Section 126A(2) in The Central Motor Vehicles Rules, 1989
(2)The testing agencies referred to in rule 126 shall in accordance with the procedure laid down by the Central Government conduct tests on vehicles drawn from the production line of the manufacturer to verify whether the vehicles conform to the provisions of the Act, or rules or orders issued thereunder shall be renumbered as sub-rule (1)thereof and after sub-rule (1) as so, renumbered:][Provided that the provisions of this sub-rule shall not be applicable in respect of any construction equipment up to and including [26th August, 2002] [Inserted by GSR 675(E), dated 17.9.2001 (w.e.f. 17.9.2001).]. ]
