Section 105(2) in The Central Motor Vehicles Rules, 1989
(2)Every such motor vehicle other than a [* * *] [The words 'a motor cycle and' omitted by GSR 214(E), dated 18.3.1999 (w.e.f. 18.3.1999).] three-wheeler shall also carry -(i)[two lamps (hereinafter referred to as the rear lamp) showing to the rear a red light visible in the rear from a distance of one hundred and fifty-five metres; and in the case of a motor cycle one lamp showing a red light to the rear visible from a distance of seventy-five metres] [Substituted by GSR 214(E), dated 18.3.1999 (w.e.f. 18.3.1999).]; and(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] [Substituted by GSR 642(E), dated 28.7.2000, for 'on the rear of the vehicle' (w.e.f. 28.7.2000).], [and combine harvesters] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] and on the side in the case of construction equipment vehicle] [and combine harvesters] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] 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.] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000). ]
