Section 115D(1)(a) in The Central Motor Vehicles Rules, 1989

[Cites 0, Cited by 0] [Section 115D(1)] [Section 115D] [Entire Act]

(a)the vehicle intended for retro-fitment complies with following conditions, namely:-

(i)it conforms to Bharat Stage-II or subsequent emission norms;

(ii)it belongs to category M1 or category M2 or category N1 with Gross Vehicle Weight not exceeding 3500 kg.;

(iii)it is fueled by either gasoline or diesel fuel;

(iv)it was not retrofitted earlier;

(v)it shall not be fueled by any other alternate fuel;

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