |
28(2)(c) |
|
|
15. |
Issue of accreditation to a driver training center for imparting instructions in driving. |
Fifty Thousand |
31(B) |
12 |
|
16. |
Issue of duplicate accreditation to a driver training center imparting instructions in driving. |
Fifteen Thousand |
31(D) |
12 |
|
17. |
In respect of an appeal against the orders of licensing authority referred to in rule 30. |
Twenty Thousand |
31(I) |
12] |
2. The fees specified at serial numbers 1, 2 and 3 of the Table above shall be paid collectively at the time of submission of application for issue of learner's licence or driving licence or for endorsement of another class of vehicle, as the case may be.]
Chapter III
Registration of Motor Vehicles
Trade certificate
[33. Condition for exemption from registration. - For the purpose of the proviso to section 39, a motor vehicle in the possession of any manufacturer or dealer or importer of motor vehicle or testing agency specified under rule 126, shall be exempt from the necessity of registration, subject to the condition that such manufacturer or dealer or importer of motor vehicle or testing agency obtain a trade certificate from the registering authority having jurisdiction in the area in which the said manufacturer or dealer or importer of motor vehicle or testing agency have places of business, in accordance with the provisions of this Chapter.] 34. Trade certificate. - (1) An application for the grant or renewal of a trade certificate shall be made [electronically on the VAHAN portal] in Form 16 and shall be accompanied by the appropriate fee as specified in rule 81 [electronically]. [Provided that the application by a dealer of motor vehicle shall also be accompanied by a dealership authorisation certificate in Form 16A issued electronically on portal by the concerned manufacturer of motor vehicle] (2) [***] application shall be made for each of the following classes of vehicles, namely:(a) motor cycle;
(c) light motor vehicle;
(d) medium passenger motor vehicle;
(e) medium goods vehicle;
(f) heavy passenger motor vehicle;
(g) heavy goods vehicle;
(i) E-cart;
(j) any other motor vehicle of a specified description.]
[(3) Numbers of trade registration marks required shall be specified in the application.] [35. Grant or renewal of trade certificate. - (1) On receipt of an application for the grant or renewal of a trade certificate, the registering authority may, if satisfied, issue to the applicant trade certificate, electronically on portal, in downloadable and printable form in Form 17, within thirty days from the date of receipt of the application. (2) If application is not disposed of within the said period of thirty days, the application shall be deemed to be approved and trade certificate shall be deemed to be granted or renewed through the portal. (3) A trade registration mark shall be the trade certificate number followed by four digit numerals starting from 0001 to 9999, for example: AB 12 A 1234 TC 0001, in which, -(i) AB-Represents State Code,
(ii) 12-Represents RTO Code,
(iii) A - Represents serial number of class of vehicle as prescribed in Rule 34(2) i.e. from A to J,
(iv) 1234-Represents four digit unique identification number to be assigned by the concerned authority to the holder of a trade certificate,
(v) TC-Represent trade certificate.
(4) No application for trade certificate shall be refused by the registering authority unless the applicant is given an opportunity of being heard and reasons for such refusal are given in writing. (5) Trade certificate along with dealership authorisation certificate shall be exhibited at a conspicuous place at show room and workshop or service center.] [35A. Application for additional trade registration mark. - (1) An application for the grant of additional trade registration mark shall be made electronically on portal in Form 17A to the registering authority which granted the trade certificate and shall be accompanied by the appropriate fee as specified in rule 81, to be paid electronically on the portal. (2) On receipt of an application for the grant of additional trade registration mark in respect of a trade certificate, the registering authority may, if satisfied that the applicant holds a valid trade certificate and requires additional trade registration mark, issue to the applicant additional trade registration mark, in Form 17B within fifteen days from the date of receipt of the said application. 35B. Intimation of change of address of place of business in trade certificate. - (1) If the place of business specified in the trade certificate is changed, then the holder of trade certificate shall immediately intimate to the authority which granted the trade certificate, about such change, electronically on portal in Form 17C accompanied by the appropriate fee as specified in rule 81. (2) On receipt of intimation of change of place of business, the registering authority shall, if satisfied that the applicant holds a valid trade certificate, record new address in the trade certificate.] 36. Refund. - Where the registering authority refuses to issue or renew a trade certificate, it shall refund to the applicant fifty per cent of the fee paid along with the application. 37. Period of validity. - [(1)] A trade certificate granted or renewed under rule 35 shall be in force for a period of [five years] from the date of issue or renewal thereof and shall be effective throughout India. [(2) Trade certificate shall be integrated with dealership authorisation and on cancellation of dealership authorisation certificate by manufacturer of motor vehicles, the trade certificate shall automatically become invalid.] [38. ****]|
OLD LAW ▼ |
(a) for test, by or on behalf of the holder of a trade certificate during the course of, or after completion of, construction or repair; or
(b) for proceeding to or returning from a weigh bridge for or after weighment, or to and from any place for its registration; or
(c) for a reasonable trial or demonstration by or for the benefit of a prospective purchaser and for proceeding to or returning from the place where such person intends to keep it; or
(d) for proceeding to or returning from the premises of the dealer or of the purchaser or of any other dealer for the purpose of delivery; or
(e) for proceeding to or returning from a workshop with the objective of fitting a body to the vehicle or painting or for repairs;or
(f) for proceeding to and returning from airport,railway station, wharf for or after being transported; or
(g) for proceeding to or returning from an exhibition of motor vehicles or any place at which the vehicle is to be or has been offered for sale; or
(j) for the purpose of export till the place of embankment].
42. Delivery of vehicle subject to registration. - No holder of a trade certificate shall deliver a motor vehicle to a purchaser without registration, whether temporary or permanent. 43. [Register of trade registration marks]. - (1) Every holder of a trade certificate shall maintain a register [electronically] in Form 19 [on the Portal for motor vehicles], with pages numbered serially. (2) The particulars referred to in Form 19 except the time of return under column 7, shall be entered in the register before the commencement of each trip by the holder of the trade certificate or his representative and a [printed] copy of Form 19 made prior to the commencement of each trip shall be carried during the trip by the driver of the vehicle and shall be produced on demand by any officer empowered to demand production of documents by or under the Act. (3) The holder of a trade certificate shall, at the end of a trip, [electronically] fill in column 7 of Form 19 [***] [which] shall be open for inspection by the registering authority. [43A. Register of inventory. - Every dealer of motor vehicles holding a trade certificate shall maintain a register of inventory of motor vehicles electronically in Form 19A on the portal. 43B. Displaying vehicle price at show room. - Every dealer of motor vehicles holding a trade certificate shall display model wise vehicle sale price at conspicuous place in his business premises, displayed vehicle price shall be with bifurcation of all applicable taxes and fees.] [44. Suspension or cancellation of trade certificate. - If the dealership authorisation certificate is cancelled by the manufacturer of motor vehicles or if the registering authority has reason to believe that the holder of any trade certificate has not complied with the provisions of rules 39 to 43B, the registering authority shall report the fact along with reasonable proof, to the head of the Motor Vehicles Department established under section 213 and the said head of the department may, after giving the holder of trade certificate an opportunity of being heard, suspend or cancel the trade certificate held by him.] 45. Appeal. - Any person aggrieved by an order [****] under rule 35 or rule 44 may, within thirty days of the receipt of any such order, appeal to the [any authority authorised by the respective State Governments and Union territory Administrations in this respect]. 46. Procedure for appeal. - (1) The appeal referred to in rule 45 shall be preferred in duplicate in the form of a memorandum, setting forth the grounds of objections to the order of [the concerned authority] and shall be accompanied by appropriate fee as specified in rule 81 and a certified copy of the order appealed against. (2) The appellate authority, after giving an opportunity to the parties to be heard and after such enquiry, if any, as it deems necessary,pass appropriate orders [within the period of thirty days from the date of receipt of such an appeal].Registration
47. Application for registration of motor vehicles. - (1) [An application for registration of a motor vehicle shall be made in Form 20 to any registering authority in the State in which the owner has the residence or place of business where the vehicle is normally kept:(i) in case of motor vehicle, purchased as a fully built motor vehicle, which is being registered in a State other than the State in which the dealer is situated, shall be made by the owner, within a period of seven days from the date of taking delivery of such vehicle, excluding the period of journey or;
(ii) in case of a motor vehicle, purchased as a chassis to which body is fabricated separately, which is being registered in a State other than the State in which the dealer is situated, shall be made by the owner, after the body is fabricated separately or;
(iii) in case of motor vehicle, purchased as a fully built motor vehicle, which is being registered in the same State in which the dealer is situated, shall be made by the dealer, prior to the delivery of the vehicle or;
(iv) in case of a motor vehicle, purchased as a chassis to which body is fabricated separately, which is being registered in the same State in which the dealer is situated, shall be made by the dealer, after the body is fabricated separately;
(v) Form 20 shall be accompanied by the following documents and fees, submitted electronically on a Portal for registration of motor vehicles, -]
(a) sale certificate in Form 21;
(b) valid insurance certificate;
(cb) Official Identity Card [or Service Certificate], in case the applicant working in Government office applies for BH-series registration mark;]
(d) original sale certificate from the concerned authorities in Form 21 in the case of ex-army vehicles;
(e) proof of address by way of any one of the documents referred to in rule 4;
(f) temporary registration, if any;
(g) road-worthiness certificate in Form 22 from the manufacturers, [Form 22-A from the body builders] [and, in case of self-certification of the bus body built on a drive away chassis by a bus body structure fabricator, certificate of compliance in Form 22B];
Provided that in the case of imported vehicles other than those imported under the Baggage Rules,1998, the procedure followed by the registering authority shall be same as those procedure followed for registering of vehicles manufactured in India; and ](i) appropriate fee as specified in rule 81;
[(ia) proof of fitment of FASTag specified in rule 138A;]
[(ib) proof of fitment of vehicle tracking device for public service vehicles;]
(k) proof of legal presence in India in addition to proof of residence in case of foreigners.]
[(m) proof of identity of nominee, in case nominee is mentioned.]
[(n) Certificate of Deposit, if available;
Explanation. - For the purposes of these rules, the expression "Certificate of Deposit" shall have the same meaning as assigned to it in clause (c) of sub-rule (1) of rule 3 of the Motor Vehicles (Registration and Functions of Vehicle Scrapping Facility) Rules, 2021.] [Provided that upto 31st December, 2016, on and from the date of publication of the Central Motor Vehicles (Amendment) Rules, 2015 published on 13th January, 2015, in respect of the models of the E-rickshaws and E-carts existing prior to publication of the Central Motor Vehicles (Sixteenth Amendment) Rules, 2014 and the notification published vide S.O. 2590(E) dated the 8th October, 2014, the application for registration under this sub-rule shall be made in Form 20 to the registering authority within a period of seven days from the date of issue of Form-21 and Form-22 and shall be accompanied by -(i) road worthiness certificate in Form-22 to be issued by the manufacturer or dealer or registered E-rickshaw or E-cart Association or any agency authorised by State Government; and
(ii) sale certificate in Form 21 to be issued by manufacturer or dealer or registered E-rickshaw or E-cart Association or any agency authorised by State Government for presentation along with the application for registration.]
[(1A) For the purposes of sub-rule (1), in case the application for the registration is made by the dealer under clauses (iii) or (iv) of sub-rule (1), the buyer of such vehicle shall submit the required documents specified under sub-clauses (b), (e) and (k) of sub-rule (1) to the dealer, electronically or otherwise, to facilitate the dealer in making the application under sub-rule (1).] (2) In respect of vehicles temporarily registered,application under sub-rule (1) shall be made before the temporary registration expires. [(3) The modular hydraulic trailers registered under these rules shall ply in public place in laden condition subject to such other conditions as may be determined by the Central Government from time to time.] [[(4) The modular hydraulic trailers registered under these rules] shall ply in public place in laden condition subject to such other conditions as may be determined by the Central Government from time to time.] [(5) All types of trailers and semitrailers covered under rule 125D, shall be registered independently. Provided that, if the owner or registering party, requests to register the trailer or semitrailer jointly with compatible towing vehicle as a single vehicle, the registering authority shall register them as a single vehicle.] [(5) On and from the commencement of this sub-rule, every bus body builder shall upload the bus body details against the relevant drive away chassis on the portal https://www.vahan.nic.in/makermodel.]. [47A. Prior Approval for Alteration or Retrofitment. - (1) Where the owner of a motor vehicle intends to alter or retrofit the motor vehicle in accordance with sub-rules (1) and (3) of rule 112, the owner shall seek the prior approval of the registering authority, either electronically through the Portal or in physical form, in Form 22C. (2) The registering authority shall, within seven days from the date of receipt of Part I of Form 22C grant the prior approval in Part II of Form 22C, either electronically on the Portal or in physical form to the owner, if the proposed alteration is permissible under notified conditions, standards and specifications issued under sub-section (1) of section 52 of the Act. (3) In case the registering authority does not approve or reject the application for prior approval within seven days from the date of receipt of Form 22C, the prior approval shall be deemed to be granted. 47B. Endorsement of alteration or retrofitment. - (1) Where any motor vehicle is altered or retrofitted as per sub-rules (1) or (2) of rule 112, the owner of the vehicle shall make an application, within fourteen days from the date of issuance of certificate of compliance, for making an entry of alteration or retrofitment in the certificate of registration of the motor vehicle or for recording any change in the particulars contained in the certificate of registration as a result of any alteration or retro fitment, to any registering authority in the State in which he has the residence or place of business where the vehicle is normally kept or in which the alteration is made, in Form 22D electronically on a Portal, either accessed by the applicant himself or with the help of a Facilitation Centre, or otherwise, which shall be accompanied by the certificate of registration and the appropriate fee as specified in rule 81: Provided that in case of an application for endorsement of alteration or retrofitment, for any alteration or retrofitment made as per sub-rule (2) of rule 112, pursuant to directions issued by the Central Government under sub-sections (1A) and (2) of section 52, no fees shall be payable under rule 81: Provided further that in case no application for prior approval is made under sub-rule (1) of rule 47A, the application for endorsement of alteration or retrofitment shall be made within fourteen days from the date of making of the alteration or retrofitment; (2) Where any motor vehicle is altered to convert it into an adapted vehicle, as per rule 112A, the owner of the vehicle shall make an application for making an entry of the adapted vehicle in the certificate of registration, in the State in which he has the residence or place of business where the vehicle is normally kept or in which the alteration is made, in Form 22E electronically on a Portal, either accessed by the applicant himself or with the help of a Facilitation Centre, or otherwise, along with the certificate of registration; (3) Upon receipt of an application under sub-rule (1) or (2), the registering authority shall, subject to receipt of certificate of compliance in Form 22F or Form 22G, make an entry of alteration or retrofitment or adapted vehicle in the certificate of registration, within seven days from the date of receipt of the application; (4) A registering authority other than the original registering authority making any such endorsement under sub-rule (3) shall intimate the original registering authority about the endorsement: Provided that recording of the entry of the alteration in the certificate of registration on the Portal for motor vehicles or the Portal for National Register of Motor Vehicles shall be deemed to be sufficient communication to the original registering authority.] [48. Issue of certificate of registration for a fully built motor vehicle. - (1) On submission of an application by a dealer for registration of a fully built new motor vehicle in accordance with the second proviso of sub-section (1) of section 41 or, by the owner for registration of a fully built new motor vehicle if it is being registered in State other than the State in which the dealer is situated, and payment of fees and taxes in accordance with rule 47 on the Portal, for registration of a fully built motor vehicle, a registration mark shall be generated immediately. [Provided that application for registration of vehicle under BH series, opted voluntarily by the vehicle owner, shall be made to any registering authority of the state, in which the vehicle owner has either permanent residence or place of work and the registration mark shall be generated randomly through the portal after verification of working certificate in Form 60 or Official identity card / Service Certificate, as the case may be, by the registering authority.] (2) The vehicle manufacturer or dealer of the vehicle manufacturer shall affix the mark of registration as per rule 50. (3) A certificate of registration, in the name of the owner, in Form 23A shall be issued electronically. (4) The date of registration of motor vehicle shall be the date of generation of the registration mark under sub-rule (1).] [48A. Issue of certificate of registration for a motor vehicle whose body has been fabricated separately to the purchased chassis. - (1) On submission of an application by the dealer or owner for registration of a motor vehicle whose body has been fabricated separately to the purchased chassis, and payment of fees and taxes in accordance with rule 47 on the Portal subject to the inspection of the motor vehicle by the registering authority and sub-section (1) of section 62A of the Act, a registration mark shall be generated and a certificate of registration in Form 23A shall be issued electronically within two days from the date of receipt of the application. (2) The vehicle manufacture or dealer of the vehicle manufacturer shall affix the mark of registration as per rule 50. (3) The date of registration of motor vehicle shall be the date of generation of the registration mark under subrule (1): Provided that where the certificate of registration pertains to a transport vehicle it shall be issued electronically to the registered owner only after recording the certificate of fitness in Form 38 within the period of two working days from the date of receipt of such an application. 48B. Production of vehicle at the time of registration. - A motor vehicle sold by an authorised dealer shall not require production before a registering authority for the purposes of registration for the first time if it is a fully built motor vehicle: Provided that an officer not below the rank of motor vehicle inspector of the Motor Vehicles Department, may randomly inspect any vehicle in the inventory at the premises of the dealer.] [49. Registration records to be maintained by the registering authority. - Every registering authority shall electronically maintain in Form 24, a register of motor vehicles registered by it under section 41 of the Act and of motor vehicles of other States for which new registration marks are assigned by it under sub-section (2) of section 47 of the Act and shall also enter in such record under the respective registration numbers, of motor vehicles temporarily registered by it under section 43 and shall also enter the temporary registration mark, all changes made with reference to the provisions of sub-section (10) or sub-section (14) of section 41,sub-section (5) of section 49, sub-section (6) of section 50, sub-sections (1), (2), (3) and (5) of section 51, (1), (1A), (2) and (4) of section 52, orders of suspension under section 53 and order of cancellation under sections 54 and 55 of the Act.] [50. Form and manner of display of registration marks on the motor vehicles]. - [(1) On or after commencement of this rule, the registration mark referred to in sub-section (6)of section 41 shall be displayed both at the front and at the rear of all motor vehicles clearly and legibly in the form of security license plate of the following specifications, namely:(i) the plate shall be a solid unit made of 1.0mm aluminium conforming to [AIS:159:2019 as amended from time to time (till such time BIS specification is notified under the Bureau of Indian Standard Act, 2016 (11 of 2016) or ISO:7591]
. Border edges and corners of the plate shall be rounded to avoid injuries to the extent of approx. 10 mm and the plates must have an embossed border. The plate shall be suitable for hot stamping and reflective sheet has to be guaranteed for imperishable nature for minimum five years. The fast colouring of legend and border to be done by hot stamping;(ii) the plate should bear the letters
(iii) each plate shall be protected against counterfeiting by applying chromium-based hologram, applied by hot stamping. Stickers and adhesive labels are not permitted. The plate shall bear a permanent consecutive identification number of minimum [ten] digits, to be laser branded into the reflective sheeting and hot stamping film shall bear a verification inscription;
(iv) apart from the registration marks on the front and rear, the third registration mark in the form of self-destructive type, chromium based hologram sticker shall be affixed on the left-hand topside of the windshield of the vehicle. The registration details such as registration number, registering authority, etc., shall be printed on the sticker. The third registration mark shall be issued by the [registering authority/vehicle manufacturer and their dealers] along with the regular registration marks, and thereafter if such sticker is destroyed it shall be issued by the [registering authority/vehicles manufacturer and their dealers:];
The license plates with all the above specifications and the specified registrations for a new vehicle shall be issued by the registering authority or vehicle manufacturers and their dealers and for existing old registered vehicle shall be issued by registering authority or vehicle manufacturers and their dealers or by the [licence plate manufacturers or their dealers approved by the State Government or Union Territory Administration]. The Central Road Research Institute, New Delhi or any agency authorised under rule 126 shall approve the security registration as per the provisions of this rule]
(vi) the size of the plate for different categories of vehicles shall be as follows:
|
For two and three-wheelers |
200 x100 mm |
|
For Light Motor Vehicles/Passenger cars |
340 x 200 mm/500 x 120 mm |
|
[For medium commercial vehicles, heavy commercial vehicles and Trailer/combination:] |
340 x 200 mm/500 x 120 mm] |
|
Front - |
285x45 mm |
|
Rear - |
200x100mm]: |
(a) the registration mark exhibited at the rear of a transport vehicle shall be affixed to the vehicle on the right hand side at a distance not exceeding one metre from the ground as may be reasonably possible having regard to the type of the body of the vehicle;
(b) the registration mark shall also be painted on the right and left side on the body of the vehicle in the case of a transport vehicle;
(c) the registration mark shall also be painted and exhibited on the partition provided between the driver and the passengers,facing the passengers seats or, where there is no such partition, on the front interior of the vehicle near the roof to the left side of the drivers seat facing the passengers seats in the case of a stage carriage or a contract carriage and in the case of a motor cab or a taxi cab it shall be sufficient if the registration mark is painted on the dash-board;
(A) in the case of transport vehicles in black colour on yellow background; and
(B) in other cases, in black colour on white background, the registration mark on the trailer shall be exhibited on the left hand side in black colour on yellow background. In addition, the registration mark on the drawing vehicle shall be exhibited on the trailer also and this shall be done on the right hand side at the rear of the trailer or the last trailer as the case may be, in black colour on retro-reflective type yellow background:
Provided that where provisions of this clause have not been complied with in respect of motor vehicle, on or before the commencement of the Central Motor Vehicles (8th Amendment)Rules, 2001, then the provisions shall be complied with,(i) in respect of transport vehicle, on or before
(ii) in other cases, on or before
(i) where the total number of alpha numeric characters in the registration mark is even, then, equal number of alpha numeric character in each line; and
(ii) where the total number of alpha numeric characters in the registration mark is odd, then any extra alpha numeric character shall be exhibited on the second line,
and all dimensions shall be maintained as per rule 51 without disturbing security features in the plate:
Provided further that in models of vehicles having no sufficient provision at the rear to exhibit the registration mark in two lines, it shall be sufficient if in such vehicles registration mark is exhibited in a single line: Provided further that registration mark on a light motor vehicle may be in the centre with illumination. (4) Every motor vehicle, except motor cab and motor car,manufactured on and from the date of commencement of the Central Motor Vehicles(Amendment) Rules, 1993, shall be provided with sufficient space in the rear for display of registration mark in two lines. (5) In case of agricultural tractors, the registration mark need not be inclined to the [vertical plane by more than 45 degrees]. (6) The registration mark of the drawing agricultural tractor may not be exhibited on the agricultural trailer or trailers.] [(7) The registration mark of the modular hydraulic trailer may not be exhibited on the puller tractor.] [(8) The registration mark for BH-series vehicle generated randomly through the portal shall be in black on white background and shall be exhibited in the following manner, namely:-|
XX Last two digits of the year of registration |
XX Bharat Series code (2) letters as "BH" |
####XX 4 numerals 0001 to 9999 followed by letter(s) A, B, C ...and then AA, AB.....AZ, BA, BB .....to ZZ excluding 'I' & 'O'.] |
|
Sl.No. |
Class of vehicle |
|
|||
|
|
|
|
Height |
Thickness |
Space between |
|
(1) |
(2) |
|
(3) |
(4) |
(5) |
|
1 |
All motor cycles and three-wheeled invalid carriages |
Rear-letter |
35 |
7 |
5 |
|
2 |
All motor cycles and three-wheeled invalid carriages |
Rear-numeral |
40 |
7 |
5 |
|
3 |
Motor cycles with engine capacity less than 70cc |
Front-letters and numerals |
15 |
2.5 |
2.5 |
|
4 |
Other motor cycles |
Front-letters and numerals |
30 |
5 |
5 |
|
Three-wheelers of engine capacity not exceeding 500 cc [E-rickshaws and E-carts] |
Rear and Front numerals and letters |
35 |
7 |
5 |
|
|
6 |
Three-wheelers of engine capacity exceeding 500 cc |
Rear and Front numerals and letters |
40 |
7 |
5] |
|
7 |
All other motor vehicles |
Rear and Front numerals and letters |
65 |
10 |
10 |
|
Power tillers |
Front numerals and letters |
15 |
2.5 |
2.5 |
|
|
9 |
Trailers coupled to power tillers |
Rear letters and numerals |
30 |
5 |
5] |
|
Combine harvester |
Font and rear letters and numerals |
65 |
10 |
10 |
|
|
11 |
Trailer for header assembly of combine harvesters |
Rear letters and numerals |
65 |
10 |
10] |
|
Construction Equipment Vehicles |
Front and rear letters and numerals. - |
65 |
10 |
10 |
|
|
b) With plate size 200x100 mm |
35 |
7 |
5 |
||
|
c) With plate size 285x45 mm |
30 |
5 |
5] |
||
(i) upto twenty five per cent., in case of non-transport vehicles; and
(ii) upto fifteen per cent., in case of transport vehicles:
Provided that this concession shall be available upto eight years, in case of transport vehicles, and upto fifteen years, in case of non-transport vehicles and there shall be no concession in the motor vehicle tax in case of transport vehicles, after eight years, and, in case of non-transport vehicles, after fifteen years. Explanation 1. - For the purposes of this rule, these periods shall be reckoned from the date of first registration in both cases. Explanation 2. - For the purposes of these rules, the expression "Certificate of Deposit" shall have the same meaning as assigned to it in clause (c) of sub-rule (1) of rule 3 of the Motor Vehicles (Registration and Functions of Vehicle Scrapping Facility) Rules, 2021.] [51B. Principle for motor vehicle tax. - (1) In case of fully built non-transport vehicles, the motor vehicle tax shall be calculated electronically through the portal on the basis of invoice price excluding Goods and Services Tax (GST). (2) The Motor Vehicle Tax levied by the States or Union Territories at the time of registration in respect of BH - Series non-transport vehicles shall be the following, namely:-|
Sr. No. |
Invoice Price |
Motor vehicle Tax (% of Invoice Price) |
Remarks |
|
1. |
Below Rs 10 lakh |
8% |
2% extra charge shall be levied for diesel vehicles. Electric vehicles shall be charged 2% less tax. |
|
2. |
Rs 10-20 lakh |
10% |
|
|
3. |
Above Rs 20 lakh |
12% |
|
Motor Vehicle tax for two years for the vehicle under BH-series registration |
= |
|
|||
|
Note:-After seven days from the due date of payment of motor vehicle tax, an additional fee of one hundred rupees per day shall be levied in case of delay in payment of road tax. |
|||||
(i) the Central Government; or
(ii) the State Government or Union Territory administrations; or
(iii) any Municipal Corporation or Municipality or Panchayat; or
(iv) a State transport undertaking established under the Road Transport Corporation Act, 1950 (64 of 1950) and the Companies Act, 2013 (18 of 2013); or
(v) a Public sector undertaking; or
(vi) an autonomous body owned or controlled by the Central Government or the State Government,
shall expire after the lapse of fifteen years, as provided in sub-section (7) of section 41, from the date of initial registration of the vehicle: Provided that the certificate of registration of government vehicle if already renewed before lapse of fifteen years from the date of initial registration, such certificate shall be treated as cancelled on completion of fifteen years from the date of initial registration of the vehicle: Provided further that, this rule shall not apply to the special purpose vehicles (armoured and other specialised vehicles) used for operational purposes for defense of the country and for the maintenance of law and order and internal security. (2) Disposal of such vehicles shall, after the expiry of the fifteen years from the date of initial registration of the vehicle, be ensured through the Registered Vehicle Scrapping Facility set up in accordance with the Motor Vehicles (Registration and Functions of Vehicle Scrapping Facility) Rules, 2021, as amended from time to time.] 53. Issue of duplicate certificate of registration. - [(1) If at any time the certificate of registration is lost or destroyed, the owner of a motor vehicle or authorised dealer of registered vehicle shall intimate the fact in writing to any registering authority in the State in which the vehicle is currently registered.] (2) An application for the issue of a duplicate certificate of registration shall be made to [any registering authority in the State in which the vehicle was last registered] in Form 26 and shall be accompanied by the appropriate fee as specified in rule 81. [53A. Application for temporary registration. - An application for temporary registration in case the motor vehicle is being registered in a state other than the state in which the dealer is situated or in case of a purchased chassis on which the body has to be fabricated separately [or in case of fully built motor vehicle which is to be altered for conversion to an adapted vehicle], shall be made electronically on the Portal by the owner to any registering authority or other authority as may be prescribed by the State Government, in Form 20, and shall be accompanied by the documents required to be submitted along with an application for registration of motor vehicles as per sub-rule (1) of rule 47 along with the appropriate fee as specified in rule 81. 53B. Issue of temporary certificate of registration. - (1) The temporary registration certificate shall be generated electronically in Form 23B immediately on receipt of application for temporary registration along with requisite fees. (2) Any temporary registration granted under sub-rule (1) shall be valid for an initial period of six months from the date of its issue: Provided that where the motor vehicle registered under sub-rule (1), is a chassis to which a body has not been attached and the same is detained in a workshop beyond the said period of six months for being fitted with a body or due to any unforeseen circumstances beyond the control of the owner, the registering authority may, on submission of application in Form 20B and payment of appropriate fee as specified in rule 81 by the owner, extend the initial period of validity one or more times by 30 days each, as the registering authority may deem fit. [Provided further that in case of fully built motor vehicle which is to be altered for conversion to an adapted vehicle or the motor vehicle is being registered in a State other than the State in which the dealer is situated, the validity of such temporary registration shall be for a period of forty five days from the date of its issue.] (3) Upon granting an extension of the initial period of validity of certificate of temporary registration by any further period or periods under sub-rule (2), the registering authority shall make an appropriate entry in Form 23B. 53C. Assignment of temporary registration marks. - (1) The authority granting a temporary certificate of registration shall assign a temporary registration mark to the vehicle, for example:- T- Represent temporary certificate; 08- Month of issuance of temporary certificate of registration 20- Year of issuance of temporary certificate of registration; AB- Represent State Code; 1234- Serial Number of Temporary Registration; AB- Alphabet of Temporary Registration (Except O and I). (2) The owner shall ensure that the said mark is affixed to the front and rear of the motor vehicle.] 54. Assignment of new registration mark. - (1) An application for the assignment of a new registration mark under sub-section (1)of section 47 shall be made in Form 27 and shall be accompanied by a no objection certificate in Form 28 along with the appropriate fee as specified in rule 81, within a period of thirty days from the date of expiry of the period specified in the said section: Provided that where a motor vehicle is intended to be kept in a State for a period exceeding twelvemonths and the owner of such vehicle makes a declaration to that effect, the application may be made at any time within the said period of twelve months. (2) On receipt of an application under sub-rule (1), the registering authority shall, subject to the provision of section 44, assign to the vehicle the registration mark. [(3) This rule, shall not apply to a vehicle having BH- Series registration mark. Provided that the owner of the vehicle bearing BH Series registration mark shall intimate the registering authority of his place of residence in Form 33, within thirty days, electronically through the portal, in case the vehicle is being kept in the State other than where the vehicle was earlier registered,] 55. Transfer of ownership. - (1) Where the ownership of a motor vehicle is transferred, [the owner of a motor vehicle or authorised dealer of registered vehicle] shall report the fact of transfer in Form 29 to the registering authorities concerned in whose jurisdiction the [transfer is effected]. (2) An application for the transfer of ownership of a motor vehicle under sub-clause (i) of clause (a) of sub-section (1) of section 50 shall be made by the transferee in Form 30, and shall be accompanied by(i) the certificate of registration;
(ii) the certificate of insurance; and
(iii) the appropriate fee as specified in rule 81.
[(iv) proof of identity of nominee, if any.]
(3) An application for transfer of ownership of a motor vehicle under sub-clause (ii) of clause (a) of sub-section (1) of section 50 shall be made by the transferee in Form 30 and shall, in addition to the documents and fee referred to in sub-rule (2), be accompanied by one of the following documents, namely :-(a) a no objection certificate granted by the registering authority under sub-section (3) of section 48; or
(b) an order of the registering authority refusing to grant the no objection certificate under sub-section (3) of section 48; or
(c) where the no objection certificate or the order, as the case may be, has not been received, a declaration by the transferor that he has not received any such communication together with
(i) the receipt obtained from the registering authority under sub-section (2) of section 48; or
(ii) the postal acknowledgement received from the registering authority where the application for no objection certificate has been sent by post.
[(4) Recording of the transfer of ownership of any motor vehicle on the Portal for motor vehicles or the Portal for National Register of Motor Vehicles shall be deemed to be sufficient intimation to the original registering authority for the purpose of sub-section (7) of section 50 of the Act.] [55A. Authorisation of dealers of registered vehicles. - (1) No person shall act as dealer of a registered vehicle without a valid authorisation certificate issued in Form 29B by the registering authority in whose jurisdiction, he has place of business. (2) An application for grant or renewal of authorisation certificate for sale of registered vehicle shall be made electronically on portal in Form 29A, accompanied by appropriate fee as specified in rule 81, to the registering authority, in whose jurisdiction he has place of business. (3) On receipt of an application under sub-rule (2), the registering authority may, if satisfied, issue to the applicant the authorisation certificate, electronically on portal, in downloadable and printable form, in Form 29B, within thirty days from the date of receipt of such an application and if it is not disposed of within the said period of thirty days, the application shall be deemed to be approved and authorisation certificate shall be deemed to be granted or renewed, as the case may be, through the portal. (4) No application for grant or renewal of authorisation certificate shall be refused by the registering authority unless the applicant is given an opportunity of being heard and reasons of such refusal are given in writing. (5) An authorisation certificate granted or renewed shall be valid for a period of five years from the date of initial grant or renewal. (6) The authorisation certificate so granted shall be exhibited at conspicuous place, at the business place of authorised dealer of registered vehicles. (7) The authorised dealer of registered vehicles is not permitted to park or store his inventory of vehicles for sale on any public road. 55B. Intimation about the fact of delivery of vehicle to authorised dealer of registered vehicles. - (1) Registered owner of a motor vehicle shall intimate the registering authority, with whom the vehicle is currently registered, the fact of delivery of vehicle to authorised dealer of registered vehicles, through Form 29C, submitted electronically on portal, dually signed by him and authorised dealer of registered vehicles and on successful submission of Form 29C on the portal, acknowledgement number shall be auto generated through the portal. (2) Registered owner of a motor vehicle shall intimate the registering authority, to whom the intimation under sub-rule (1) has been given, the fact of taking back vehicle from authorised dealer of registered vehicles, through Form 29D, submitted electronically on portal, dually signed by him and authorised dealer of registered vehicles and on successful submission of Form 29D on the portal, acknowledgement number shall be auto generated through the portal. 55C. Power and responsibility of authorised dealer of registered vehicles. - (1) After submission of Form 29C, the authorised dealer of registered vehicles shall be deemed owner of the motor vehicle and shall be solely responsible for validity of all relevant documents of the vehicle and all incidents related to such vehicle. (2) The authorised dealer of registered vehicles shall be competent to apply for renewal of registration certificate or renewal of certificate of fitness, duplicate registration certificate, No Objection Certificate, insurance, transfer of ownership of motor vehicle, in relation to vehicles in his possession through Form 29C. (3) The authorised dealer of registered vehicles shall maintain the record of inventory electronically, in Form 29E on portal. 55D. Purposes for which motor vehicle in possession of authorised dealer of registered vehicles to be used. - An authorised dealer of registered vehicles shall not use any vehicle which is in his possession under rule 55B in a public place for any purpose other than the following, namely: -(a) for a reasonable trial or demonstration by or exhibition by or for the benefit of a prospective purchaser; or
(b) for proceeding to or returning from a service center with the objective of painting or for repairs; or
(c) for proceeding to or returning from vehicle inspection and certification center or Pollution Under Control center for the purpose of renewal of certificate of registration or certificate of fitness or Pollution Under Control Certificate, as the case may be;
Provided that during use of such vehicles in public place, authorisation certificate number shall be exhibited legibly on conspicuous part of vehicle, which can be easily readable from a distance of at least fifteen meters. 55E. Maintenance of vehicle trip register. - (1) An authorised dealer of registered vehicles shall maintain an electronic register in Form 29F on the portal.
(2) The particulars referred to in Form 29F, except the time of return under column (7), shall be entered before the commencement of each trip by the holder of the authorisation certificate or his representative and print out of Form 29F for such vehicle shall be carried during the trip by the driver of the vehicle and shall be produced on demand by any officer empowered to demand production of documents by or under the Act. (3) The holder of an authorisation certificate shall, at the end of a trip, fill in column (7) of the Form 29F electronically, which shall be open for inspection by the registering authority. 55F. Suspension or cancellation of authorisation certificate. - If the registering authority has reason to believe that the holder of any authorisation certificate has not complied with the provisions of rules 55C to 55E, it shall report the fact of non-compliance of the said provisions along with reasonable proof, to the head of the Motor Vehicles Department established under section 213. The said head of the department may, after giving the holder of authorisation certificate an opportunity of being heard, by an order suspend or cancel the authorisation certificate held by him. 55G. Appeal. - Any person aggrieved by the order under rule 55A or 55F may, within thirty days of the receipt of any such order, appeal to the concerned authority as authorised by the State Government or Union Territory Administration. 55H. Procedure for appeal. - (1) The appeal referred to in rule 55G shall be preferred in duplicate in the form of a memorandum, setting forth the grounds of objections to the order of the concerned authority and shall be accompanied by appropriate fee as specified in rule 81 and a certified copy of the order appealed against. (2) The appellate authority, after giving an opportunity to the parties to be heard and after such enquiry, if any, as it deems necessary, pass appropriate orders within the period of thirty days from the date of receipt of such an appeal.] [56. Transfer of ownership on death of owner of the vehicle. - (1) Where the owner of a motor vehicle dies, the person nominated by the vehicle owner in the certificate of registration or the person succeeding to the possession of the vehicle, as the case may be, may for a period of three months from the death of the owner of the motor vehicle, use the vehicle as if it has been transferred to him: Provided that such person has, within thirty days of the death of the owner, informed the registering authority of the occurrence of the death of the owner and of his own intention to use the vehicle. (2) The nominee or person succeeding to the possession of the vehicle, as the case may be, shall apply in Form 31 within the period of three months from the death of the owner of the motor vehicle, to the registering authority for the transfer of ownership of the vehicle in his name, accompanied by -(a) the appropriate fee as specified in rule 81;
(b) the death certificate in relation to the registered owner;
(c) the certificate of registration;
(d) the certificate of insurance;
(e) driving license and permit in case of E-rickshaw and E-cart; and
(f) proof of identity of the nominee to be mentioned in the certificate of registration.
(3) Where the nominee is a minor, the registration of the motor vehicle be made in case -
(i) where a person has been authorised to receive it, in name of that person;
(ii) where there is no such person, in name of any natural guardian, testamentary guardian or guardian of the property of the minor appointed by a competent court.
(4) At the time of death of the owner of a motor vehicle, if there is no nomination in force , and probate of his will or letters of administration of his estate or a succession certificate granted under the Indian Succession Act, 1925 (39 of 1925) is not, produced to the specified authority within three months of the death of the holder, then the registering authority may register the vehicle in the name of any legal heir of the owner appearing to it to be entitled to get the vehicle registered in his name.] 57. Transfer of ownership of vehicle purchased in public auction. - (1) The person who has acquired or purchased a motor vehicle at a public auction conducted by or on behalf of the Central Government or a State Government shall make an application in Form 32 within thirty days of taking possession of the vehicle to the registering authority accompanied by(a) the appropriate fee as specified in rule 81;
(b) the certificates of registration and insurance;
(c) the certificate or order confirming the sale of the vehicle in his favour duly signed by the person authorised to conduct the auction; [* * *]
(d) the certified copy of the order of the Central Government or State Government authorising the auction of the vehicle; [and]
[(e) driving license and permit in case of transfer of ownership of E-rickshaw and E-cart.]
[(f) proof of identity of nominee, if any.]
(2) Where the vehicle auctioned is a vehicle without any registration mark, or with a registration mark which on verification is found to be false, the registering authority shall, subject to the provisions of section 44, assign a new registration mark to the vehicle in the name of the Department of the Central Government or State Government auctioning the vehicle and thereafter record the entries of transfer of ownership of the vehicle giving the name and address of the person to whom the vehicle is sold: [Provided that motor vehicle in the name of the Central Government or State Government shall not be transferred by the concerned registering authority without verifying the proceeding of the auction or disposal of the concerned vehicle.] 58. No objection certificate. - (1) An application for the issue of no objection certificate under section 48 in respect of a motor vehicle shall be made [by the owner of a motor vehicle or authorised dealer of registered vehicles] in Form 28 to the registering authority by which the vehicle was previously registered, accompanied by(a) the certified copy of the certificate of registration;
(b) the certified copy of the certificate of insurance;
(c) evidence of payment of motor vehicle tax up-to-date;
(d) where no tax is payable for a certain period a certificate from the tax collecting authority that no tax is due from the vehicle for the said period.
(2) In the case of a transport vehicle, in addition to the documents referred to in sub-rule (1), documentary evidence in respect of the following matters shall also be furnished, namely:(a) that the vehicle is not covered by any permit issued by any transport authority;
(b) that the sum of money agreed upon to be paid by the holder of the permit under sub-sections (5) and (6) of section 86, if any, is not pending recovery;
(c) evidence of payment of tax on passengers and goods under any law for the time being in force up to the date of application for no objection certificate.
(3) On receipt of an application under sub-rule (1), the registering authority shall fill Part III of Form 28 and return that part to the applicant duly signed. (4) Where the registering authority grants or refuses to grant the no objection certificate, it shall return the duplicate copy of the said Form to the applicant and the triplicate copy to the other registering authority after duly filling and signing Part II thereof. [59. Change in residence. - (1) An application for recording a change in the residence in the certificate of registration of a motor vehicle shall be made by the owner of the vehicle in Form 33, accompanied by the certificate of registration and proof of address in the manner specified in the rule 4 and the appropriate fee as specified in rule 81, submitted electronically on a Portal, either accessed by the applicant himself or with the help of a Facilitation Centre, or otherwise. (2) Pursuant to sub-section (1A) of section 49 of the Act, the application submitted in sub-rule (1) may be authenticated after verifying the identity of the applicant through e-signature as specified under the provisions of the Information Technology Act, 2000 (21 of 2000) or verified by any other mode of signature or verification as notified by the Central Government. (3) Recording of the entry of the altered address in the certificate of registration, on the Portal for motor vehicles or the Portal for National Register of Motor Vehicles shall be deemed to be sufficient communication to the original registering authority for the purpose of sub-section (6) of section 49 of the Act.] [60. Endorsement of hire-purchase agreements, etc. - (1) An application for making an entry of hire-purchase, lease or hypothecation agreement in the certificate of registration of a motor vehicle required under sub-section (2) of section 51 of the Act shall be made in Form 34 duly signed by the registered owner of the vehicle and the financier and shall be accompanied by the certificate of registration and the appropriate fee as specified in rule 81. (2) The recording of endorsement of hire purchase agreement, lease or hypothecation agreement in the certificate of registration on the Portal for registration of motor vehicles or the Portal for National Register of Motor Vehicles shall be deemed to be sufficient intimation to the original registering authority for the purpose of sub-section (12) of section 51 of the Act. (3) The No Objection Certificate (NOC) shall be issued to the vehicle owner by the Banker or Non-Banking Financial Company or financier within seven working days, from the day on which loan repayment is completed.] 61. Termination of hire-purchase agreements, etc. - (1) An application for making an entry of termination of agreement of hire purchase, lease or hypothecation referred to in sub-section (3) of section 51 shall be made in Form 35 duly signed by the registered owner of the vehicle and the financier, and shall be accompanied by the certificate of registration and the appropriate fee as specified in rule81. (2) The application for the issue of a fresh certificate of registration under sub-section (5) of section 51 shall be made in Form 36 and shall be accompanied by a fee as specified in rule 81. (3) Where the registered owner has refused to deliver the certificate of registration to the financier or has absconded then the registering authority shall issue a notice to the registered owner of the vehicle in Form 37. [(4) The recording of termination of hire purchase agreement, lease or hypothecation agreement in the certificate of registration on the Portal for registration of motor vehicles or the Portal for National Register of Motor Vehicles shall be deemed to be sufficient intimation to the original registering authority for the purpose of Section sub-section (12) of section 51 of the Act.]Certificate of fitness
62. Validity of certificate of fitness. - (1) A certificate of fitness in respect of a transport vehicle granted under section 56 shall be in Form 38 and such certificate when granted or renewed shall be valid for the period as indicated below:|
(a) new transport vehicle |
two years |
|
[(b) renewal of certificate of fitness in respect of transport vehicles |
Two years for vehicles up to eight years old and one year for vehicles older than eight years. |
|
(ba) renewal of certificate of fitness in respect of E-rickshaw and E-cart |
three years |
|
Sl.No. |
Item |
Check Fitment |
Check make/type/rating etc. as per original equipment recommendations |
Check conditions |
Check Functioning |
Test |
Remarks |
|
1. |
2. |
3. |
4. |
5. |
6. |
7. |
8. |
|
(1) |
Spark Plug/ Suppressor cap/ High Tension cable |
Yes |
Yes |
Yes |
No |
No |
- |
|
(2) |
Head Lamp Beams |
Yes |
No |
Yes |
Yes |
Check |
(a)
Beam focus as per Annexure VII; |
|
(3) |
Other Lights |
Yes |
No |
Yes |
Yes |
No |
Also ensure that unauthorised lights are not fitted. |
|
(4) |
Reflectors |
Yes |
No |
Yes |
No |
No |
Ensure colour of reflectors and reflective tapes are as per rule 104 |
|
(5) |
Bulbs |
Yes |
Yes |
Yes |
No |
No |
Ensure that head light bulbs wattage, especially halogen, is not higher than those indicated in IS 1606-1993 and also ensure that halogen bulbs with P45t caps are not used in all vehicles |
|
(6) |
Rear View Mirror |
Yes |
No |
Yes |
No |
No |
- |
|
(7) |
Safety Glass |
Yes |
Yes |
Yes |
No |
No |
Laminated windscreen glass is used for vehicles manufactured from April, 1996 onwards |
|
(8) |
Horn |
Yes |
No |
Yes |
Yes |
No |
- |
|
(9) |
Silencer |
Yes |
No |
Yes |
Yes |
No |
Ensure no leakage |
|
(10) |
Dash Board Equipment |
Yes |
No |
Yes |
Yes |
No |
- |
|
(11) |
Wind shield wiper |
Yes |
No |
Yes |
Yes |
No |
- |
|
(12) |
Exhaust emission |
No |
No |
No |
No |
Yes |
Pollution Under Control Certificate . |
|
(13) |
Braking System |
Yes |
No |
Yes |
Yes |
Yes |
(a)
As per rule 96 (8); |
|
(14) |
Speedometer |
Yes |
No |
Yes |
Yes |
No |
As per rule 117. |
|
(15) |
Steering gear |
Yes |
No |
Yes |
Yes |
Check free play |
Check free play as per rule 98 for vehicles with steering wheel. |
|
Rear Under run Protecting Device For N2, N3, T3 and T4 gear |
Yes |
No |
Yes |
No |
No |
As per rule 124 (1A) |
|
|
(17) |
Lateral Side Protection Device For N2, N3, T3 and T4 |
Yes |
No |
Yes |
No |
No |
As per rule 124 (1A)] |
|
Fastag |
Yes |
No |
Yes |
No |
No |
To be affixed on the front wind screen] |
|
|
Priority Seats, Signs, securing of crutches/ canes/walker, hand rail/stanchions, controls at priority seats for differently abled passengers and passengers with reduced mobility. |
Yes |
No |
Yes |
Yes |
No |
Ensure that the provisions of sub-rules (1) and (7) of rule 125C of the Central Motor Vehicles Rules, 1989 are complied with.] |
|
|
Wheel chair entry/housing/ locking arrangement for wheel chair for differently abled passengers and passengers with reduced mobility. |
Yes |
No |
Yes |
Yes |
No |
Ensure that the provisions of sub-rules (1) and (7) of rule 125C of the Central Motor Vehicles Rules, 1989 are complied with.] |
|
Items |
Check fitment |
Check make or Type rating, etc., function as per original equipment recommendation |
Check conditions |
Check functioning |
Test |
Remarks |
|
|
(1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
(8) |
|
1. |
Maximum Speed |
No |
No |
No |
No |
Yes |
The vehicle shall be driven in unladen Condition (with full charge and at full accelerator position) on straight or flat road and when the vehicle attains full speed, the maximum speed shall be calculated by measuring time taken to travel fixed distance (say 50 metres). |
|
2. |
Reflectors |
Yes |
No |
Yes |
No |
No |
Ensure Colour of the reflectors and reflective tapes are as per rule 104.] |
(a) the appropriate fee as specified in rule 81;
(b) a security deposit of [rupees one lakh] in such manner as may be specified by the State Government.
Explanation. - For the purpose of this rule and rules 64 to 72, the registering authority means an officer not below the rank of the regional transport officer of the Motor Vehicles Department established under section 213. (3) A registering authority shall, when considering an application for the grant or renewal of a letter of authority, have regard to the following matters, namely:(a) the applicant or at least one of the members of the staff employed by him for the inspection of transport vehicles for the purpose of issue or renewal of certificate of fitness possesses the following minimum qualifications:
(i) a [three years] diploma in automobile engineering or mechanical engineering or an equivalent qualification;
(ii) experience of minimum service of five years in an automobile workshop undertaking repairs of heavy goods vehicles,heavy passenger motor vehicles, medium motor vehicles and light motor vehicles;
(iii) a driving license to drive motor cycle,heavy passenger motor vehicle and heavy goods vehicle with a minimum driving experience of not less than five years;
(iv) thorough knowledge of the Act and the rules made thereunder, especially the Chapters relating to registration of motor vehicles and construction, equipment and maintenance of motor vehicles;
(b) the premises where the authorised testing station is to be housed is either owned by the applicant or is taken on lease by him or is hired in his name and it has [minimum of one acre of land] for administrative section, reception room and [sanitary block and space for erection] of testing equipments and other apparatus;
(c) inspection lanes are provided adjacent to the building in the same compound or at other places approved by the registering authority;
(d) testing equipments and apparatus are installed in such manner that vehicles may pass through with ease and speed;
[(e) the applicant maintains in good condition, the equipment and apparatus for undertaking test pertaining to [exhaust gas, engine tuning, engine analysis],smoke emission, brake system, head-lights, wheel alignments, compressors,speedometers and other like components;]
(f) the financial resources of the applicant are sufficient to provide for its continued maintenance;
(g) the applicant maintains an up-to-date copy of the Act, these Rules and the concerned State Motor Vehicles Rules.
(4) The registering authority shall also, when considering an application under this rule, take into consideration the fact that the setting up of the authorised testing station will improve the availability of testing facilities in the area both in relation to the number of vehicles and proximity to such facilities. (5) The registering authority may, on receipt of an application under sub-rule (2) and after satisfying himself that the applicant has complied with the requirements of sub-rules (3) and (4), grant or renew the letter of authority in Form 39: Provided that no application for a letter of authority shall be refused by the registering authority unless the applicant is given an opportunity of being heard and reasons for such refusal are given in writing by the registering authority. [(6) Notwithstanding anything contained in this rule, the recognition, regulation and control of automated testing station, for the purposes of section 56 of the Act, shall be as per Chapter XI of these rules.] 64. Duration of letter of authority. - A letter of authority granted or renewed shall be effective for a period of five years from the date of grant or renewal. 65. General conditions to be observed by the holder of letter of authority. - The holder of a letter of authority shall -(a) maintain a register with a separate page for each vehicle containing the registration number of the vehicle for which the certificate of fitness is granted or renewed, the make and model of the vehicle, the engine number and the chassis number of the vehicle along with the pencil print of the chassis number, the name and address of the owner of the vehicle, particulars of any permit of such vehicle, period of validity of certificate of fitness granted or renewed and the signature of the owner of the vehicle or his authorised representative;
(b) forward the particulars of the transport vehicles for which certificates of fitness have been granted or renewed and the period of validity of such certificate, within two days of grant or renewal of the certificate of fitness, to the authority which has granted the permit and where the transport vehicle is not covered by a permit, to the transport authority in whose jurisdiction the vehicle is kept;
(c) issue to every transport vehicle satisfying the requirements of section 56, a certificate of fitness in accordance with the provisions of rule 62;
(d) not shift the place of business mentioned in the letter of authority without the prior approval in writing of the registering authority which granted the letter of authority;
(e) keep the premises of the testing station and the records and registers maintained by it and all the machinery, equipment and apparatus in the premises at all reasonable time open for inspection by the registering authority or any person of the Motor Vehicles Department of the State Government established under section 213 authorised in this behalf by the registering authority;
(f) display at a prominent place in its main office the following:
(i) the letter of authority in original issued to the authorised testing station by the registering authority;
(ii) the name and address of the person authorised to issue or renew the certificate of fitness;
(iii) the qualifications of the persons referred to in clause (a) of sub-rule (3) of rule 63;
(g) not charge a fee for inspection of a vehicle for the purpose of issue or renewal of the appropriate certificate of fitness in excess of the fee specified in rule 81;
(h) surrender to the Regional Transport Authority having jurisdiction over the area, the register referred to in clause (a)as soon as entries in all the pages in the register are completed and in any case not later than two days after such completion.
66. Issue of duplicate letter of authority. - (1) If at any time the letter of authority granted or renewed under sub-rule (5) of rule 63 is lost or destroyed, the holder of the letter of authority shall report to the police station in the jurisdiction of which the loss or destruction has occurred and intimate the fact in writing to the registering authority which granted or renewed the letter of authority and shall apply for a duplicate. (2) On receipt of an application along with the appropriate fee as specified in rule 81, the registering authority may issue a duplicate letter of authority clearly marked Duplicate. (3) If after the issue of a duplicate letter of authority, the original is traced, the same shall be surrendered forthwith to the registering authority by which it was issued. 67. Supervision of authorised testing stations. - The registering authority or any officer of the Motor Vehicles Department of the State Government duly authorised in this behalf by the registering authority may, at any time, conduct test checks at the premises of the authorised testing station with a view to ensure that the vehicles are properly tested by the authorised testing station. 68. Power of registering authority or Regional Transport Authority to call for information. - The authorised testing station shall submit to the registering authority or the Regional Transport Authority having jurisdiction in the area, such information or returns as maybe called for by such authority from time to time. 69. Power of registering authority to suspend or cancel the letter of authority or forfeit security deposit. - (1) If the registering authority is satisfied after giving the holder of a letter of authority an opportunity of being heard, that he has(a) failed to maintain the equipment, machinery and apparatus referred to in sub-clause (e) of sub-rule (3) of rule 63 in good condition; or
(b) failed to comply with the other requirements laid down in sub-rule (3) of rule 63; or
(c) failed to observe correct standards of testing before granting or renewing certificates of fitness as noticed at the time of test-checking referred to in rule 67 or the frequency of accidents involving transport vehicles covered by certificates of fitness granted or renewed by the authorised testing station attributable to any mechanical defect of the vehicle, it may
(i) suspend the letter of authority for a specified period; or
(ii) cancel the letter of authority; or
(iii) order forfeiture of the security deposit furnished by the authorised testing station.
(2) Where the letter of authority is suspended or cancelled under sub-rule (1), the holder of the letter of authority shall surrender the same to the registering authority forthwith. (3) Where the security deposit is forfeited under sub-rule(1), the holder of the letter within thirty days of the receipt of the order of forfeiture, remit to the registering authority the amount ordered to be forfeited so that the requirement of sub-rule (2) of rule 63 in relation to deposit of security is complied with. 70. Appeal. - Any person aggrieved by an order of the registering authority under sub-rule (5) of rule 63 or sub-rule (1) of rule 69, may, within thirty days of the receipt of the order,appeal to the Head of the Motor Vehicles Department of the State Government established under section 213. 71. Procedure for appeal. - (1) An appeal under rule 70 shall be preferred in duplicate in the form of a memorandum, setting forth the grounds of objections to the order of the registering authority and shall be accompanied by the appropriate fee as specified in rule 81 and a certified copy of such order. (2) The appellate authority may, after giving an opportunity to the parties to be heard and after such enquiry as it may deem necessary,pass appropriate orders. 72. Voluntary surrender of letter of authority. - (1) The holder of a letter of authority may,at any time, surrender the letter of authority issued to him, to the registering authority which has granted the letter of authority and on such surrender, the registering authority shall cancel the letter of authority forthwith. (2) On cancellation of the letter of authority under sub-rule (1), the registering authority shall refund to the holder of the letter of authority, the amount of security deposit referred to in sub-rule (2)of rule 63 in full and without any interest. 73. Tax clearance certificate to be submitted to the testing station. - No authorised testing station shall accept an application for the grant or renewal of a certificate of fitness unless the same is accompanied by a tax clearance certificate in such form as may be specified by the State Government, from the Regional Transport Officer or motor vehicle inspector having jurisdiction in the area to the effect that the vehicle is not in arrears of motor vehicle tax or any compounding fee referred to in sub-sections (5) and (6) of section 86.Registration of vehicles belonging to the Central Government used for defence purposes
74. Assignment of registration marks to the vehicles belonging to the Central Government used for defence purposes. - The authority referred to in sub-section (1) of section 60 shall assign registration marks to the vehicles belonging to the Central Government and used for defence purposes in the following manner, namely: A group of figures followed by a single capital letter, a broad arrow, not more than six figures and a capital letter or a group of letters. The registration mark shall be in English letters and Arabic numerals.State Register of Motor Vehicles
[75. National Register of Motor Vehicles. - (1) The Central Government shall notify and maintain a Portal for National Register of Motor Vehicles, which shall be a repository of electronic records containing all particulars pertaining of motor vehicles registered in each State in Form24. (2) Data on such Portal shall be retained, stored and preserved in a machine readable electronic, printable, shareable form as may be notified by the Central Government. (3) those states which have not transmitted all information including contained data in the State Register of Motor Vehicles to the Central Government, shall electronically transmit all information including contained data in the State Register of Certificate of Registration in Form 24 to the Central Government within six months from the date of publication of this notification for collating electronic records on the Portal for National Register of Motor Vehicles. 75A. Access and Updation of the National Register of Motor Vehicles by Registering Authorities. - (1) The Portal for National Register of Motor Vehicles shall be used by Registering Authorities or such authorised officers designated by the State Government in each State to, -(i) access electronic records available on the Portal for National Register of Motor Vehicles;
(ii) electronically update any particulars pertaining to motor vehicles, in real time, in accordance with the provisions of the Act and these rules;
(iii) create a new electronic record in real time, in respect of any motor vehicle, registered by the registering authority.;
(2) The Portal for National Register of Motor Vehicles shall, at all times, display the date and time of the creation of or last updation made to any electronic record contained in the Portal for National Register of Motor Vehicles, by any registering authority. (3) In order to access the Portal for National Register of Motor Vehicles for the purposes of sub-rule (1), any registering authority or such authorised officers designated by the State Government shall require valid login credentials. (4) The Central Government may specify the manner of authentication of every electronic record created or updated by any registering authority on the Portal for National Register of Motor Vehicles. 75B. Duty of registering authorities to Update National Register of Motor Vehicles. - Every registering authority shall be responsible for, - electronically updating any change in particulars pertaining to registration of motor vehicles on the Portal for National Register of Motor vehicles immediately, in real time;(i) creating a new electronic record in real time, in respect of any motor vehicle registered by the registering authority.
75C. Access to National Register of Motor Vehicles. - Electronic records preserved and retained in the Portal for National Register of Motor Vehicles may be accessed by such agencies or organisations as the Central Government may specify.]Special provision for registration of motor vehicles of diplomatic officers, etc.
76. Registration of vehicles of diplomatic and consular officers. - (1) Every application for registration of a motor vehicle under sub-section (1) of section 42 by or on behalf of any diplomatic officer or consular officer shall be made in triplicate by the head of the mission or consular officer in Form 42 and be addressed to the registering authority through the Competent Authority accompanied by the relevant documents and fees referred to in rule 47. (2) The Competent Authority shall forward one copy of the application to the registering authority concerned together with a statement certifying the status of the person applying for registration and shall return one copy of the application to the applicant. The third copy of the application may be retained by the Competent Authority for record. (3) The registering authority shall, on receipt of the application duly endorsed under sub-rule (2), register the vehicle, subject to the provision of section 44. (4) The registering authority shall issue to the owner of a motor vehicle registered by it under sub-rule (3), a certificate of registration in Form 43 and shall enter in a register to be kept by it,particulars of such certificate. (5) The registering authority shall assign to the motor vehicle for display thereon in the manner specified in rule 77, the registration mark in accordance with sub-rule (6) or sub-rule (7), as the case may be. [(6) A motor vehicle belonging to a diplomatic mission in Delhi or to any of its diplomatic officer shall be assigned a registration mark consisting of the letters CD preceded by the number allotted to the mission by the Ministry of External Affairs of the Government of India and followed by a number allotted to the vehicle by the registering authority in the following manner, namely :(i) an official vehicle meant for the use of the head of a mission shall be allotted the number 1;
(ii) personal vehicles of the head of the mission shall be allotted the number 1, followed consecutively, in alphabetical order, by a letter beginning with the letter A;
(iii) official vehicles, other than those referred to in clause (i), shall be allotted consecutive numbers beginning with the number 2;
(iv) vehicles belonging to other officers of the mission shall be allotted numbers in consecutive order after the last number allotted under clause (iii);
(v) vehicles acquired by a mission or by its diplomatic officer other than heads of missions, shall be allotted numbers inconsecutive order after the last number allotted under clause (iv)irrespective of whether such vehicle is for official or personal use of the mission or any of its officers;
(vi) a number allotted to a vehicle under any of the clauses (i) to (iv), which is lying unutilised due to sale or export of such vehicle or cancellation of its number may be allotted to another vehicle under the same clause in respect of which an application has been made under sub-rule (1).]
(7) A motor vehicle belonging to a consular post [headed by a Carrier Counsellor Officer] or to any of its officers shall be assigned a registration mark consisting of the letters CC preceded by the number of the post allotted to it by the Ministry of External Affairs of the Government of India and followed by a number allotted to the vehicle by the registering authority out of a block of numbers allotted for that post in the following manner, namely:(i) an official vehicle meant for the use of the head of a consular post shall be allotted the first number from the block of numbers allotted to that post;
(ii) personal vehicles of the Consul-General shall be allotted the number referred to in clause (i), followed consecutively in alphabetical order, by a letter beginning with the letter A;
(iii) official vehicles other than those referred to in clause (i), shall be allotted consecutive numbers beginning with the second number from the block of numbers allotted to the post;
(iv) vehicles belonging to other officers of the post shall be allotted numbers in consecutive order after the last number allotted under clause (iii);
(v) vehicles acquired by a post, or by its consular officers, other than the head of the post shall be allotted numbers inconsecutive order after the last number allotted under clause (iv)irrespective of whether such vehicle is for official or personal use of the post or any of its officers;
(vi) a number allotted to a vehicle under any of the clauses (i) to (v), which is lying unutilised due to sale or export of such vehicle or cancellation of its number, may be allotted to another vehicle under the same clause in respect of which an application has been made under sub-rule (i).
[Explanation. - For the purposes of this rule and rules 77, 78 and 79, competent authority means:(i) in relation to a diplomatic officer or a consular officer who has his residence in Delhi, the Chief of Protocol to the Government of India in the Ministry of External Affairs; and
(ii) in relation to a diplomatic officer or a consular officer who has his residence at any other place, the Secretary(Transport) to the State Government.]
[(8) Consular posts headed by Honorary Consular Officers shall use standard size number plates bearing ordinary registration number provided by the concerned registration authorities. [***]] [76A. Application of rules 76 to 80 to organisations notified under the United Nations(Privileges and Immunities) Act, 1947. - The provisions of rules 76 and 77 to 80 shall apply to the motor vehicles of diplomatic officers of the organisations notified under the United Nations (Privileges and Immunities) Act, 1947 (46 of 1947) as they apply to a diplomatic officer or consular officer with the modification that in rule 76,(b) in sub-rule (7), for the letters "CC", the letters "UN" shall be substituted in case of United Nations Organization and its agencies and the letters "IOC" in case of International Organization and other agencies shall be substituted].]
[76B. Registration of vehicles of home-based non-diplomatic officials of diplomatic missions or consular posts. - (1)A motor vehicle belonging to a non-diplomatic official of a diplomatic mission or a consular post in Delhi shall be assigned a registration mark consisting of letters CDP preceded by the number allotted to the mission or post by the Ministry of External Affairs of the Government of India and followed by a number allotted to the vehicle by the registering authority. (2) A motor vehicle belonging to a home-based non-diplomatic official of a consular post outside Delhi shall be assigned a registration mark consisting of the letters CCP preceded by the number of the post allotted to it by the Ministry of External Affairs of the Government of India and followed by the number allotted to the vehicle by the registering authority.] 77. Exhibition of registration mark. - (1) The registration mark assigned under sub-rules (5) to (7) of rule 76 shall be clearly exhibited in reflecting colour both at the front and rear of the vehicle on the plain surface of a plate or part of the vehicle and the size of which shall be 41 centimetres by 14 centimetres(i) with deep blue background, the registration mark and the number being in white in the case of motor vehicles referred to in sub-rule (6) of rule 76;
(ii) [with deep blue background, the registration mark and the number being in yellow], in the case of motor vehicles referred to in sub-rule (7) of rule 76;
(2) The registration mark shall be in English letters and Arabic numerals and(i) save in the case of a motor cycle or an invalid carriage, the letters shall be not less than 6 centimetres high and 2centimetres thick at any part, the numerals shall be not less than 9centimetres high and 2 centimetres thick at any part, and there shall be as pace between any letter and any numeral and between any letter or any numeral and the edge of the plain surface of not less than 1 centimetre and a space between any two letters and between any two numerals of not less than 1centimetre; and
(ii) in the case of a motor cycle or an invalid carriage, the dimensions of the letters and figures shall not be less than two-thirds of those specified in clause (i).
(3) The plain surface referred to in sub-rule (2) shall not be inclined from the vertical by more than thirty degrees. The letters and numerals shall be exhibited as follows:(i) in the case of a transport vehicle, the registration mark shall be exhibited in two separate horizontal lines, the number allotted to the mission or post and the letters forming the first line followed by the number allotted by the registering authority in the second line; and
(ii) in all other cases, the registration mark may exhibit the letters and numerals either in two horizontal lines as aforesaid or in one horizontal line.
(4) Notwithstanding anything contained in sub-rule (1), the registration mark exhibited at the front of a motor cycle or an invalid carriage may be displayed on a plate in line with the axis of the vehicle and shall, in such a case, be displayed on both sides of the plate. (5) In the case of a trailer(i) the registration mark shall be exhibited on a plate or surface on the left hand side of the trailer, the dimensions of the letters and figures being not less than two-thirds of the dimensions specified in sub-rule (2);
(ii) the registration mark of the drawing motor vehicle to be affixed to the rear of the trailer shall be in conformity with the provisions of these rules relating to the registration mark affixed to the rear of the motor vehicle.
(6) The registration mark shall also be painted on the right and left side of the body of a transport vehicle. 78. Assignment of new registration mark on removal of vehicle to another State. - (1) Every application for assignment of new registration mark on removal to another State under sub-section (1) of section 47 by or on behalf of a diplomatic officer or consular officer shall be made in triplicate in Form 44 and shall be addressed to the registering authority through the competent authority accompanied by the relevant documents and fees referred to in rule 54. (2) The provisions of sub-rules (2) to (7) of rule 76 shall apply to an application made under sub-rule (1) as they apply to an application made under sub-rule (1) of rule 76. 79. Suspension and cancellation of registration of vehicle registered under rule 76. - If, under the provisions of section 53, section 54 or section 55, the registration of a motor vehicle made in accordance with rule 76 is suspended or cancelled, then a copy of the order of suspension or cancellation shall be sent to the competent authority in addition to each of the authorities or persons to whom a copy has to be sent under the said sections. 80. Transfer or disposal of motor vehicle registered under rule 76. - (1) Where a motor vehicle registered in accordance with rule 76 is transferred by way of sale or otherwise, the transferor shall, within fourteen days, report the fact of the transfer along with the full name and address of the person to whom the vehicle is transferred to the registering authority within whose jurisdiction the transfer is effected and shall simultaneously send copies of the said report to:(a) the transferee;
(b) the competent authority;
(c) the Collector of Customs of the port of importation of the vehicle and where it is not possible to locate the port of importation, to the Collector of Central Excise and Customs nearest to the headquarters of the transferee; and
(d) the original registering authority in whose records the registration of the vehicle is recorded, if the transfer is effected in the jurisdiction of another registering authority, and shall also surrender the number plate in respect of the vehicle to the registering authority in whose records the registration of the vehicle is recorded, when the transfer is to a person other than a diplomatic officer or a consular officer.
(2) Where the transferee is a diplomatic officer or a consular officer, an application by him or on his behalf shall be made to the registering authority for registration of the vehicle in accordance with the provision of rule 76.Fees
[81. Fees. - The fees which shall be charged under the provisions of this Chapter shall be as specified in the Table below: Provided that the States may levy [fee lower than the amount specified in the table and may also levy] additional amounts to cover the cost of automation and technology utilized for conducting the testing or providing value added services. [Provided further that, for the Battery Operated Vehicles as defined in clause (u) of rule 2, the items given at Serial number 4 of the below mentioned Table shall be exempted from the payment of fees for the purpose of issue or renewal of registration certificate and assignment of new registration mark.] [Provided further that, in case the vehicle is registered on submission of 'Certificate of Deposit', the fee for issue of certificate of registration shall not be levied.]Table
|
Sl. No. |
Purpose |
Amount |
Rule |
Section |
|
(1) |
(2) |
(3) |
(4) |
(5) |
|
Grant or renewal of trade certificate in respect of each trade registration mark or additional grant of each trade registration mark : |
|
34(1), 35A(1) |
|
|
|
(a) Motorcycle |
Two thousand five hundred rupees |
|||
|
(b) Adapted vehicle |
Five hundred rupees |
|||
|
(c) Others |
Five thousand rupees] |
|||
|
Grant or renewal of authorisation certificate |
Twenty Five thousand rupees |
55 A (2)] |
|
|
|
Intimation for change of address of place of business in trade certificate |
One thousand rupees |
35B (1)] |
|
|
|
|
|
|||
|
|
|
|||
|
|
|
|||
|
3. |
Appeal under rule 46 |
One thousand rupees |
46(1) |
|
|
Appeal under rule 55G |
One thousand rupees |
55 H] |
|
|
|
Issue of certificates of registration or assignment of new registration mark: - |
|
47(1) 54(1) 76(1) 78(1) |
|
|
|
|
||||
|
(a) Invalid carriage |
Fifty rupees |
|
||
|
(b) Motor cycle |
Three hundred rupees |
|
||
|
(c) Three wheeler / Quadricycle |
Six hundred rupees |
|
||
|
(d) Light motor vehicle |
Six hundred rupees |
|
||
|
(e) Medium Goods/ Passenger vehicle. |
One thousand rupees |
|
||
|
(f) Heavy Goods/ Passenger vehicle. |
One thousand five hundred rupees |
|
||
|
(g) Imported motor vehicle (Two or Three wheeled) |
two thousand five hundred rupees |
|
||
|
(h) Imported motor vehicle (Four or more wheeled): |
Five thousand rupees |
|
||
|
(i) Any other vehicle not mentioned above |
three thousand rupees |
|
||
|
|
Note 1: Additional fee of two hundred rupees shall be levied if the certificate of registration is a laminated card without chip or smart card type/ issued or renewed in Form 23A.] |
|
|
|
|
Issue or extension of temporary certificate of registration |
Half of the fee mentioned against Serial No.4 |
53A] |
|
|
|
Renewal of certificate of registration: - |
|
52(1) |
|
|
|
|
||||
|
(a) Invalid carriage |
Fifty rupees |
|
||
|
(b) Motor cycle |
One thousand rupees |
|
||
|
(c) Three wheeler / Quadricycle |
two thousand five hundred rupees |
|
||
|
(d) Light motor vehicle |
Five thousand rupees |
|
||
|
(e) Imported motor vehicle (Two or Three wheeled) |
Ten thousand rupees |
|
||
|
(f) Imported motor vehicle (Four or more wheeled): |
Forty thousand rupees |
|
||
|
(g) Any other vehicle not mentioned above |
Six thousand rupees |
|
||
|
Note 1: Additional fee of two hundred rupees shall be levied if the certificate of registration is a laminated card without chip or smart card type/issued or renewed in Form 23A. |
|
|
||
|
Note 2: In case of delay in applying for renewal of certificate of registration, an additional fee of three hundred rupees for delay of every month or part thereof in respect of motor cycles and five hundred rupees for delay of every month or part thereof in respect of other classes of non-transport vehicles shall be levied.] |
|
|
||
|
5. |
Issue of duplicate certificate of registration |
Half of the fee mentioned against Serial No. 4 |
53(2) |
|
|
6. |
Transfer of ownership |
Half of the fee mentioned against Serial No.4. Note: In case of delay in submission of 'No Objection Certificate', an additional fee of rupees three hundred for delay of each month or part thereof in case of motor cycles and five hundred rupees for each month of delay or part thereof for other vehicles shall be levied. |
55(2)(iii), 55(3), 56(2)(a) and 57(1)(a) |
|
|
7. |
Change of residence |
Half of the fee mentioned against Serial No.4. Note: In case of delay in submitting 'No Objection Certificate' for change of residence, an additional fee of rupees three hundred for delay of each month or part thereof in case of motor cycles and five hundred rupees for each month of delay or part thereof for other vehicles shall be levied. |
59 |
|
|
8. |
Recording alteration in the certificate of registration [, except for alteration made under sub- section (1A) and sub-section (2) of section 52 of the Act] |
Half of the fee mentioned against Serial No.4 |
|
|
|
9. |
Endorsing hire purchase/ lease/ hypothecation agreement- |
|
60 |
|
|
(a) Motorcycle |
Five hundred rupees |
|||
|
(b) Three wheeler/quadricycle/light motor vehicle |
One thousand and five hundred rupees |
|||
|
(c) Medium or heavy vehicle |
Three thousand rupees |
|||
|
Note: No separate fee will be levied for cancellation of lease, etc, or for issue of fresh Certificate of Registration thereafter. |
|
|||
|
10. |
Conducting test of a vehicle for grant or renewal of certificate of fitness |
|
62(2) |
|
|
(a) Motorcycle |
(i) Manual: Two hundred rupees (ii) Automated: Four hundred rupees |
|||
|
(b) Three wheeled or light motor vehicle or quadricycle |
(i) Manual : Four hundred rupees (ii) Automated: Six hundred rupees |
|||
|
(c) Medium or heavy motor vehicle |
(i) Manual: Six hundred rupees (ii) Automated: One thousand rupees |
|||
|
Conducting test of a vehicle for grant and renewal of certificate of fitness for motor vehicles older than 15 years: |
|
62(2) |
|
|
|
(a) Motorcycle |
(i) Manual: Four hundred rupees (ii) Automated: Five hundred rupees |
|||
|
(b) Three wheeled or light motor vehicle or quadricycle |
(i) Manual: Eight hundred rupees (ii) Automated: One thousand rupees |
|||
|
(c) Medium goods or passenger motor vehicle |
(i) Manual : Eight hundred rupees (ii) Automated: One thousand three hundred rupees |
|||
|
(d) Heavy goods or passenger motor vehicle |
(i) Manual: One thousand rupees (ii) Automated: One thousand five hundred rupees.] |
|||
|
11. |
Grant or renewal of certificate of fitness for motor vehicle |
Two hundred rupees. Note: Additional fee of fifty rupees for each day of delay after expiry of certificate of fitness shall be levied. |
62(2) |
|
|
Grant or renewal of certificate of fitness for motor vehicles (transport) older than 15 years: |
|
62(2) |
|
|
|
(a) Motorcycle |
One thousand rupees |
|||
|
(b) Three wheeled or quadricycle |
Three thousand five hundred rupees |
|||
|
(c) light motor vehicle |
Seven thousand five hundred rupees |
|||
|
(d) Medium goods or passenger motor vehicle |
Ten Thousand rupees |
|||
|
(e) Heavy goods or passenger motor vehicle |
Twelve thousand five hundred rupees] |
|||
|
Note: Additional fee of fifty rupees for each day of delay after expiry of certificate of fitness shall be levied.] |
||||
|
12. |
Grant or renewal of letter of authority |
Fifteen thousand rupees |
63(2)(a) |
|
|
13. |
Issue of duplicate letter of authority |
Seven thousand and five hundred rupees |
66(2) |
|
|
14. |
Appeal under rule 70 |
Three thousand rupees |
71(1) |
|
|
15. |
Any application not covered under entries at Serial Nos. 1 to 14 above |
Two hundred rupees |
|
64(p) |
|
Registration and Issue of certificate of registration for Vintage Motor Vehicles |
Twenty Thousand |
81C |
|
|
|
17. |
Re-registration/ Renewal of certificate of registration for Vintage Motor Vehicles |
Five Thousand |
81C] |
|
Note 1: For the removal of doubts, it is hereby clarified that medium passenger motor vehicles, heavy goods vehicles, imported motor vehicles or any other vehicles not mentioned against Serial No.4 of the above Table include both transport and non-transport vehicles.
[Note 2: Where the certificate of registration issued is in the form of laminated card without chip or Smart Card type driving licence, an additional fee of two hundred rupees shall be charged except in the case of issue of fresh certificate of registration after cancellation of hire purchase or lease or hypothecation agreement.]]
|
OLD LAW ▼ |
Special Provision For Registration of Vintage Motor Vehicles
81A. Procedure of application and issuance of Certificate of Registration as a Vintage Motor Vehicle. - (1) An application for registration or re-registration of a vintage vehicle shall be made as per Form 20 and every application for registration shall be accompanied by,-(i) a policy of insurance;
(ii) appropriate fee as specified in rule 81;
(iii) Bill of Entry in the case of imported vintage motor vehicles;and
(iv) old Registration Certificate in case of already registered vehicle in India.
Explanation. - For the purpose of thisrule, "Vintage Motor Vehicle" means any vehicle classified under vintage vehicle category as defined in this order for L1 and L2 categories (two-wheeler) and M1 category (four-wheeler), which is more than fifty years old from the date of first registration after first sale including any vehicle imported into India subject to the condition that such vehicle should be maintained in its original form and should not have undergone any substantial overhaul, which includes any modification in chassis or body shell or engine. (2) The State Registering Authority shall issue to the owner of a Vintage Motor Vehicle registered by it, a certificate of registration, as per Form 23A within a period of sixty days from the receipt of such an application and shall also enter in the National register, the particulars of such certificate and changes thereof: Provided that the old certificate of registration of a motor vehicle after being registered as Vintage Motor Vehicle, if any, shall be cancelled and the owner may retain such cancelled certificate of registration for historical purposes only. (3) The Registering Authority shall maintain a complete record of previous registration and ownership record and all such records shall be updated on the portal. (4) If, at any time after the registration of a Vintage Motor Vehicle, an application shall be made to the registering authority regarding, -(i) issuance of a duplicate certificate of registration:
(ii) transfer of ownership of the motor vehicle; or
(iii) change of address,
such application shall be made in the manner provided under the Motor Vehicles Act, 1988 and be accompanied by such fees as prescribed under theCentral Motor Vehicles Rules, 1989. 81B. Form and manner of display of registration marks on Vintage Motor Vehicles. - (1) For fresh registration of such vehicles, under section 41 of theAct, the Registering Authority shall assign to a Vintage Motor Vehicle for display thereon, a registration mark consisting of the letters "XX VA YY ****", where VA stands for Vintage, XX stands for State code, YY will be a two letter series and "****" is a number from 0001 to 9999 allotted by State Registering Authority. (2) The registration mark assigned to a Vintage Motor Vehicle shall be exhibited both at the front and at the rear of the vehicle clearly and legibly in the form of a license plate in the size and specifications related to registration plate and it shall conform to the specifications spelt out in rules 50 and 51 of these rules. (3) All those vehicles which are already registered as Vintage Motor Vehicle shall continue to retain the original registration number and registration plate intact without any change. (4) All such Vintage Motor Vehicles shall be exempted from the provisions of High Security Registration Plate as mandated under rule 50. 81C. Validity of the certificate of registration. - The certificate of registration shall be valid for a period of ten years and shall be renewable for subsequent five years thereafter. 81D. Sale and Purchase. - (1) Sale and purchase of vehicles registered as the Vintage Motor Vehicle is permissible provided the buyer and seller inform respective State Transport Authority and registration under the new owner's name to be recorded and it shall bethe joint responsibility of both buyer and seller that information in this regard shall be submitted to the authority within ninety days of sale and purchase. 81E. Restriction on uses. - Vintage Motor Vehicles shall not be driven or plied on the roads for regular purposes and shall not be used for any commercial purposes whatsoever.Chapter IV
Control of Transport Vehicles
Tourist permits
82. Tourist permits. - (1) An application for the grant of permit in respect of a tourist vehicle (hereinafter referred to in these rules as a tourist permit)shall be made in Form 45 to the State Transport Authority. (2) [* * *][(b)] Where a vehicle covered by a tourist permit is proposed to be replaced by another, the latter vehicle shall not be more than two years old on the date of such replacement.
Explanation. - For the purposes of this sub-rule, the period of [9 years or 8 years] shall be computed from the date of initial registration of the motor vehicle. 83. Authorisation fee. - (1) An application for the grant of authorisation for a tourist permit shall be made in Form 46and shall be accompanied by a fee of Rs. 500 per annum in the form of a bank draft. [(2) Every authorisation shall be granted in Form 23-A, in case the certificate of registration is issued on Smart Card or shall be granted in Form 47, in case the authorisation is in paper document mode subject to the payment of taxes or fees, if any, levied by the concerned State. The authority which grants the authorisation shall issue to the permit holder separate receipts for such taxes or fees in respect of each bank draft and such receipts shall be security printed watermark paper carrying such hologram as may be specified by the concerned State/Union Territory: Provided that the bank drafts received in respect of taxes or fees shall invariably be forwarded by the authority which grants the authorisation to the respective States: Provided also that the use of such security printed watermark paper carrying such hologram shall come into force on or before six months from the date of commencement of the Central Motor Vehicles (Third Amendment) Rules, 2002.] [(2-A) The authority which grants the authorisation shall inform the State Transport Authorities concerned the registration number of the motor vehicle,the name and address of the permit holder and the period for which the said authorisation is valid:] [Provided that where the permit holder undertakes to pay the tax direct to the concerned State Transport Authority at the time of entry in his jurisdiction, the authorisation shall expressly state that it has been issued subject to payment of taxes to the concerned State Transport Authority.] (3) The period of validity of an authorisation shall not exceed one year at a time [* * *]. 84. Right of operation. - No tourist permit shall be deemed to confer the right of operation in any State not included in the authorisation referred to in rule83 nor shall it exempt the owner of a vehicle from the payment of tax or fee,if any, leviable in any State. 85. Additional conditions of tourist permit. - The following shall be the additional conditions of every tourist permit granted to a tourist vehicle other than a motor cab under sub-section (9) of section 88, namely: (1) The permit holder shall cause to be prepared in respect of each trip a list in triplicate of tourist passengers to be carried in the vehicle, [* * *] giving full particulars as under :-(a) name of the passengers,
(b) address of the passengers,
(c) age of the passengers,
(d) starting point and the point of destination.
[(2) One copy of the list referred to in sub-rule (1) shall be carried in the tourist vehicle and shall be produced on demand by the officers authorised to demand production of documents by or under the provisions of the Act and the Rules, and the second copy shall be preserved by the permit holder.] (3) The tourist vehicle shall either commence its journey,or end its journey, circular or otherwise, in the home State, subject to the condition that the vehicle shall not remain outside the home State for a period of more than [three months.] The permit holder shall see that every return of the tourist vehicle to the home State is reported to the authority which issued the permit: Provided that where the contracted journey ends outside the home State, the vehicle shall not be offered for hire within that State or from that State to any other State except for the return journey to any point in the home State. (4) The tourist vehicle may operate circular tours of places lying exclusively in the home State or in the home State and outside the State if such circular tours are in the list approved by the tourist department of the home State to visit places of tourist, historical or religious importance and the tour is duly advertised before hand: [Provided that where such tourist vehicle is registered in the National Capital Region, it shall not operate circular tours of places lying exclusively in the National Capital Region unless it conforms to the mass emission standards [(Bharat Stage-IV) specified in sub-rule (15) of rule 115].] (5) The permit holder or his authorized agent shall issue a receipt to the hirer and the counterfoil of the same shall be kept available with him and produced on demand to the officers empowered to demand documents by or under the Act. (6) The tourist vehicle shall not be parked on any bus stand used by stage carriage and shall not operate from such bus stand. [(7) The tourist vehicle shall exhibit the word "Tourist" within a circle of sixty centimetres diameter in a contrast colour on both sides of the vehicle, so as to be visible clearly.] (8) The permit holder shall display in the front top of the tourist vehicle a board in yellow with letters in black with the inscription Tourist permit valid in the State(s) of in English and Hindi and also,if he so prefers, in regional language of the home State. (9) The permit holder shall not operate the tourist vehicle as a stage carriage. (10) The permit holder shall maintain a day-to-day logbook indicating the name and address of the permit holder and the registration mark of the vehicle, name and address of the driver with the particulars of his driving license and the starting and destination points of the journey with the time of departure and arrival and the name and address of the hirer. (11) The permit holder shall furnish once in every 3 months the information contained in condition (10) to the State Transport Authority which granted the permit and the logbook shall be preserved for a period of 3years and shall be made available to the said authority on demand along with the records referred to in conditions (2) and(4). Explanation. - In this rule, home State means the State which has granted the permit under sub-section(9) of section 88. 85A. The following shall be the additional conditions of every tourist permit in respect of motor cabs. - (1) The words "Tourist vehicle" shall be painted on both the sides of the vehicle within a circle of twenty-five centimetres diameter. (2) A board with the inscription "Tourist permit valid in the State(s) of......" in black letters in yellow background shall be displayed in the front of the vehicle above the registration number plates: [Provided that this rule shall not apply to motor cabs covered under the Rent a Cab Scheme, 1989.]National permits
86. Application for national permit. - An application for the grant of a national permit shall be made in Form 48 to the authority referred to in section 69. 87. Form, contents and duration of authorisation. - (1) An application for the grant of an authorisation for a national permit shall be made in Form 46 and shall be a accompanied by a fee of [Rs. 1000] per annum in the form of a bank draft.
[(2) Every authorisation shall be granted in Form 23-A, in case the certificate of registration is issued on Smart Card or in Form 47, in case the authorisation is in paper document, subject to payment of as consolidated fee of rupees fifteen thousand per annum to be deposited in the national permit account for the permit granted to operate throughout the territory of India;
(2A) The consolidated fee deposited in the national permit account shall be distributed by the Central Government among the States and Union territories on pro rata basis as per the following specification, namely :-
Percentage share of nth State/ Union territory =
Total consolidated fee received by nth State/ Union territory in the base year
Total consolidated fee received by all the State Union territories in the base year where national permit is in operationx 100
Note:- The base year shall be the average of the latest three financial years and the share of the States and Union territories shall be notified by the Central Government from time to time.
Explanation. - For the purpose of sub-rule (2) and sub-rule (2A), the "national permit account" means an account established by the Central Government and notified in the Official Gazette.]
(3) The period of validity of an authorisation shall not exceed one year at a time [* * *]
[88. Age of motor vehicle for the purpose of national permit. - (1) No national permit shall be granted in respect of a goods carriage, other than multiaxle vehicle, which is more than [twelve years] old at any point of time. (2) No national permit shall be granted for a multiaxle goods carriage which is more than fifteen years old at any point of time. [(2A) No national permit shall be granted for a puller tractor which is more than fifteen years old at any point of time: Provided that the national permit may be extended for another period of five years subject to certificate of fitness granted by the manufacturer or a chartered engineer, in case the manufacturer ceases to operate in India.] (3) A national permit shall be deemed to be invalid from the date on which a goods carriage covered by the permit completes fifteen years in case of a multiaxle goods carriage and [twelve years] where the vehicle is other than a multiaxle goods carriage, unless such goods carriage is replaced. Explanation. - For the purpose of this rule, the period of [twelve years] or fifteen years, as the case may be,shall be computed from the date of initial registration of the motor vehicle covered under its permit or the prime mover in case of an articulated vehicle.] [(4) No national permit shall be granted in respect of a multiaxle trailer approved to carry a gross vehicle weight of more than 50 tonnes, which is more than 25 years old at any point of time, the period of 25 years being computed from the date of initial registration of the said trailer. Explanation. - For the purpose of this rule, multiaxle trailer means a trailer having more than two axles.] [(4A) No national permit shall be granted in respect of a modular hydraulic trailer, which is more than twenty five years old at any point of time, the period of twenty five years being computed from the date of initial registration of the said modular hydraulic trailer: Provided that the national permit may be extended for another period of five years subject to certificate of fitness granted by the manufacturer or a chartered engineer or approving authority, in case the manufacturer ceases to operate in India: Provided further that the national permit shall be valid irrespective of the combination of modular hydraulic trailers subject to the condition that each individual modular hydraulic trailer is having valid national permit. Explanation. - For the purposes of this section, "national permit" means a permit issued to ply the motor vehicle under this section, throughout the territory of India.] [(5) A national permit shall be in such security printed watermark paper and shall carry such hologram as the State Government or the State Transport Authority, as the case may be,issuing such permit, may specify: Provided that the use of such security printed watermark paper carrying such hologram shall come into force on or before six months from the date of commencement of the Central Motor Vehicles (Third Amendment) Rules,2002.] [89. * * *] [90. Additional conditions for national permit. - The national permit issued under sub-section (12) of section 88 shall be subject to the following additional conditions, namely: -(1) The words "National Permit or N/P" shall be inscribed in the front and rear of the vehicles in bold letters. In case of trailers, the words "N/P" shall be inscribed on the rear and left side of the vehicle.
(2) The body of a tanker carrying dangerous or hazardous goods shall be painted in white colour and shall display the class label, as specified in rule 137,on both the sides and rear of the tanker.
(3) The vehicle shall be fitted with FASTag, as specified in rule 138A of the Central Motor Vehicles Rules, 1989 [***].
(4) Vehicle shall be affixed with reflective tapes at front and rear as specified under Rule 104.
(5) Vehicle shall be fitted with a Vehicle Tracking System device as per AIS 140.
(6) The vehicle shall not pick up or set down goods between two points in the same state, if restricted by the particular state.]
Chapter V
Construction, Equipment and Maintenance of Motor Vehicles
Preliminary
91. Definitions. - In this Chapter, unless the context otherwise requires,(a) class label, in relation to any dangerous or hazardous goods, means the class label specified in column 3 of the Table to rule 137;
(b) consignor, in relation to dangerous or hazardous goods intended for transportation by a goods carriage, means the owner of such dangerous or hazardous goods;
(c) dangerous or hazardous goods, means the goods of dangerous or hazardous nature to human life specified in Tables I, II, and III to rule 137;
(d) emergency information panel, means the panel specified in rule 134;
(e) primary risk, in relation to any dangerous or hazardous goods, means the most potent risk which such goods give rise to;
(f) subsidiary risk, in relation to any dangerous or hazardous goods, means the subsidiary risk which such goods are likely to give rise to in addition to the primary risk.
92. General. - (1) No person shall use or cause or allow to be used in any public place any motor vehicle which does not comply with the provisions of this Chapter: [Provided that nothing contained in this rule shall apply to vehicles manufactured prior to the coming into force of the Central Motor Vehicles (Amendment) Rules, 1993.] (2) Nothing in this rule shall apply to a motor vehicle(a) which has been damaged in an accident or to a vehicle stopped or impeded owing to shortage of fuel or other temporary defects while at the place at which the accident or defect occurred;
(b) which is defective or damaged and is being removed to the nearest place of repair or disposal; or
[(c) which is registered as Vintage Motor Vehicle:]
Provided that where a motor vehicle can no longer remain under the effective control of the person driving, the same shall not be used in a public place except by towing. [Explanation. - For the purposes of this rule, motor vehicle includes construction equipment vehicle.] [(3) Whenever a part, component, or assembly is compliant with the international standard namely, EEC or ECE or Japanese, in lieu of the standard notified in the rules, the compliance of such part, component or assembly shall be deemed to be established for the purpose of rules 124 and 126, by a certificate of compliance for the relevant standard issued by an authorised agency or accredited certifying agency.] [(4) The manufacturers who are affixing microdot identifiers in the motor vehicles and their parts, components, assemblies, sub-assemblies shall conform to Automotive Industry Standard (AIS)-155 as amended from time to time.]Overall dimension
93. Overall dimension of motor vehicles. - (1) The overall width of a motor vehicle, measured at right angles to the axis of the motor vehicle between perpendicular planes enclosing the extreme points, [shall not exceed 2.6 metres.] [* * *] [Provided that the overall width of a quadricycle shall to exceed 1.5 metres:] [Provided further that the overall width of an E-rickshaw and E-cart shall not exceed 1.0 metres.] Explanation. - For purposes of this rule, a rear-view mirror, or guard rail or a direction indicator [rub-rail(rubber beading) having maximum thickness of 20 mm on each side of the body] shall not be taken into consideration in measuring the overall width of a motor vehicle. [(1-A) The overall width of a construction equipment vehicle, measured at right angles to the axis of the construction equipment vehicle between perpendicular planes enclosing the extreme points, shall not exceed 3 metres while in the travel mode and such construction equipment vehicle [shall be painted by yellow and black zebra stripes on the portion of the width that exceeds 2.6 metres] on the front and rear sides duly marked for nighttime driving/parking suitably by red lamps at the front and rear:] [Provided that the zebra stripes need not be used on attachments.] [(1B) The overall width of a combine harvester measured at right angles to the axis of the combine harvester between perpendicular planes enclosing the extreme points shall not exceed 3.3 meters while in the travel mode; and such combine harvesters shall be painted by yellow and black zebra stripes on the portion of the width that exceeds 2.6 meters on the front; and rear sides duly marked for night time driving and parking suitably by white or amber lamps at the front and red lamps at the rear: Provided that the zebra stripes need not be used on attachments, if any. (1C) The overall width of modular hydraulic trailer, measured at right angles to the axis of the modular hydraulic trailer between perpendicular planes enclosing the extreme points shall not exceed three metres.] [(2) The overall length of a motor vehicle other than a trailer shall not exceed(i) in the case of motor vehicle other than transport vehicle having not more than two axles, 6.5 metres;
(ii) in the case of transport vehicle with rigid frame having two or more axles, 12 metres;
(iii) in the case of articulated vehicles having more than two axles, 16 metres;
[Provided that on and after the 1st April 2017, in case of articulated vehicles, engaged by automobile manufacturers to carry motor vehicles from their factories to different sale outlets in the country, 18.75 meters;](iv) in the case of truck-trailer or tractor-trailer combination, 18 metres;
[Provided that, on and after the 1st April 2017, in case of truck-trailer or tractor-trailer vehicles engaged by automobile manufacturers to carry motor vehicles from their factories to different sale outlets in the country, 18.75 meters: Provided further that on and after the 1st April 2017, articulated or truck-trailer or tractor-trailer vehicles engaged by automobile manufacturers to carry motor vehicle from their factories to different sale outlets in the country, shall be provided with a sliding inspection window on the container body, to allow verification of motor vehicles carried in the container and the sliding inspection window shall be minimum of 400 millimeters in length and 300 millimeters in height and at least one sliding inspection window shall be fitted to the middle third of the vehicle, the foremost sliding inspection window being not further than 3 meters from the front and in the case of trailers, account shall be taken of the length of the drawbar for the measurement of this distance and the distance between two adjacent sliding inspection windows shall not exceed 4 meters and the height of the upper edge of the sliding inspection window shall not be more than 1.8 meters from the ground;](v) in the case of 3axle passenger transport vehicles, 15 metres;
[(va) in the case of a puller tractor having three or more axles, ten meters;
(vb) in the case of a modular hydraulic trailer, any single module with maximum eight axle rows shall not exceed nineteen metres;]
(vi) in the case of single articulated (vestibule type) passenger transport vehicle, 18 metres (Please see the conditions given in note below);
(vii) in the case of double articulate passenger transport vehicles, 25 metres (Please see the conditions given in note below).
[*(viii) in the case of E-rickshaw and E-cart, shall not exceed 2.8 metres.]
Note. - In the case of single articulated passenger transport vehicles of 18 metres length and double articulated passenger transport vehicles up to 25 metres, permission of the State Government shall be obtained regarding their plying on selected routes depending upon local road conditions, width, manoeuvrability of the vehicle in traffic, as deemed fit. These passenger transport vehicles will also be required to have a closed circuit TV system for proper visibility in and around the passenger transport vehicle by the driver to maintain safety. Intercom system shall also be provided in such passenger transport vehicle. In addition,the standing passenger will be allowed only on the lower deck of double articulated passenger transport vehicle.]
* Ed. - clause (viii) already exists. It ought to be numbered "(ix)".
(3) In the case of an articulated vehicle or a tractor-trailer combination specially constructed and used for the conveyance of individual load of exceptional length,(i) if all the wheels of the vehicle are fitted with pneumatic tyres,or
(ii) if all the wheels of the vehicle are not fitted with pneumatic tyres,so long as the vehicle is not driven at a speed exceeding twenty-five kilometres per hour, the overall length shall not exceed 18 metres.
Explanation. - For the purposes of this rule overall length means the length of the vehicle measured between parallel planes passing through the extreme projection points of the vehicle exclusive of(i) a starting handle;
(ii) any hood when down;
(iii) any fire-escape fixed to a vehicle;
(iv) any post office letter-box, the length of which measured parallel to the axis of the vehicle,does not exceed 30 centimetres;
(v) any ladder used for loading or unloading from the roof of the vehicle or any tail or indicator lamp or number plate fixed to a vehicle;
(vi) any spare wheel or spare wheel bracket or bumper fitted to a vehicle;
(vii) any towing hook or other fitment which does not project beyond any fitment covered by clauses (iii)to (vi).
[(3-A) [The overall length of the construction equipment vehicle and combine harvester], in travel shall not exceed 12.75 metres : Provided that in the case of construction equipment vehicle with more than two axles,the length shall not exceed 18 metres. [Provided further that in case of combine harvester exclusively used for harvesting sugarcane, the overall length in travel shall not exceed 15 metres.] Explanation. - For the purposes of this sub-rule overall length means the length of the vehicle measured between parallel planes through the extreme projection points of the vehicle, exclusive of(i) any fire-escape fixed to a vehicle;
(ii) any ladder used by the operator to board or alight the vehicle;
(iii) any tail or indicator lamp or number plate fixed to a vehicle;
(iv) any sphere wheel or sphere wheel bracket or bumper fitted to a vehicle;
(v) any towing hook or other fitments;
(vi) any operational attachment on front, rear or carrier chassis of construction equipment vehicle in travel mode.]
[(3B) The overall length of puller tractor and modular hydraulic trailer combination shall not exceed 29 metres: Provided that movement of larger combinations with more than eight axle lines shall be subject to prior approval of the concerned authorities.] (4) The overall height of a motor vehicle measured from the surface on which the vehicle rests,(i) in the case of a vehicle other than a double-decked [transport vehicle], shall not exceed 3.8 metres;
[(ii) in the case of a double decked transport vehicle, shall not exceed 4.75 metres;
(ii-a) in the case of tractor-trailer goods vehicle, shall not exceed 4.20 metres;]
Provided that the provisions of clauses (i) to (iii)shall not apply to fire-escape tower wagons and other special purpose vehicles exempted by general or special order of registering authority. [(4-A) The overall height of a construction equipment vehicle [or combine harvester] measured from the surface on which the vehicle rests shall not exceed 4.75 metres, while in the travel mode: Provided that the provisions of this sub-rule shall not apply to any other special purpose attachment to the construction equipment vehicle [or combine harvester] exempted by general or special order of the registering authority.] (5) The overhang of a tractor [or puller tractor] shall not exceed 1.85 metres. [(6) The overhang of the motor vehicle [other than a tractor and construction equipment vehicle] [tractor, construction equipment vehicle and combine harvester] shall not exceed 60% of the wheel base.(a) in the case of vehicles with only two axles,the distance measured horizontally and parallel to the longitudinal axis of the vehicle, between the centre points of the front axle and rear axle;
(b) in case of a vehicle having only three axles,and the front axle is only the steered axle, the distance measured horizontally and parallel to longitudinal axis of the vehicle between the centre of the front axle and centre point between the two rear axles;]
(A) The rearmost point of the vehicle exclusive of
(i) any hood when down;
(ii) any post office letter-box, the length of which measured parallel to the longitudinal axis of the vehicle, does not exceed thirty centimetres;
(iii) any ladder forming part of a turn-table fire-escape fixed to a vehicle;
(iv) any ladder used when the vehicle is at rest for loading or unloading from the roof of the vehicle, or any tail lamp or number plate fixed to a vehicle;
(v) any spare wheel or spare wheel bracket fitted to a vehicle;
(vi) any luggage carrier fitted to a motor vehicle constructed solely for carriage of passengers and their effects and adapted to carry not more than seven passengers exclusive of the driver;
(vii) any towing hook or other fitment which does not project beyond any fitment mentioned in clauses (ii) to (vi);
[(viii) any mounted implement on a 3-point linkage of a tractor:]
Provided that in the case of a stage carriage:(a) the projection of any bumper or advertisement panel fitted at the rear of the vehicle shall not exceed fifteen centimetres;
(b) the projection in respect of an advertisement panel shall not be such as to obstruct either the vision from the rear view mirror or project through the emergency exit at the rear or both;
(B)(i) In the case of a vehicle having only two axles, one of which is not a steering axle,the centre point of that axle; or
(iii) in the case of any vehicle registered in India before the commencement of these rules it shall suffice if the overhang does not exceed 7/24ths of the overall length of the vehicle;
(vi) in any other case, a point situated on the longitudinal axis of the vehicle such that a line drawn from it at right angle to that axis will pass through the centre of the minimum turning circle of the vehicle.
[(6-A) The overhang of the construction equipment vehicle [or combine harvester] shall not exceed 7.5 metres in front or rear while in the travel mode. [Provided that in case of a combine harvester exclusively used for harvesting sugarcane, the overhang shall not exceed 8.5 meters in rear while in travel mode.] Explanation. - For the purpose of this sub-rule, overhang means the length/height measured horizontally and parallel to the longitudinal axis of the construction equipment vehicle [or combine harvester] between two vertical planes at right angles to such axis passing through(i) the front most point of the vehicle and the centre point of the front axle, for the front overhang,
(ii) the rearmost point of the vehicle and centre point of the rear axle, for the rear overhang, exclusive of the parts or fitments mentioned at items (i) to (vi)of the Explanation to sub-rule (3-A).]
[(7)] No part of the vehicle other than a direction indicator, when in operation, or a driving mirror, shall project laterally more than 355 millimetres beyond the centre line of the rear wheels, in the case of a single rear wheels or more than 152 millimetres beyond the extreme outer edge of the outer tyres, in the case of dual rear wheels: [* * *] Provided that the State Government or any authority authorised in this behalf by the State Government, if it is satisfied that it is necessary because of the nature of any road or bridge or in the interest of public safety, may prohibitor restrict the operation of a motor vehicle in a specified route or area unless such vehicle complies with the requirements specified by the State Government for such route or area. [(7-A) No part of the construction equipment vehicle [or combine harvester] in travel mode other than a direction indicator,or a driving mirror, shall project laterally more than 300 millimetres beyond the extreme outer edge of the tyres or wheel drums regardless of single or dual tyres or rollers.] [(8)] No motor vehicle shall be loaded in such a manner that the load or any part thereof extends,(i) laterally beyond the side of the body;
(ii) to the front beyond the foremost part of the load body of the vehicle;
(iii) to the rear beyond the rear most part of the vehicle;
(iv) to a height beyond the limits specified in sub-rule (4).
[***] [93A. Overall dimension for agricultural tractors. - (1) The overall width of the agricultural tractor shall not exceed 2.6 metres. (2) The overall length of the agricultural tractor shall not exceed 6.5 metres. (3) The overall height of the agricultural tractor shall not exceed 3.8 metres. (4) The overhang of the agricultural tractor shall not exceed 1.85 metres : Provided that lateral projection up to 700 millimetres beyond the central line of the rear wheel shall be permitted.] [93B. Overall dimension for power tillers. - (1) The overall length of the power tiller with a riding attachment shall not exceed 3.5 metres. (2) The overall width of the power tiller with a riding attachment including case wheelers shall not exceed 1.5 metres. (3) The maximum overall height of the power tiller shall not exceed 2.0 metres. (4) The overall length of the power tiller when coupled to a trailer shall not exceed 6.0 metres. (5) The maximum overall width of the power tiller when coupled to a trailer shall not exceed 1.7 metres. (6) The maximum overall height of the power tiller when coupled to a trailer shall not exceed 2.0 metres.] [93C. Overall dimension for Airport Passenger Bus (Tarmac Bus). - (1) The Overall Length of the Airport Passenger Bus shall not exceed fifteen meters. (2) The Overall Width of the Airport Passenger Bus shall not exceed 3.2 meters. Explanation. - For the purposes of this rule, the term "Airport Passenger Bus (Tarmac Bus)" means the Bus having doors on both sides which is exclusively used for the carrying the passengers from airport terminal to and from the aircraft and plying on the air side on the Air port terminal with maximum speed not exceeding thirty kilometre per hour.]Size, nature and condition of tyres
94. Condition of tyres. - [(1) [Every motor vehicle including agricultural tractor and its trailer] [and the combine harvester and modular hydraulic trailers] shall be fitted with pneumatic tyres and every construction equipment vehicle, other than steel drum rollers of vibratory compactors or compactor rollers or road roller or a track laying vehicle, shall be fitted with pneumatic tyres or solid rubber tyres.] (2) The pneumatic tyres of [a motor vehicle including agricultural tractor and its trailer] [and the combine harvester] shall be kept properly inflated and in good and sound condition. (3) For the purpose of sub-rule (2), a tyre shall not be deemed to be of good and sound condition if(i) any of the fabric of its casing is exposed by wear of the tread or by any unvulcanised cut or abrasion in any of its parts; or
(ii) it shows signs of incipient failure by local deformation or swelling; or
(iii) it has been patched or repaired by an outside gaiter or patch other than a vulcanised repair;
Provided that the requirement specified in clause (iii) shall not apply to a temporary repair effected to enable the vehicle to be moved to the nearest place where the tyre can be repaired or replaced: Provided further that where a motor vehicle, other than road roller or track laying vehicle, is not fitted with pneumatic tyres, it shall not be used in a public place unless it is fitted with shoes or other suitable device so that plying of such vehicle does not damage the road: [Provided also that the requirements of the Non-Skid Depth (NSD) and Tread Wear Indicator (TWI)specified in clause (iv) shall not be applicable for the agricultural tractor tyres.] 95. Size and ply rating of tyres. - [(1) The tyres including radial tyres used on all motor vehicles manufactured or imported on and after the 1st day of April, 2006, other than agricultural tractors, construction equipment vehicles [or a combine harvester] and power tillers shall comply with the requirements specified in is: 15627-2005 or [IS: 15633-2005 or [IS:15636-2012] applicable]: Provided that the selection and fitment of tyres for motor vehicles manufactured or imported on and from the 1st day of April, 2006 shall be in accordance with AIS:050:2004 in the case of two and three-wheelers and AIS:051:2004 in the case other motor vehicles, till such time the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986): Provided further that Central Institute of Road Transport, Pune and any other agency which may be authorised by Central Government from time to time can carry tests for verification against AIS:044:2004 for tyres for the purposes of rule 126.] [(1A) The tyre designs falling under class C1, C2 and C3, as defined in AIS 142:2019, and as applicable, shall meet the Stage 2 limits of Rolling Resistance and Rolling Sound Emissions and limits of Wet Grip, as specified in AIS 142:2019, as amended from time to time, till such time the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (11 of 2016) as per the timelines given in the Table below, namely: -Table
|
Sl. No. |
Tyre Description |
Date of Implementation |
|
|
Rolling Resistance, Wet Grip |
Rolling Sound |
||
|
(1) |
(2) |
(3) |
(4) |
|
1. |
New designs of tyres to be fitted on Motor Vehicles and falling under Class C1, C2 and C3 as applicable as per of AIS 142 |
01st October 2022 |
01st October 2022 |
|
2. |
Existing designs of tyres to be fitted on Motor Vehicles and falling under Class C1, C2 and C3 as applicable as per AIS 142 |
01st April 2023 |
01st June 2023 |
(i) the expression "new designs of tyres" means any tyres approved as per IS 15633/IS 15636, on or after the date of implementation of AIS 142 and to be OE fitted on new motor vehicles;
(ii) the expression "existing designs of tyres" means any tyres approved as per IS 15633 /IS 15636, before the date of implementation of AIS 142 and being OE fitted on new motor vehicles.]
[* * *] [[(2-A) The size of the tyres of a construction equipment vehicle] [or a combine harvester] specified in column (1) of the Table below shall have a ply rating specified in the corresponding entry in column (2) of the said Table in respect of maximum weight permitted to be carried by such tyre specified in the corresponding entry in column (3) thereof: Provided that the maximum safe load for single axle with two or more tyres shall not exceed 10.2 tonnes.]Off-The-Road Service Conventional and Wide Base Diagonal Ply Tyres
Table
|
AGRICULTURAL TRACTOR DRIVE WHEEL |
||
|
Tyre size Designation |
Ply rating |
Maximum weight permitted to be carried (Kgs.) |
|
8.3/8-24 |
4 6 |
630 825 |
|
8.3/8-32 |
4 6 |
730 925 |
|
11.2/10-28 |
4 6 8 |
900 1120 1320 |
|
12.4/11-24 |
4 6 8 |
950 1215 1450 |
|
12.4/11-28 |
4 6 8 10 12 |
1030 1285 1550 1600 1650 |
|
12.4/11-36 |
4 6 |
1150 1450 |
|
12.4/11-38 |
4 6 8 |
1180 1500 1750 |
|
13.6/12-28 |
4 6 8 10 12 |
1120 1450 1650 1750 1800 |
|
16.9/14-28 |
6 8 10 12 |
1850 2180 2430 2725 |
|
ROAD GRADER |
||
|
Tyre size Designation |
Ply rating |
Maximum weight permitted to be carried (Kgs.) |
|
13.00-24 |
8 12 |
2040 2485 |
|
14.00-24 |
12 |
3015 |
|
OFF THE ROAD HAULAGE SERVICE TYRES |
||
|
Tyre size Designation |
Ply rating |
Maximum weight permitted to be carried (Kgs.) |
|
12.00-20 |
14 16 |
2650 2900 |
|
12.00-24/25 |
14 16 |
3000 3250 |
|
13.00-24/25 |
18 |
3875 |
|
14.00-24/25 |
16 20 24 |
4000 4625 5150 |
|
16.00-24/25 |
20 24 28 |
5450 6000 6700 |
|
18.00-24/25 |
12 16 20 24 28 32 |
4750 5600 6500 7300 8000 8750 |
|
WIDE BASE |
||
|
Tyre size Designation |
Ply rating |
Maximum weight permitted to be carried (Kgs.) |
|
23.5-25 |
12 16 20 24 |
5300 6150 7300 8000 |
Note.- [1.] The load rating for tyres not covered by the above Table may be notified by the Central Government as and when such tyres are introduced on construction equipment vehicles, and until these are notified, the provisional load rating declared by the construction equipment vehicle manufacturer may be certified by the certifying test agency referred to in rule 126.]
[(2A) The size of the tyres of a construction equipment vehicle [or a combine harvester].] (3) No tyre shall have a ply rating more than 20, for applications of on-highway and such ply rating shall not be prescribed by either vehicle manufacturer or employed by vehicle user on this class of vehicle. (4) Check on sub-rule (3) of rule 95 on commercial vehicles will be conducted by the authority indicated in sub-rule (1) of rule 126, while conducting the checks. [(5) Every tyre manufacturer shall, in addition to any trade mark or size of the tyre, also emboss on it the following, namely:(i) Week and year code or month and year code of manufacture; and
(ii) maximum load carrying capacity.]
[(6) In the case of Indian manufactured vehicles and imported vehicles (new and old), the size of tyres if included in the International Standards, namely,ECE, JATMA, ETRTO and T RA besides Bureau of Indian Standards may also be accepted under this rule: Provided that the following conditions shall be complied with :(i) that testing agencies referred to in rule 126 shall satisfy themselves about the load and speed rating of the tyre with reference to the Indian conditions;
(ii) that the test report/certificate issued by the testing agency of the country of origin shall be verified for acceptance by the testing agency referred to in rule 126;
(iii) that for tubeless tyres fitted on imported vehicles confirming to conditions(i) and (ii) shall also be allowed.]
[(7) Temporary use spare wheel or tyre and Run Flat Tyre for vehicles of categories L7, M1 and N1, if they are different from the normal tyre used on the vehicle shall conform to AIS 110:2009, as amended from time to time, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).] Provided that vehicles fitted with tyre pressure monitoring system approved as per AIS 110 shall deem to comply with requirements of AIS 154.] [95A. Size and ply rating of tyres for agricultural tractor. - (1) The tyre of the agricultural tractor shall have load carrying capacity as may be specified by the tyre manufacturer, subject to the condition that the maximum load specified by the agricultural tractor manufacturer shall not be greater than the load permitted by the tyre manufacturer. (2) The agricultural tractor manufacturer shall select only that rim size as recommended by the tyre manufacturer.Note.- For compliance to the above two sub-rules, the following shall be referred to IS:13154-1991 as amended from time to time Tyres for agricultural tractor, implements and power tillers. In case a particular size of tyre is not listed in IS: 13154-1991, any equivalent International Standard like Economic Commission of Europe (ECE),Japanese Automotive Tyre Manufacturers Association(JATMA), European Tyre and Rim Technical Organisation (ETRTO), The Tyre and Rim Association Inc. (T RA) and Indian Tyre Technical Advisory Committee (ITTAC), etc., shall be accepted.]
[95B. Size and ply rating of tyres for power tillers. - (1) The tyre should have load carrying capacity as specified by the tyre manufacturer, however, the maximum load specified by the power tiller manufacturer shall not be greater than that permitted by the tyre manufacturer. (2) The power tiller manufacturer shall select there commended/preferred rim sizes only, as suggested by the tyre manufacturer.Note.- For compliance to this rule, the following standards shall be referred to, namely:
(i) IS:13154 -1991,as amended from time to time-Tyre for agricultural tractor, implement and power tillers.
(ii) In case a particular size of tyre is not listed in IS:13154 -1991, as amended from time to time, any equivalent International Standard like ECE, JATMA, ETRTO, TNRA,ITTAC, etc.]
[95C. Size and ply rating of tyres for modular hydraulic trailers - (1) The tyres including radial tyres used on modular hydraulic trailers shall be in accordance with IS 15636: 2005 as amended from time to time. (2) The tyre of modular hydraulic trailers shall have load carrying capacity as specified by the tyre manufacturer, however, the maximum load specified by the modular hydraulic trailers manufacturer shall not be greater than that permitted by the tyre manufacturer. (3)The modular hydraulic trailer manufacturer shall select the recommended or preferred rim sizes only, as suggested by the tyre manufacturer and the wheel rims shall confirm to IS 9438:1980.Note:- For compliance to this rule, any equivalent national or international standards such as Indian Standards (IS), Automotive Industry Standard (AIS), ECE (Economic Commission of Europe), Japan Automobile Tyre Manufacturers Association (JATMA), European Tyre and Rim Technical Organisation (ETRTO), Tyre and Rim Association Inc. (TRA), Indian Tyre Technical Advisory Committee (ITT'AC), etc., may be referred.
95D. Limited road trials. - The Hydraulic Modular Trailer with specified Gross Vehicle Weight or maximum load carrying capacity shall be subjected to minimum hundred kilometres run preferably on plain roads with speed less than ten kilometres per hour.]Brakes, steering gears,safety glass and windscreen wipers
96. Brakes. - [(1) Every motor vehicle, other than a motor cycle, three-wheeled invalid carriage, trailer or a road roller shall be equipped with two independent and efficient braking systems, namely, the parking brake and foot operated service brake: Provided that a motorcycle and three-wheeled invalid carriage shall be equipped with the independent and efficient braking systems, either both hand operated or one foot operated and the other hand operated.] (2) The braking system shall be of strength capable of stopping the vehicle within the distance specified in sub-rule (8) and of holding it at rest in all conditions and all such brakes at all time be properly connected and maintained in efficient condition. [* * *] (3) In every motor vehicle [other than agricultural tractors,] the brakes operated by one of the means of operation shall act directly upon the wheel and not through the transmission gear. [(4) Every motor vehicle manufactured on and after the 1st day of April, 2006 shall have a braking system whose performance shall conform to the following Indian Standard, namely :(i) for [two wheelers, three wheelers, E-rickshaw and E-cart]
IS:14664:1999, as amended from time to time.(ib) for two wheelers manufactured on and after six months from the date of notification or the 1st day of April or October, whichever comes earlier, as per IS: 14664:2010, as amended from time to time.]
(ii) all motor vehicles, other than two-wheelers,three-wheelers, trailers, semi-trailers, construction equipment vehicles, [two wheelers, three wheelers , E-rickshaw and E-cart], IS:11852 (Part 1): 2001, 11852 (Part2): 2001, 11852 (Part 3): 2001, 11852 (Part 4): 2001, 11852 (Part 5): 2001,11852 (Part 6) : 2001, 11852 (Part 7): 2001 and 11852 (Part 8): 2001, as amended from time to time:
[***] [Provided that] IS:11852: 2003 (Part 9) shall be applicable for vehicles manufactured on and after the 1st day of October, 2006 fitted with Anti-lock Braking System:] [Provided further that Braking System other than Anti-Lock Braking M1 category of vehicles manufactured, on and from 1st day of April, 2021 in the case of new models and 1st day of April, 2022 in case of all models, shall conform to IS 15986:2015 or AIS:151:2018 as amended from time to time: Provided also that Braking System other than Anti-Lock Braking for M2, M3, N1, N2, N3 categories of vehicles manufactured, on and after 1st day of April, 2021 in case of new models and 1st day of April, 2022 in case of all models, shall conform to IS 11852:2013, as amended from time to time: Provided also that the motor vehicle categories for which Endurance Braking System Test (Type-II A test) is applicable as per IS 11852:2013 and manufactured on and after 1st day of April, 2022 shal comply with the Endurance Braking System Test (Type-II A test) as specified in IS 11852:2013 amended form time to time: Provided also that Braking System other than Anti-Lock Braking for N1 category of vehicles conforming to IS 15986:2015 or AIS 151:2018 as amended from time to time shall be deemed to comply with the requirements of IS 11852:2013.] [(4A). Notwithstanding anything contained in clause (i) of sub-rule (4),-(a) New vehicle models of category L2 with;
(i) engine capacity ≤ 125 cc;
(ii) maximum continuous rated or net power ≤ 11kw; and
(iii) power/weight ratio ≤ 0.1 kw/kg,
manufactured on and after the 1st April, 2018 shall be fitted with anti-lock braking system or combined braking system conforming to IS: 14664: 2010;(b) Existing vehicle models of category L2 with :
(i) engine capacity ≤ 125 cc;
(ii) maximum continuous rated or net power ≤ 11kw; and
(iii) power/weight ratio ≤ 0.1 kw/kg,
manufactured on and after the 1st April, 2019 shall be fitted with anti-lock braking system or combined braking system conforming to IS: 14664: 2010: Provided that all other category of two wheeled vehicles which does not fall in the criteria as mentioned above in clause (a) and (b) shall be fitted with anti-lock braking system conforming to IS: 14664: 2010 on and after the 1st April, 2018 for new vehicle models and [manufactured] on and after the 1st April, 2019 for existing vehicle models.] [(4B) The motor vehicles of category M1 and M2 shall-(i) on and after the 1st April 2018, in the case of new models; and
(ii) [manufactured]
on and after the 1st April 2019, in the case of all models. be fitted with Anti-lock braking systems as per IS: 15986:2015, specifications in case of Category M1 vehicles and per IS: 11852:2003 (Part -9), specifications in case of Category M2 vehicles.] [Provided that vehicles of category M2 manufactured on and from 1st day of April, 2021, in case of new models and 1st day of April, 2022, in case of all models, shall be fitted with Anti-Lock Braking System conforming to the IS 11852:2013 as amended from time to time.] [***] [(7)(a) In the case of motor vehicles, other than three-wheelers of gross vehicle weight not exceeding 1000 kgs and motor cycles, the service brake shall be acting on all the wheels of the vehicle.(b) In case of three-wheelers of gross vehicle weight not exceeding 1000 kgs. if the foot operated brake does not act on all the wheels, the following conditions shall be fulfilled, namely: -
(i) the foot operated brake shall act on the two wheels which are on the same axle, and
(ii) in addition to the parking brake, there shall be an independent brake acting on the other wheel of the vehicle with an independent hand-operated control.
(c) In the case of motor cycles, the braking system operated with the foot or left hand shall act at least on the rear wheel and the brake operated by right hand at least on the front wheel.
(d) In the case of agricultural tractors, the braking system shall act as on both the rear wheels, either directly or through the transmission gear.]
[(8) The service braking system in the case of vehicle other than three-wheelers and motorcycles, and the braking system operated by one of the means of operation other than the parking brake in the case of three-wheelers and motor cycles shall be capable to bring the vehicles to halt within the distance specified in the following Table when tested in accordance to the condition prescribed correspondingly in the Table. The test shall be conducted on a dry level hard road in good condition. During the test the accelerator control shall be fully released and in the case of vehicles with manual gear shifting control, the top gear and the clutch shall be engaged.]|
Sl. No. |
Type of vehicle |
Load |
Test speed (The speed at which the brake should be applied)(Kmph) |
Type of brake |
Stopping distance (m) |
|
1. |
All vehicles other than motor cycles, three-wheelers and agricultural tractors |
Laden to the registered GVW or unladen or Laden or Unladen |
30
30
40 40 |
Foot operated service "
" " |
13
21
21 21 |
|
2. |
Motor cycles |
Unladen |
30 |
Foot or hand operated |
21 |
|
3. |
Three-wheelers including three-wheeler tractors for trailers |
Unladen |
30 |
Foot operated (brakes operating on at least two wheels) |
13 |
|
4. |
Agricultural tractors |
Laden to test mass |
25 |
Foot operated service |
10 |
|
5. |
All other than three-wheelers of engine capacity not exceeding 500cc, motor cycles and agricultural tractors |
Laden to the registered GVW or unladen |
30 40
30 40 |
-do- -do-
-do- -do- |
12.7 15.0
9.3 12.0 |
|
Puller Tractors |
GVW |
20 |
Foot operated service |
13] |
(i) N2 [***] category of vehicles other than tractor-trailer combination manufactured on and after the 1st day of October, 2006 meant for carrying hazardous goods and liquid petroleum gas;
[(ii) new models of M3 and N3 categories of vehicles manufactured on and after the 1st April, 2015;]
(a) N3 categories of vehicles other than tractor-trailer combination manufactured on and after the 1st day of October, 2006 meant for carrying hazardous goods and liquid petroleum gas;
(b) N3 categories of vehicles manufactured on and after the 1st day of October, 2007, that are double decked transport vehicles;
(c) N3 categories of vehicles manufactured on and after the 1st day of October, 2007, that are used as tractor-trailer combinations;
(d) M3 categories of buses that ply on All India Tourist Permit, manufactured on and after the 1st day of October, 2007.]
[Provided that vehicles of category M3, N3 and N2 other than tractor-trailer combination meant for carrying hazardous goods and liquid petroleum gas, manufactured on and from 1st day of April, 2021 in the case of new models and 1st day of April, 2022 in case of all models, shall be fitted with Anti-Lock Braking System conforming to IS: 11852:2013, as amended from time to time.] [(10) M1 and N1 categories of vehicles manufactured on and after, 1stday of April, 2021 in the case of new models and 1st day of April, 2022 in case of all models, and if provided with Electronic Stability Control Systems shall meet the requirements as specified in AIS:133-2016, as amended from time to time, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 2016 (11 of 2016). (11) M1 and N1 categories of vehicles if provided with Brake Assist System manufactured, on and after 1st day of April 2021 in the case of new models and 1st day of April, 2022 in case of all models shall conform to AIS:152:2018 amended from time to time, til the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 2016 (11 of 2016).] [96A. Brakes for construction equipment vehicle. - (1) Construction equipment vehicle with hydrostatic transmission shall employ either hand or foot operated hydrostatic braking system both for service and parking brake system acting at least on two wheels on the same axle or drum. (2) The braking system shall be of a strength capable of stopping the vehicle within the distance specified in sub-rule (8) and of holding it at rest in all conditions, and all such brakes shall at all times be properly conducted and maintained in efficient condition. (3) In every construction equipment vehicle, other than those having hydrostatic transmission, the brakes operated by any of the means of operation shall act directly upon the wheel or at a suitable location in the power train provided that such an action does not dis couple, disengage or isolate the braking action from the wheels. (4) Every construction equipment vehicle which manufactured on or after the commencement of the Motor Vehicles (Sixth Amendment) Rules,2000, shall have a braking system whose performance shall [conform to the test and stopping distance formula as specified in sub-rule (7)]. (5) The braking system or one of the braking systems of construction equipment vehicle, shall be so constructed and maintained that it can effectively prevent at least two wheels or drums from revolving when the vehicle is left unattended and it shall be designed to be applied through hand or foot or automatically when engine is not running. (6) In the case of construction equipment vehicles with four or more than four wheels, the service brake shall work on at least two wheels of the vehicle. [(7) The service braking system of the construction equipment vehicle shall be capable of bringing the vehicle to a halt within the stopping distance as calculated by the formula given below, when tested in unladen condition and attachment carry position at a speed corresponding to 80 percent. of the design maximum speed. The test shall be conducted in the forward direction of travel on a dry level hard road in good condition and during the test the acceleration control or travel shall be fully released and in the case of vehicle with manual gear shifting control, the top gear and the clutch shall be engaged.]Stopping Distance Formula
S − 0.15v + (V2/130), Where S is the Stopping distance in metres, V is the test speed corresponding to 80% of design maximum speed in Km/h., Control force F - 700 Newtons. Explanation. - For the purposes of this sub-rule, unladen means the construction equipment vehicle in travel mode without any load except the driver and another person for the specific purpose of supervising the test and the instruments, if any: Provided that while the stopping distance formula mentioned above remain unchanged, the construction equipment using hydrostatic transmission, the brake test shall be performed by positioning the gear change lever to the neutral position.] [Provided further that construction equipment vehicle manufactured on and after the 1st day of April, 2021 shall be provided with the braking system having performance requirements stipulated in AIS:143-2017 as amended from time to time.] [[96B. High Speed Braking Requirements.] - For high speed braking, the following test procedure shall be followed, namely:(a) in the case of Category M-1, the P type, service brake test as defined under IS : 11852-2001Part 3, shall be carried out in the engine connected mode at a test speed of 120 km/h or at 80% of the design maximum speed of the vehicle, whichever is lower.
(b) the stopping distance requirements shall be according to the following formula, namely:
S − 0.1 V + (V2/130): where, S is the Stopping Distance in mtrs. V is the test speed in km/h, and Control force - 500 Newtons. Provided that this sub-rule shall be applicable in case of new vehicles yet to be type approved after six months, and in case of already type approved vehicles, twelve months,from the date of the commencement of the Central Motor Vehicles (Third Amendment) Rules, 2002.] [Provided further that M1 category of vehicles manufactured on and from 1st day of April, 2021 in case of new models and 1st day of April, 2022 in case of all models, having braking system conforming to IS 15986:2015 or AIS:151:2018, as amended from time to time, shal be deemed to comply with the requirements of this rule.] [96C. Brakes for agricultural tractor. - The braking system of the agricultural tractor shall conform to IS: 12061-1994 and [IS 12207: 2014], as amended from time to time.] [Provided that every agricultural tractor manufactured on or after the 1st February, 2016 and coupled with agricultural trailer, shall meet the following requirements to facilitate agricultural trailer having hydraulic brake system as per AIS:043-2005 specification [***] , namely: -(a) a hydraulic pump and valve with suitable pipe connections on the tractor;
(b) a hydraulic piping and pressure lines on the tractor supplied by the Original Equipment Manufacturer (OEM) as accessories, to be fitted on the tractor by their dealers which shall be terminated at the rear end of the tractor, to facilitate tapping of hydraulic line for trailer;
(c) the hydraulic line pressure available at the rear end of the tractor shall be clearly specified by the manufacturer for each type and model of the tractor in the owner's manual;
(d) the tractor shall have the minimum provision for connecting the trailer brake actuation cable or linkage.]
[96D. Braking requirements for power tillers. - The power tillers when coupled to a trailer shall meet the following requirements, namely :-(i) the brake test for the power tiller coupled to a trailer shall be carried out with a gross combination weight not exceeding 1.5 tons as declared by the manufacturer;
(ii) The brake test shall be conducted at a speed of 15 km/h to meet the stopping distance requirement of 7.5 metres with the pedal effort not exceeding 600N;
(iii) The trailer coupled to the power tiller shall be fitted with a parking brake capable of holding the combination on anup-slope and down-slope gradient of 12%.]
[96E. Brakes for combine harvester. - (1) The brake test shall be conducted in forwarded direction on dry hard road in good condition with the clutch disengage and cutter bar trailer with header assembly attached to reel of combine harvester. (2) The service braking system of the unladen combine harvester shall be capable of bringing the vehicle to a halt within a specified stopping distance when brake is applied at the standard test speed as mentioned in the Table below:Table
|
S.No. |
Type of Combine |
Load (Unloader) |
Test Speed |
Stopping Distance |
|
1. |
Self Propelled Combine harvester |
- |
20 km/h or max speed whichever is less |
10 meter |
|
2. |
Tractor Powered Combine harvester |
- |
24 km/h or max speed whichever is less |
10 meter |
(i) in the case of trailer having not more than two axles, to at least all the wheels of one axle; or
(ii) in the case of a trailer having more than two axles, to at least all the wheels of two axles:
Provided that the braking system shall be so constructed that it is not rendered ineffective by the non-rotation of the engine of the drawing vehicle. (2) The provision of sub-rule (1) shall not apply to,(i) any land implement drawn by a motor vehicle;
(ii) any trailer designed for use and used by a local authority for street cleansing or by the fire service for fire fighting,which does not carry any load other than its necessary gear and equipment;
(iii) any disabled vehicle which is being drawn by a motor vehicle in consequence of its disablement.
[(3) ***] 98. Steering gears. - (1) The steering gear of every motor vehicle shall be maintained in good and sound condition,free from back-lash exceeding 30 degrees on the steering wheel, [all ball joints connecting the steering linkage,] shall be protected by rubber caps and where the connections are secured with bolts or pins, the bolts or pins shall be effectively locked. [(2) On and after the 1st day of April 2019, the steering gear of motor vehicles of categories L,M and N, shall conform to the Indian Standard IS: 12222-2011, as amended from time to time.] [(3) [On and after 1st May, 2003], the steering effort of all motor vehicles other than three-wheelers not fitted with steering wheel, motor cycles, [and invalid carriages] manufactured shall conform to the Indian Standard IS: 11948-1999, as amended from time to time.] [Provided that on and after the 1st day of April, 2019 the steering effort of all motor vehicles other than three wheelers not fitted with steering wheel, motor cycles and invalid carriages manufactured, shall conform to the Indian Standard IS: 11948-2010, as amended from time to time] [(3A) On and after 1st October, 2014, the steering effort of quadricycle shall conform to Indian standard IS 11948 - 1999, as amended from time to time.] [(4) Every heavy passenger motor vehicle manufactured after expiry of six months from the date of commencement of the Central Motor Vehicles (Amendment) Rules, 2000(including the date of such commencement), shall be fitted with power steering gears.] [(5) The power steering shall be fitted in,(a) the Category N3 multi-axle vehicles on and from 1st May, 2004; and
(b) other than multiaxle vehicles of Category N3 on and from 1st December, 2004.]
[98A. Steering gears for construction equipment vehicles. - (1) The steering system of every construction vehicle shall be maintained in good and sound condition, with backlash not exceeding 30 degrees on the steering wheel when tested with the engine running; ball-joints connecting the steering linkage of the mechanical steering system shall be protected by rubber caps and where the connections are secured with bolts or pins, the bolts or pins shall be effectively locked; in the case of hydrostatic steering system the moving parts shall be effectively sealed and protected from dust ingress. (2) The steering system of the construction equipment vehicle shall be adequately designed to ensure efficient and effective control of the vehicle under all the driving conditions and shall be so constructed as to conform to the Indian Standards IS: 12222-(1987), as modified from time to time. [Provided that construction equipment vehicle manufactured on and after the 1stday of April 2021, shall be adequately designed to ensure efficient and effective control of the vehicle under all driving conditions so that the vehicle is able to steer within a turning circle diameter of 24 meters, conforming to the test procedure specified in IS/ISO: 7457:1997 as amended from time to time, however in case of self-propelled tandem drum and single drum vibratory compactors, the turning circle radius and turning circle requirements shall be measured as per IS:5500 - Part 1 and Part 2, respectively.] (3) The steering effort of the construction equipment vehicles during normal unladen operation shall not exceed 11.7 kg push/pull for hydrostatic steering system and 20 kg for manual steering wheel system when evaluated as per clauses 5.1 to 5.4 of Indian Standards IS: 11948-(1986) as specified by the Bureau of Indian Standards.] [Provided that construction equipment vehicle manufactured on and after the 1stday of April 2021, shall comply the steering effort requirement as stipulated in AIS: 144-2018as amended from time to time, however in case if emergency steering system is provided, the additional compliance requirements for emergency steering system as specified in AIS:144-2018 as amended from time to time, shall also be complied with.] [98B. Steering Gears for agricultural tractors. - (1) The steering gear of agricultural tractor shall be maintained in good and sound condition,free from backlash exceeding 30 degrees on the steering wheels. All ball joints connecting the steering linkage shall be protected by rubber caps and where the connections are secured with bolts, or pins, the bolts or pins shall be effectively locked. (2) The turning circle diameter and turning circle clearance diameter of every agricultural tractor shall conform to IS: 11859-1986, as amended from time to time. (3) The steering effort requirement of agricultural tractor shall conform to Automotive Industry Standard (AIS): 042 as amended from time to time, till such time the corresponding BIS standard is notified.] [98C. Steering gear for power tillers. - The turning circle diameter and the turning clearance circle diameter of power tillers coupled to trailers, when measured as per IS:12222:1987, as amended from time to time, shall not exceed 10 metres.] [98D. Steering gears for combine harvester. - (1) The turning clearance circle diameter of combine harvester, coupled to the trailer for header assembly, if any, when measured as per IS: 11859-2004, as amended from time to time, shall not exceed 20 meters, without brake condition. (2) The steering effort requirement of combine harvester shall conform to AIS : 042-2004, as amended from time to time, till such time the corresponding Bureau of Indian Standard is notified.] 99. Forward and backward motion. - Every [motor vehicle including [construction equipment vehicle, agricultural tractor and combine harvester] and agriculture tractor] other than a motor cycle and three-wheeled invalid carriages, shall be capable of moving under its own power [in the reverse direction also]: [Provided that power tillers with a riding attachment and power tillers coupled to trailers shall be capable of moving under its own power in the reverse direction also.] 100. Safety glass. - [(1) The windscreen and window glass of every motor vehicle including agriculture tractor fitted with cabin, construction equipment vehicle fitted with cabin and combine harvester shall be made of safety glass or safety glazing material: Provided that in L5 category vehicles (three wheelers) and vehicles with hood and side coves, the window glass may be made of acrylic or plastic transparent sheet. Explanation. - For the purposes of this rule,(i) safety glass or safety glazing means the materials confirming to IS 2553 (Part 2) (Revision 1): 2019;
(ii) windscreen and window glass of motor vehicle, the inner surface of which is at an angle more than thirty degrees to longitudinal axis of the vehicles, shall be deemed to face to the front.
(2) The safety glass or safety glazing of the windscreen and rear window of every motor vehicle shall be so manufactured to provide not less than seventy percent visual transmission of light and it shall conform to Indian Standards IS 2553 (Part 2) (Revision 1): 2019 as amended from time to time. (3) The safety glass or safety glazing used for side windows of every motor vehicle shall be so manufactured to provide not less than fifty percent visual transmission of light and it shall conform to Indian Standards IS 2553 (Part 2) (Revision 1): 2019 as amended from time to time. (4) The owner of every motor vehicle shall maintain the visual transmission of light through safety glass or safety glazing as specified in sub- rule (2) and sub-rule (3).] (1) The glass of windscreens and the windows of every motor vehicle [other than agricultural tractors] shall be of safety glass: Provided that in the case of three-wheelers and vehicles with hood and side covers, the windows maybe of [acrylic or plastic transparent sheet.] Explanation. - For the purpose of this rule,(i) safety glass means glass [conforming to the specifications of the Bureau of Indian Standards or any International Standards [* * *] ] and so manufactured or treated that if fractured, it does not fly or break into fragments capable of causing severe cuts;
(ii) any windscreen or window at the front of the vehicle, the inner surface of which is at an angle [more than thirty degrees] to the longitudinal axis of the vehicle shall be deemed to face to the front.
[(2) The glass of the windscreen and rear window of every motor vehicle shall be such and shall be maintained in such a condition that the visual transmission of light is not less than 70%. The glasses used for side windows are such and shall be maintained in such condition that the visual transmission of light is not less than 50%,and shall conform to Indian Standards [IS : 2553 Part 21992] ;] [(3) The glass of the front windscreen of every motor vehicle [other than two-wheelers and agricultural tractors] manufactured after three years from the coming into force of the Central Motor Vehicles (Amendment) Rules, 1993 shall be made of laminated safety glass : [Provided that on and from three months after the commencement of the Central Motor Vehicles (Amendment)Rules, 1999, the glass of the front windscreen of every motor vehicle other than two-wheelers and agricultural tractors shall be made of laminated safety glass conforming to the Indian Standards IS: 2553Part 21992.] Explanation. - For the purpose of these sub-rules laminated safety glass shall mean two or more pieces of glass held together by an intervening layer or layers of plastic materials. The laminated safety glass will crack and break under sufficient impact, but the pieces of the glass tend to adhere to the plastic material and do not fly, and if a hole is produced, the edges would be less jagged than they would be in the case of an ordinary glass. [(3-A) The glass of the front windscreen of a construction equipment vehicle manufactured after 3years from the date of commencement of the Central Motor Vehicles (Sixth Amendment) Rules, 2000 shall be made of laminated safety glass.] [(3B) The glass of the front wind screen of a combine harvester shall be made of laminated safety glass.] [(3-c) in cases where any manufacturer has complied with the provisions of this rule as they exist till the 31st March, 2021, such manufacturer may continue to do so till the 31st March, 2022, and in that situation it shall be presumed as if the provisions of clause (b) of Rule 2 of the Central Motor Vehicles (Seventh Amendment) Rules, 2020, come into force, on the 1st April, 2022: Provided that the manufacturers who comply with the provisions of this rule as they exist on the 1st April, 2021, they shall continue to do so.] (4) Notwithstanding anything contained in this rule if the Central Government is of the opinion that it is necessary and expedient to do so in public interest, it may, by order published in the Official Gazette,exempt [any motor vehicle including construction equipment vehicle] for use by any person, from the provisions of this rule.] [101. Wind screen wiper. - (1) An efficient power operated [* * *] windscreen wiper shall be fitted to every motor vehicle having a windscreen, other than three-wheeled invalid carriage [and motor cycles]. ] (2) One year from the date of commencement of Central Motor Vehicles (Amendment) Rules, 1993, [all motor vehicles other than three-wheelers,motor cycles and invalid carriages [manufactured on and after 1st January, 2003in respect of Category M1 vehicles, and in respect of other vehicles, on and after 1st May, 2003] , having a wind screen shall be fitted with a wind screen wiping system which shall conform to the requirements laid down in the following standards, as amended from time to time, till such time the corresponding Bureau of Indian Standards specifications are notified :(i) [IS: 15804-2008], in the case of M-1 category of vehicles
(ii) [IS: 15802-2008], in the case of other vehicles.]
[(2-A) [All construction equipment vehicles and combine harvesters] having windscreen shall be fitted with an efficient power operated windscreen wiping system. The windscreen wiping system shall conform to the requirements of the standards as may be specified from time to time under these rules.] [(2B) On and after 1st April, 2015, all agricultural tractors having wind screen shall conform to AIS 011/2001, as amended from time to time till such time the corresponding Bureau of Indian Standards specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).] [102. Signalling devices, direction indicators and stop lights.] - [(1) The signal to turn to the right or to the left shall be given by electrically operated direction indicator lamps on all motor vehicles including [construction equipment vehicles and the combined harvester, and such construction equipment vehicles and combined harvester] be fitted and maintained so that the following conditions are met, namely :(i) The direction indicator lamps shall be of amber colour which are illuminated to indicate the intention to turn, by a light flashing at the rate of not less than 60 and not more than 120 flashes per minute.
(ii) The light emitted by the lamp when in operation shall be clearly visible from both front and rear of the vehicle.
(iii) The minimum illuminated area of each direction indicator shall be 60 square centimetres:
Provided that nothing contained in this sub-rule shall apply to L1 category of motor cycles.] [(2) On all vehicles other than motor cycles, [the intention to stop the vehicle (other than construction equipment [and the combined harvester] vehicle having hydrostatic brakes)] shall be indicated by two electrical stop lamps which shall be red in colour and shall be fitted one on each left and right-hand sides at the rear of the vehicle. The stop lamps shall light up on the actuation of the service brake control. In the case of motor cycle, the intention to stop the vehicle shall be indicated by one stop lamp at the rear which shall light up on the actuation of the control operating the brakes on the rear wheels.] (3) One year from the date of commencement of the Central Motor Vehicles (Amendment) Rules, 1993, the stop lamp of every motor cycle shall be so designed and fitted that it will light up on actuation of any of the controls which actuate the brakes on any wheel. [(4) In the case of modular hydraulic trailer,-(i) the intention to stop shall be indicated by two electrical stop lamps which shall be red in color and shall be fitted one each on left and right hand sides at the rear of the vehicle;
(ii) the stop lamps shall light up on the actuation of the service brake control of the puller tractor;
(iii) at least two direction indicators of amber colour shall be fitted, which are illuminated to indicate intention to turn by a light and the minimum illuminated area of each indicator shall be 60 sq.cm.]
103. Position of the indicator. - (1) A direction indicator shall be fitted and every direction indicator shall be so designed and fitted that [the driver of the vehicle including a construction equipment vehicle] [and combine harvester] when in his driving seat is aware that it is operating correctly. [(2) One year from the date of commencement of the Central Motor Vehicles (Amendment) Rules, 1993, [every motor vehicle including a construction equipment vehicle] [and combine harvester] other than [* * *] motor cycles shall be equipped with such a device that when the vehicle is in an immobilised condition all the direction indicators flash together giving hazard warning to other road users.] [104. Fitment of reflectors. - [(1) Every motor vehicle manufactured on and after the 1st day of April,2006, including trailers and semi-trailers, other than [***] motorcycles shall be fitted with two red reflectors, one each on both sides at their rear. Every motor cycle shall be fitted with at least one red reflex reflector at the rear :] [Provided that in respect of the vehicles of-(i) Category N-1 and Category N-2, 3.5 tonnes and above but less than 7.5 tonnes Gross Vehicle Weight, [***]
shall be affixed at the front with a white-reflective tape and at the rear with a red reflective tape running across the width of the body and the tapes affixed at front and rear shall be not less than 20 mm width and shall conform to the requirement of Annexures 4, 5and 6 of AIS:090-2005 till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).(ii) Category N-3 and Category N-2, 7.5 tonnes and above Gross Vehicle Weight, [***], shall be affixed at the front with a white reflective tape running across the width of the body and the tape affixed at the front shall not be less than 50 mm width and shall conform to the requirement of Annexures 4, 5 and 6 of AIS:090-2005till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).
(iii) Category N-3 including trailers or semi-trailers and Category N-2, 7.5 tonnes and above GVW along with trailers or semi-trailers, [***] shall be affixed with reflective contour marking at the rear and side in accordance with AIS:090 -2005 till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).
(iv) Category M-2 and M-3, [***] shall be affixed at the front with white reflective tape and at the rear with red reflective tape running across the width of the body and the sides of M3 category vehicles shall be affixed with yellow reflective tape running across the length of the body but tapes so affixed shall not be less than 50 mm width and shall conform to Annexures 4, 5and 6 of AIS: 090-2005, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).]
[***] [(3) All trailers including semi-trailers, other than those drawn by three-wheeled tractors [* * *] shall be fitted with the following reflex reflectors, namely,(i) two white reflex reflectors in the front, one each at the right and left corners at a height not exceeding 1500 mm above the ground,
(ii) two red reflex reflectors in the rear, one each at the right and left corners at a height not exceeding 1500 mm above the ground, and
(iii) the area of the reflectors referred to above shall not be less than 28.5 sq. cm. in the case of trailers with overall length exceeding 6 metres and shall not be less than 7 sq.cm. in case of other trailers.]
[(4) The reflectors referred to in this rule and in rule 110 fitted with motor vehicles, manufactured on and after the 1st day of October, 2019, shall be of reflex type conforming to AIS-057 (Rev. 1): 2010 standard as amended from time to time, till such time the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 2016 (11 of 2016).] [***]] [[104A. Fitment of reflectors on construction equipment vehicles and combine harvesters. - All construction equipment vehicles and combine harvester shall be fitted with ](i) two white reflex reflectors in the front of the vehicle on each side and visible to on-coming vehicles from the front at night;
[Provided that in case of combine harvester, the height of front white reflex-reflector shall not be more than 2100 mm above the ground in the case of unobstructed vision from the front and the implement or device shall not obstruct the visibility of the front reflex-reflectors to the oncoming vehicles;](ii) two red reflectors in the rear of the vehicle,one each at right and left corners, at a height not exceeding 1500 mm above the ground in the case of unobstructed vision from the rear and the implement or device shall not obstruct the visibility of the reflectors to the following vehicle;
[Provided that in case of combine harvester, the height shall not exceed 2100 mm above the ground;](iii) two sets of amber coloured side reflex reflectors, one each on left hand and right hand sides of the vehicle, one set as close to the front end and the other set as close to the rear end as possible to the basic machine without attachments and if the distance between the two amber side reflex reflectors is more than 3 metres, additional intermediate amber side reflex reflectors shall be fitted so that the distance between any adjacent amber side reflex reflector is not more than 3 metres :
[Provided that the fitment of reflex reflectors on the implements such as booms of cranes and arms of shovels, shall not be mandatory. However, wherever possible the fitment of these reflectors may be done considering the working environment/nature of these machines in the fields;](iv) the reflecting area of each reflex reflector shall not be less than 28.5 sq. cms;
(v) the construction equipment vehicle [and combine harvestor] shall befitted with a retro-reflective tape or retro-reflective paint of not less than20 millimetres width, running across the width of the body at the front and rear, and the colour of the reflective tape or reflective paint shall be white at the front and red at the rear;
(vii) the retro-reflective tape and paint shall be as per clause 801 and 803 of Ministry of Surface Transport (Roads Wing) specifications for Road and Bridge works (3rd Revision,1995) as amended from time to time.]
[104B. Fitment of reflectors for agricultural tractors. - (1) Every agricultural tractor manufactured on and after the 1st day of April, 2006 shall be fitted with two non-triangular red reflectors of not less than 7 sq. cm reflecting area one each on both sides at the rear. (2) The reflectors referred in sub-rule (1) of this rule shall be of the reflex type conforming to AIS:057:2005 till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986). 104C. Fitment of reflectors on power tillers. - [(1) Every power tiller manufactured on and after the 1st day of October, 2019, shall be fitted with two white reflex reflectors of not less than seven square centimeters reflecting area in front of the power tiller, and one on each side and visible to oncoming vehicles from at night, conforming to AIS-057 (Rev. 1): 2010 standards as amended form time to time, till such time the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 2016 (11 of 2016).] (2) In the case of trailers attached to power tillers, two red reflectors of not less than 7 sq.cm reflecting area in the rear side, one each at right and left corners, at a height not exceeding 1500 mm above the ground shall also be fitted.] [104D. Fitment of rear marking plate. - The following categories of vehicles, [****] shall be fitted with rear marking plate, conforming to AIS 089-2005, as amended from time to time, till such time the corresponding to Bureau of Indian Standards specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986): -(a) N2 with gross vehicle weight exceeding 7.5 ton and N3 with the exception of tractors for semi trailers;
(b) trailers and semi-trailers having gross weight not exceeding 10 ton and whose length exceeds 8m;
(c) trailers having gross weight exceeding 10 ton; and
(d) articulated buses.]
[[104E.] Fitment of retro-reflective tapes or reflectors and rear marking plate on modular hydraulic trailer. - (1) Every modular hydraulic trailer shall be fitted with two red reflective tapes having width not less than 50 mm at the rear and front and amber reflective tape having width not less than 50 mm on the sides, conforming to AIS: 090:2005, as amended from time to time, till the corresponding Bureau of Indian Standard specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).
(2) Every modular hydraulic trailer shall be fitted with two red reflex reflectors having area not less than 28.5 sq. cm. and shall be fitted one each on left and right hand sides at the rear and front and amber reflex reflector having area not less than 28.5 sq. cm on the sides on e set as close to the front end and the other set as close to the rear end as possible, conforming to AIS:057:2005, as amended from time to time till the corresponding Bureau of Indian Standard specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986). (3) Every Modular hydraulic trailer shall be fitted with rear marking plate conforming to AIS-089.] 105. Lamps. - [(1) Save as hereinafter provided, every motor vehicle, while being driven in a public place, during the period half an hour after sunset and at any time when there is no sufficient light, shall be lit with the following lamps which shall render clearly discernible persons and vehicles on the road at a distance of one hundred and fifty five metres ahead:(a) in the case of motor vehicle other than three-wheelers, three-wheeled invalid carriages and motor cycles, two or four head lamps;
(b) in the case of [* * *]
, three-wheelers and three-wheeled invalid carriages one or two headlamps; Provided that, the above condition of the head lamp being lit when the engine is running is deemed to be satisfied if daytime running lamp is provided, conforming to the applicable standards in force for performance and installation requirements as notified by the Central Government from time to time, which shall be lit automatically if the engine is running: Provided further that the daytime running lamp shall be lit off automatically if the engine is running and the head lamp is switched on.](c) in the case of a sidecar attached to a motor cycle one lamp showing a white light to the front;
(d) in the case of construction equipment vehicle [and combine harvesters], two or four lamps showing to the front white light visible from a distance of one hundred and fifty five metres ahead. ]
(2) Every such motor vehicle other than a [* * *] three-wheeler shall also carry -(ii) lamp, which may be the rear lamp or some other device, illuminating with a white light the whole of the registration mark exhibited [[on the rear of the vehicle including construction equipment vehicle], [and combine harvesters] and on the side in the case of construction equipment vehicle] [and combine harvesters] so as to render it legible from a distance of fifteen metres to the rear :
Provided that when a motor vehicle is drawing another vehicle or vehicles and the distance between such vehicles does not exceed 1.5 metres, it shall be sufficient if the last drawn vehicle carries a rear lamp or a lamp illuminating the rear registration mark : [Provided further that every construction equipment vehicle shall also carry two lamps showing to the rear red lights visible in the rear from a distance of one hundred and fifty-five metres.] [(3) On and from the commencement of the Central Motor Vehicles (Amendment) Rules, 1993, all the obligatory front head lamps of a motor vehicle other than motor cycles shall be as nearly as possible of the same power and fixed at a height as specified in Indian Standards [IS: 8415-1977] (clause 4.1): Provided that in the case of four-wheel drive cross country vehicles, the maximum height of the said front head lamps may be as per limits specified in Indian Standards [IS:8415-1977] (clause 4.1.1): [* * *] Provided further that on and from the commencement of the Central Motor Vehicles(Amendment) Rules, 1993, all vehicles other than three-wheelers of engine capacity less than 500 cc, motor cycles and three-wheeled invalid carriages manufactured shall be fitted with two rear lamps showing red light to the rear.] [(3-A) On and from the commencement of the Central Motor Vehicles (Sixth Amendment) Rules, 2000, all the obligatory front head lamps of a construction equipment vehicle shall be as nearly as possible of the same power and fixed at a height so that front visibility is maintained and farthermost point of equipment/attachment is clearly seen by on-coming traffic.] [(3B) All the obligatory front head lamps of a combine harvester shall be as nearly as possible of the same power and fixed at a height so that front visibility is maintained and farthermost point of equipment or attachment is clearly seen by oncoming traffic.] (4) The rear lamp shall be fixed either on the centre line of the vehicle or to the right hand side, and save in the case of a transport vehicle, at a height of not exceeding one metre above the ground: [* * *] (5) In the case of a transport vehicle, the rear light maybe fixed at such level as may be necessary to illuminate the registration mark. (6) Every heavy goods carriage [including trailers] shall befitted with a red indicator lamp of size of thirty centimetres by ten centimetres on the extreme rear most body cross beam and in the case of a vehicle not constructed with body in the rear,the indicator lamp shall be fitted near the right rear light above the rear number plate: [Provided that every construction equipment vehicle of an unconventional or extraordinary type in travel mode shall be fitted or installed with a red indicator lamp of size of not less than 100 square centimetres on the extreme rearmost point of the body.] [(7) On and from the date of commencement of the Central Motor Vehicles (Amendment) Rules, 1999,every motor vehicle manufactured shall be fitted with at least one lamp which shall automatically be operated, throwing a white light to the rear, when the vehicle is being driven in the reverse gear.] [(8) In the case of vehicles, other than three-wheelers of engine capacity not exceeding 500 CC,which are attached with trailers, all the lamps required to be fitted on the rear of the vehicle shall be fitted at the rear of the trailer.] [(8-A) On the commencement of the Central Motor Vehicles (Sixth Amendment) Rules, 2000, every construction equipment vehicle shall be fitted with two lamps at the rear throwing light to the rear when the vehicle is being driven in the reverse gear and there shall also be an audible warning system operating when the vehicle is being driven in the reverse gear, the audible warning system and the light being automatically operated when the vehicle is in reverse gear.] [(8B) Every combine harvester shall be fitted with two lamps at the rear throwing light to the rear when the vehicle is being driven in the reverse gear and there shall also be an audible warning system operating when the vehicle is being driven in the reverse gear so that the audible warning system and the light are automatically operated when the vehicle is in reverse gear.] 106. Deflection of lights. - [(1) No head lamp showing a light to the front shall be used on any motor vehicle including agricultural tractor and construction equipment vehicle [and combine harvester] (whether fitted with single or dual head lamp) unless such lamp is so constructed, fitted and maintained that the beam of light emitted there from meet the requirements of respective safety standards notified under rule 124 and 124A.][107. Top lights. - Every goods vehicle including trailer and semi-trailer other than three-wheelers and vehicles with overall width not exceeding 2.1 metres shall befitted with two white lights at the top right and left corners [showing white light to the front] and two red lights at the top right and [showing red light to the rear]. The lights shall remain lit when the vehicle is kept stationary on the road during night and at the time of poor visibility:
Provided that in the case of goods carriage without a full body in the rear, provision for fitting of the top light at the rear shall not be necessary.] [107A. Implement lights for construction equipment vehicle. - Construction equipment vehicle having implements with front overhang greater than 60% of wheelbase shall be fixed with additional implement light of amber colour at a location nearest to the extreme edge of the implement without affecting the functions of showing light in all directions and where the implement is more than 3 metres in length, additional amber coloured lamps shall be fixed at a distance of not exceeding 3 metres for the entire length of the implement: Provided that in case of rear overhang the additional implement lights shall be in red colour.] [108. Use of red,white or blue light. - (1) No motor vehicle shall show a red light to the front or light other than red to rear: Provided that the provisions of this rule shall not apply to(i) the internal lighting of the vehicle; or
(vi) white light illuminating the rear number plate;
(vii) white light used while reversing;
(viii) plough light provided in agricultural tractors for illuminating the implements working area on the ground in agricultural field operations.
[* * *] (4) Use of multi-coloured red, blue and white light shall be permitted only on vehicles specifically designated for [such emergency and disaster management duties as may be specified by the Central Government]. [* * *]] [(7) On and after the 1st April, 2018, the top lights (warning lamps) fitted on Road Ambulances shall be in accordance with AIS:125 (Part1)- 2014, as amended from time to time, for all types of ambulances specified therein, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).] [[108A. Use of red or white light on construction equipment vehicles and combine harvesters.] - No construction equipment vehicle [and combine harvesters] shall show a red light to the front or light other than red to the rear: Provided that the provision of this rule shall not apply to:(i) the internal lighting of the vehicle;
(ii) the amber light, if displayed by any direction indicator or top light;
(iii) white light illuminating the rear or side registration number plate;
(iv) white light used while reversing;
(v) light provided for illuminating the implements working area on the ground in off-highway or construction operations.]
[108B. Use of beacon or blinking lamp on puller tractor. - The puller tractor shall be fitted with two beacon or blinking lamps, which are amber in color, one each on left and right hand side on top of the cabin.] [109. Parking light. - [[Every construction equipment vehicle, combine harvester and motor vehicle] other than [* * *]] motor cycles and three-wheeled invalid carriages shall be provided with one white or amber parking light on each side in the front. In addition to the front lights, two red parking lights one on each side in the rear shall be provided. The front and rear parking lights shall remain lit even when the vehicle is kept stationary on the road: Provided that these rear lamps can be the same as the rear lamps referred to in rule 105, sub-rule (2): [* * *] ] [Provided also that construction equipment vehicle [and combine harvester], which are installed with flood light lamps or spot lights at the front, rear or side of the vehicle for their off-highway or construction operations, shall have separate control for such lamps or light sand these shall be permanently switched off when the vehicle is travelling on the road.] [110. [Lamps on three-wheelers]. - Every [three-wheeler] shall be fitted with one front head lamp and [two side white or amber lights] or two front lamps on the body. In addition to the front lamp or side lights, it shall be fitted with [two rear lamps showing to the rear red light] visible from a distance of 75 metres and a white light illuminating the registration mark exhibited on the rear of the vehicle so as to render it legible from a distance of 15 metres; and also two red reflex reflectors each having a reflecting area of not less than seven square centimetres : Provided in case where these vehicles are attached with trailers, the rear fitments mentioned in this rule and direction indicator system mentioned in rule 102 shall also be provided at the rear of the trailer:] [Provided further that fitment of one head lamp shall be applicable only in case of three-wheelers with overall width not exceeding 1400 mm and in such cases the side lights shall be amber in colour.] [Provided also that, on and after the 1st day of October, 2019 the filament lamp (bulb) fitted in headlamp of three wheelers shall be as per AIS-134:2016, as amended from time to time, till the corresponding Bureau of Indian Standards Act, 2016 (11 of 2016):] [Provided also that the first and second proviso shall not apply to three wheelers with overall width not exceeding 1400 mm manufactured on and after the 1st day of October, 2019.] 111. Prohibition of spot lights, etc. - No spot light or search light shall be carried on the front of any vehicle except in exceptional circumstances with the prior approval of the registering authority.Smoke, vapour, spark, ashes, grit and oil
[112. Alterations to motor vehicle. - (1) Any alteration or retrofitment to a motor vehicle under sub-section (1) of section 52 of the Act including but not limited to change in fuel, conversion of propulsion system, replacement of engine, replacement of chassis or modification in body structure, shall be in compliance with the conditions, standards and specifications notified by the Central Government, and shall be carried out by either, -(i) original equipment manufacturer; or
(ii) dealer of the vehicle manufacturer; or
(iii) workshop authorised by the State Government; or
(iv) service station authorised by the State Government:
Provided that for alterations to chassis, any alteration involving replacement of chassis may be permitted provided the new chassis is supplied by the same manufacturer, is of the same type and the conversion of chassis meant for one type of motor vehicle shall not be permitted for another type of motor vehicle. (2) Any alteration or retrofitment of safety equipment or any other equipment pursuant to any direction issued by the Central Government under sub-section (1A) of section 52 of the Act shall be in compliance with the standards and specifications notified by the Central Government under the appropriate rule, and shall be carried out by either, -(i) original equipment manufacturer; or
(ii) dealer of the vehicle manufacturer; or
(iii) workshop authorised by the State Government; or
(iv) service station authorised by the State Government.
(3) The compliance of any alteration or retrofitment to a motor vehicle made under sub-rule (1), shall be tested and validated by testing agencies notified under Rule 126 or self-certified by either the original equipment manufacturer or dealer of the vehicle manufacturer or workshop authorised by the State Government or service station authorised by the State Government, making the alteration under sub-rule (1), which shall issue a certificate of compliance in Form 22F, either electronically on the Portal or in physical form to the owner. (4) The compliance of any alteration or retrofitment of safety equipment or other any other equipment made under sub-rule (2), shall be type approved by testing agencies notified under rule 126 in accordance with the relevant rule and the compliance of such alteration or retrofitment shall be self-certified by either the original equipment manufacturer or dealer of the vehicle manufacturer or workshop authorised by the State Government or service station authorised by the State Government, making the alteration under sub-rule (1), which shall issue a certificate of compliance in Form 22F, either electronically on the Portal or in physical form to the owner.] [(5) On and after six months from the date of commencement of the Central Motor Vehicles (Eighteenth Amendment) Rules, 2021, Special Purpose Vehicles, viz, Mobile Canteen, as described in AIS 163, shall comply with the requirements stated in AIS-163:2020, as amended from time to time. (6) On and after six months from the date of commencement of Central Motor Vehicles (Eighteenth Amendment) Rules, 2021, Two Wheeled First Responder - Fire, shall comply with the requirements stated in AIS 167:2020, as amended from time to time. (7) On and after one year from the date of commencement of Central Motor Vehicles (Eighteenth Amendment) Rules, 2021, Insulated vehicles, shall comply with the requirements stated in AIS-164:2021, as amended from time to time. (8) On and after six months from the date of commencement of Central Motor Vehicles (Eighteenth Amendment) Rules, 2021, Motor Caravans, shall comply with the requirements stated in AIS-124:2014, as amended from time to time.] [(9) On and after six months from the date of commencement of the Central Motor Vehicles (Third Amendment) Rules, 2022, Special Purpose Vehicle, viz. Cash Vans shall comply with the requirements stated in AIS-163:2020, as amended from time to time, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 2016(11 of 2016).] [112A. Alteration to Motor Vehicle for conversion into Adapted Vehicle. - (1) Any alteration to a motor vehicle under sub-section (2) of section 52 of the Act, to convert it to an Adapted Vehicle shall be in compliance with the conditions notified by the Central Government under this rule or any other applicable rule, and shall be carried out by either, -(i) original equipment manufacturer; or
(ii) dealer of the vehicle manufacturer; or
(iii) workshop authorised by the State Government; or
(iv) service station authorised by the State Government.
(2) Either the original equipment manufacturer or dealer of the vehicle manufacturer or workshop authorised by the State Government or service station authorised by the State Government, making the alteration under sub-rule (1), shall issue a certificate of compliance in Form 22G, either electronically on the Portal or in physical form to the owner.] [113. ***]|
OLD LAW 6 |
Emission of smoke, vapour, etc., from motor vehicles
115. Emission of smoke, vapour, etc. from motor vehicles. - (1) [Every motor vehicle, other than battery operated vehicles and those manufactured prior to the first day of March 1990, shall be maintained in such condition and shall be so driven so as to comply with the standards prescribed in these rules.] [(2) On and after 1st October, 2004, every motor vehicle operating on(i) Petrol/CNG/LPG shall comply with the idling emission standards for Carbon monoxide (CO) and Hydrocarbon (HC) given in the Table below]
:-Petrol/CNG/LPG Driven Vehicles
|
S.No. |
Vehicle Type and Applicability |
CO% |
*HC(n-hexane equivalent) ppm |
|
1. |
Two Wheelers (2/4 – Stroke) (Vehicles manufactured on and before 31st March, 2000) |
4.5 |
9,000 |
|
2. |
Two Wheelers (2 – Stroke) (Vehicles manufactured between 31st March, 2000 and 31st March 2010) |
3.5 |
6,000 |
|
3. |
Two Wheelers (4 – Stroke) (Vehicles manufactured between 31st March, 2000 and 31st March 2010) |
3.5 |
4,500 |
|
4. |
Two Wheelers (2 – Stroke) (Vehicles manufactured after 31st March, 2010) |
3.0 |
4,000 |
|
5. |
Two wheelers (4-Strokes) (Vehicles manufactured manufactured after 31st March, 2010) |
3.0 |
3,000 |
|
6. |
Three Wheelers (2/4 – Stroke) (Vehicles manufactured on and before 31st March, 2000) |
4.5 |
9,000 |
|
7. |
Three Wheelers (2 – Stroke) (Vehicles manufactured after 31st March, 2000) |
3.5 |
6,000 |
|
8. |
Three Wheelers (4 – Stroke) (Vehicles manufactured after 31st March, 2000) |
3.5 |
4,500 |
|
9. |
Four Wheelers manufactured as per pre-Bharat Stage II emission norms |
3.0 |
1,500 |
|
10. |
Four Wheelers manufactured as per Bharat Stage-II or Bharat Stage-III Emission norms |
0.5 |
750” |
Note. - The test shall be carried out using the instrument type approved as per rule 116(3) of the Central Motor Vehicles Rules, 1989 (CMVR) with the vehicle engine warmed u after 4 run of minimum 15 minutes on a variable course under normal traffic condition. During the test the vehicle engine shall be running at idling speed and the sampling probe shall be inserted into the vehicle exhaust system to a depth not less than 300mm. In case CO and/or HC emission values recorded during the test are not within the limits, the testing shall be discontinued and the vehicle owner shall be advised to resubmit the vehicle after repair/service.
- *The idling emission standards for vehicles when operating on Compressed Natural Gas (CNG), shall contain Non-Methane Hydrocarbon (NMHC) in place of Hydrocarbon (HC) and shall be estimated by the following formula:
NMHC=0.3 x HC
Where HC= Total Hydrocarbon measured as n-hexane equivalent
Similarly idling emission standards for vehicles when operating on Liquefied Petroleum Gas (LPG) shall contain Reactive Hydroharbon (RHC) in place of Hydrocarbon (HC) and shall be estimated by the following formula:
RHC=0.5 x HC
Where HC= Total Hydrocarbon measured as n-hexane equivalent:
(Petrol/Compressed Natural Gas/Liquefied Petroleum Gas Driven Vehicles Manufactured as Per [Bharat Stage-IV or Bharat Stage-VI] Norms)
|
Sl. No. |
Type of Vehicle |
Idle emission limits |
High Idle emission limits (RPM-2500 ± 200) |
||
|
CO % |
HC (n hexane equivalent) ppm |
CO % |
Lambda λ |
||
|
(1) |
(2) |
(3) |
(4) |
(5) |
(6) |
|
1. |
Compressed Natural Gas/Liquefied Petroleum Gas driven four wheelers manufactured as per Bharat Stage IV or Bharat Stage VI norms. |
0.3 |
200 |
-- |
1 + 0.03 or as declared by the manufacturer. |
|
2. |
Petrol driven four wheelers manufactured as per Bharat Stage IV or Bharat Stage VI norms. |
0.3 |
200 |
0.2 |
|
|
3. |
Compressed Natural Gas/Liquefied Petroleum Gas driven two/ three wheelers manufactured as per Bharat Stage VI norms. |
0.5 |
500 |
-- |
|
|
4. |
Petrol driven two/ three wheelers manufactured as per Bharat Stage VI norms. |
0.5 |
500 |
0.3 |
|
(ii) Smoke density for all diesel-driven vehicles shall be as follows:-
(Diesel Vehicles)
|
Sl. No. |
Method of Test |
Maximum Smoke Density |
|
|
Light absorption coefficient (1/meter) |
Hartidge unit |
||
|
(1) |
(2) |
(3) |
(4) |
|
1. |
Free acceleration test for turbo charged engine and naturally aspirated engine for vehicle manufactured as per pre Bharat Stage IV norms |
2.45 |
65 |
|
2. |
Free acceleration test for turbo charged engine and naturally aspirated engine for vehicle manufactured as per Bharat Stage IV norms |
1.62 |
50 |
|
3. |
Free acceleration test for turbo charged engine and naturally aspirated engine for 4 wheelers manufactured as per Bharat Stage VI norms |
0.7 |
26 |
|
4. |
Free acceleration test for turbo charged engine and naturally aspirated engine for two/three wheelers manufactured as per Bharat Stage VI norms |
1.5 |
48 |
(a) three times flushing by free acceleration to be undertaken with or without the sampling probe in the vehicle exhaust, and average maximum rpm of the three flashing's to be recorded;
(b) thereafter, with sample probe inserted in vehicle exhaust during each free acceleration, maximum no load rpm reached shall be within bandwidth of ±500 rpm of the average value in respect of 3-wheeler vehicles and ±300 rpm of the average value for all other categories of vehicles;
(c) the free acceleration test, mentioned in (b) above, shall be repeated minimum three times
(d) the smoke density to be recorded shall be arithmetic mean of these three readings;
(e) In case the smoke density recorded is not within the limits, then, the test may be repeated with engine oil temperature measured by a probe in the oil level dipstick tube to be at least 600 C:
Provided that the above test shall not be carried out if the On Board Diagnostic (OBD) Malfunction Indicator Lamp (MIL) of [BS-IV or BS-VI vehicle (as applicable) is noticed to be in switched on condition after starting of engine, and] in such cases, the vehicle shall be re-submitted for the above test after repair or servicing: Provided further that only for Type Approval purposes, all new models type approved on or before the commencement of the Central Motor Vehicles (Tenth Amendment) Rules, 2015 and complying with the requirements of free acceleration smoke as provided in the Central Motor Vehicles (Amendment) Rules, 2012, published vide notification number G.S.R. 103(E) dated 23rd February 2012, need not be re type-approved for compliance to this sub-rule.] [Provided also that for Type Approval purposes, all models type approved as per the Central Motor Vehicles (11th Amendment) Rules, 2016, published in the Official Gazette vide notification number G.S.R. 889 (E), dated the 16th September, 2016 and complying with requirements of free acceleration smoke as provided in this sub-rule, need not be re type approved.] (3) On and from the [date] of commencement of this sub-rule, all petrol-driven vehicles shall be so manufactured that they comply with the mass emission standards as specified at Annexure I. The breakdown of the operating cycle used for the test shall be as specified at Annexure II, and the reference fuel for all such tests shall be specified in Annexure III to these rules. (4) On and from the [date] of commencement of this sub-rule, all diesel-driven vehicles shall be so manufactured that they comply with the standards based on exhaust gas opacity as specified at Annexure IV to these rules. (5) On and from the [date] of commencement of this sub-rule, all petrol-driven vehicles shall be so manufactured that they comply with the following levels of emissions [when tested as per test cycle specified in Annexure V]:-|
Mass of Carbon Monoxide (CO) |
Mass of Hydrocarbons (HC) |
Mass of Nitrogen Oxides (NO) |
|
Maximum grams per KWH |
Maximum grams per KWH |
Maximum grams per KWH
|
|
14 |
3.5 |
18 |
(8) The certificate issued under sub-rule (7) shall, while it remains effective, be valid throughout India.]
[(9) Mass emission standard for diesel vehicles]Type approval tests
|
Vehicle Category |
HC*(g/KWH) |
CO*(g/KWH) |
NOx g/KWH |
Smoke |
|
Medium and Heavy over 3.5 Ton/GVW Light diesel up to 3.5 Ton/GVW or |
2.4
2.4 |
11.2
11.2 |
14.4
14.4 |
***
*** |
|
Reference mass R(kg) |
CO** g/KM |
HC+NOx** g/KM |
||
|
R<1020 |
5.0 |
2.0
|
||
|
1020<R<1250 |
5.7 |
2.2
|
||
|
1250<R<1470 |
6.4 |
2.5
|
||
|
1470<R<1700 |
7.0 |
2.7
|
||
|
1700<R<1930 |
7.7 |
2.9 |
||
|
1930<R<2150 |
8.2 |
3.5
|
||
|
R<2150 |
9.0 |
4.0
|
||
Note:
*The test cycle is as per 13 mode cycle on dynamometer.
** The test should be as per Indian driving cycle with cold start.
***The emissions of visible pollutants (smoke) shall not exceed the limit value to smoke density. When expressed as light absorption coefficient given below for various nominal flows when tested as constant speeds over full load. (As indicated at Annexure I).
Cop Standards*10% relaxation in the standards for HC, CO and NOx would be given.
**10% relaxation in the standards for CO and combined HC+NOx would be given.
[Mass emission standard for petrol-driven vehicles-Effective from 1st April, 1998(i) Passenger Cars
Type approval tests
|
Cubic Capacity (cm3) |
Carbon Monoxide (gm/km) |
HC+NOx (gm/km) |
||
|
|
Passengers cars fitted with catalytic converter |
Passenger cars not fitted with catalytic converter |
Passenger cars fitted with catalytic converter |
Passenger cars not fitted with catalytic converter |
|
< 1400
|
4.34 |
8.68 |
1.50 |
3.00 |
|
>1400<2000 |
5.60 |
11.20 |
1.92 |
3.84 |
|
>2000 |
6.20 |
12.40 |
2.18 |
4.36 |
Notes. - 1. The tests will be as per Indian driving cycle with warm start. However, with effect from 1st April, 1998, the test will be as per Indian driving cycle with cold start for catalytic converter fitted vehicles as:-
|
Soak Temperature |
20°-30°C |
|
Soak Period |
6.30 hrs |
|
Preparatory running before sampling |
4 cycles |
|
Number of test cycles |
6 |
|
Break down of cycles |
Indian driving cycle as per Annexure II |
2. For passenger cars not fitted with catalytic converters, the test will continue to be with warm start as per existing procedure, till 1-4-2000.
3. There should be no crankcase emission.
4. Evaporative emission should not be more than 2.0g/test.
5. COP standards: 20% relaxation in the standards for Carbon Monoxide and combined HC + NOx would be given.
6. For vehicles fitted with catalytic converter a deterioration factor of 1.2 on Type Approval Limits will be applicable for durability.]
(ii) Three-Wheelers (for all categories)-
|
CO |
gms/km |
6.75 |
|
HC + NOx |
gms/ km |
5.40 |
Note: 1. The test will be as per Indian driving cycle with warm start. However, with effect from 1st April, 1998, the test will be as per Indian driving cycle with cold start.
2. COP standards: 20% relaxation in the standards for Carbon Monoxide and combined HC + NOx would be given.
(iii) Two-Wheelers (for all categories)
|
CO |
gms/Km |
4.50 |
|
HC + NOx |
gms/ Km |
3.60 |
Note: - 1. The test will be as per Indian driving cycle with warm start. However, with effect from 1st April, 1998, the test will be as per Indian driving cycle with cold start.
2. COP standards: 20% relaxation in the standards for Carbon Monoxide and combined HC+NOx would be given.
Annexure I
|
Nominal Flow G(1/2) |
Light Absorption (K(1/m)) |
Nominal Flow G(1/2) |
Light Absorption |
|
(K(1/m)) |
|||
|
42 |
2.26 |
120 |
1.37 |
|
45 |
2.19 |
125 |
1.345 |
|
50 |
2.08 |
130 |
1.32 |
|
55 |
1.985 |
135 |
1.30 |
|
60 |
1.90 |
140 |
1.27 |
|
65 |
1.84 |
145 |
1.25 |
|
70 |
1.775 |
150 |
1.205 |
|
75 |
1.72 |
160 |
1.19 |
|
80 |
1.665 |
165 |
1.17 |
|
85 |
1.62 |
170 |
1.155 |
|
90 |
1.575 |
175 |
1.14 |
|
95 |
1.535 |
180 |
1.125 |
|
100 |
1.495 |
185 |
1.11 |
|
105 |
1.465 |
190 |
1.095 |
|
110 |
1.425 |
195 |
1.08 |
|
115 |
1.395 |
200 |
1.065] |
A. For Petrol-Driven Vehicles
|
(1) Passenger Cars |
CO(g /kin) |
|
Type Approval |
2.72 |
|
Conformity of Production |
3.16 |
Notes. - 1. The test shall be as per the modified Indian driving cycle, with cold start, as specified in Annexure N-B, on Chassis Dynamometer.
2. There should be no crankcase emission.
3. Evaporative emission should not be more than 2.0g/test.
4. For vehicles fitted with catalytic converter, a deterioration factor of 1.2 on Type Approval Limits will be applicable for durability.
5. Commercial fuel shall be as notified by the Ministry of Environment and Forests vide Notification No. G.S.R. 176(E), dated the 2nd April, 1996.
6. Reference test fuel shall be as specified in Annexure IV-C.
|
2-Wheelers and 3-Wheelers |
CO(g/km) |
HC+NOx(g/km) |
||
|
|
2-Wheeler |
3-Wheeler |
2-Wheeler |
3-Wheeler |
|
Type Approval |
2.0 |
4.0 |
2.0 |
2.0 |
|
Conformity of Production |
2.4 |
4.8 |
2.4 |
2.4 |
Notes. - The test shall be as per the Indian driving cycle, with cold start, on Chassis Dynamometer as specified in Annexure IV-B to the principal rules.
Commercial fuel shall be as notified by the Ministry of Environment and Forests vide Notification No. G.S.R. 176(E), dated the 2nd April, 1996.
Reference test fuel shall be as specified in Annexure IV-C.
Provided that the vehicle manufacturers may opt for an ageing test of 30,000 kms for evaluating deterioration factor, as per procedure that may be laid down by the Central Government.]
B. For Diesel Vehicles (Including Two and Three-Wheelers)
I. Vehicles with GVW exceeding 3.5 ton
|
Pollutants |
Limits for |
|
|
|
Type Approval |
Conformity of Production |
|
CO(g/kWh |
4.5 |
4.9 |
|
HC(g/kWh) |
1.1 |
1.23 |
|
NOx g/kWh |
8.0 |
9.0 |
|
PM(g/k Wh) for engines with power exceeding 85kW |
0.36 |
0.4 |
|
PM(g/k Wh) for engines with power exceeding 85kW |
0.36 |
0.4 |
II. Vehicles with GVW equal to or less than 3.5 ton
|
Pollutants |
Limits for |
|
|
|
Type Approval |
Conformity of Production |
|
CO(g/kWh |
4.5 |
4.9 |
|
HC(g/kWh) |
1.1 |
|