Section 125(6) in The Central Motor Vehicles Rules, 1989
(6)[ On and from the 1st day of October,2007, the seats, their anchorages and their head restraints for M2, M3, N1, N2and N3 category of vehicles, shall be in accordance with AIS:023:2005 as amended from time to time till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).] [[Sub-Rule(6) inserted by GSR 589(E), dated 16.9.2005 (w.e.f.16.9.2005).]][[(8) Motor vehicles of category M1] [Substituted by Notification No. G.S.R. 291 (E) dated 24.4.2014] excluding transport vehicles and special purpose vehicles manufactured on and after 1st April, 2015, shall have a provision for installation of at least one category of child restraint system for all weight groups on at least one of the seating positions, as specified in AIS: 072-2009, as amended from time to time, till the corresponding Bureau of Standards specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986):Provided that the manufacturer or importer or dealer of the child restraint system shall provide the guidelines for fitment and use of such system to the buyer of such vehicles:Provided further that for such vehicles, vehicle manufacturer or importer or dealer of the motor vehicle shall provide the guidelines for recommended position in the vehicle.]
