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Union of India - Section

Section 115D in The Central Motor Vehicles Rules, 1989

115D. [ Retro-fitment of hybrid electric system or electric kit to vehicles. [Substituted by Notification No. G.S.R. 629(E), dated 24.6.2016 (w.e.f. 2.6.1989).]

(1)The Retro-fitment of hybrid electric system kit to vehicles having Gross Vehicle Weight not exceeding 3500 kg. shall be permitted if---
(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;
(b)the mass emission standards for vehicles so retrofitted shall be the same as prevalent for corresponding petrol or diesel vehicles as applicable for the year of manufacture of the said vehicle;
(c)the vehicle, after retro-fitment, shall meet the requirement of AIS-123 (Part 1): 2013 as amended from time to time till such time as corresponding Bureau of Indian Standard specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986):
Provided that for the purpose of hybrid electric system kit approval, kit manufacturer or supplier shall obtain the type approval certificate from a test agency specified in rule 126 and the validity of such certificate shall be three years from the date of its issue;
(d)the installation of type approved hybrid electric system kit shall be done only by an installer authorized by the hybrid electric system kit manufacturer or supplier, and the installer shall adhere to the installer's responsibilities and the Code of Practice detailed in the AIS-123 (Part 1): 2013, as amended from time to time, till such time as corresponding Bureau of Indian Standards (BIS) specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986):
(e)the vehicle is manufactured in the period of manufacture of the prototype retrofitted vehicle on which kit has been tested, type approved and the date of validity of applicable emission norms prescribed for such category of vehicles:
Provided that responsibility of vehicle retro-fitted with Hybrid Electric System Kit shall be transferred from OEM to kit manufacturer or supplier, for the parts added or affected by Hybrid Electric System kit retro-fitment , except in case of zero kilometer fitment.
(2)The Retro-fitment of hybrid electric system kit to vehicles having Gross Vehicle Weight exceeding 3500 kg. shall be permitted if---
(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 M & N with Gross Vehicle Weight exceeding 3500 kg.;
(iii)it was not retrofitted earlier;
(iv)it is not provided with permits for carrying dangerous or hazardous good, as defined in Central Motor Vehicle Rules, 1989;
(b)the vehicle, after retro-fitment, shall meet the requirement of AIS-123 (Part 2): 2016, as amended from time to time, till such time as corresponding Bureau of Indian Standard specifications are notified under the Bureau of Indian Standards Act. 1986 (63 of 1986):
Provided that for the purpose of hybrid electric system kit approval, kit manufacturer or supplier shall obtain the type approval certificate from a test agency specified in rule 126 and the validity of such certificate shall be three years from the date of its issue;
(c)the installation of type approved hybrid electric system kit shall be done only by an installer authorized by the hybrid electric system kit manufacturer or supplier, and the installer shall adhere to the installer's responsibilities and the Code of Practice detailed in the AIS-123 (Part 2): 2016, as amended from time to time, till such time as corresponding Bureau of Indian Standards (BIS) specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).
(d)The vehicle is manufactured after the year of manufacture of the prototype retrofitted vehicle on which such kit has been tested and type approved.
Provided that responsibility of vehicle retro-fitted with Hybrid Electric System Kit shall be transferred from OEM to kit manufacturer or supplier, for the parts added or affected by Hybrid Electric System kit retro-fitment, except in case of zero kilometer fitment.
(3)The conversion of vehicles for pure electric operation with fitment of electric kit shall be permitted if-
(a)The vehicle intended for conversion complies with following conditions, namely:-
(i)It belongs to category L5 or category M or category N1 or category N2;
(ii)It was manufactured on or after 1st January 1990;
(iii)It is not provided with permits for carrying dangerous or hazardous goods, as defined in CMV Rules, 1989;
(b)the vehicle, after retro-fitment, shall meet the requirement of AIS-123 (Part 3): 2016, as amended from time to time, till such time as corresponding Bureau of Indian Standard specifications are notified under the Bureau of Indian Standards Act. 1986 (63 of 1986):
Provided that for the purpose of electric kit approval, kit manufacturer or supplier shall obtain the type approval certificate from a test agency specified in rule 126 and the validity of such certificate shall be three years from the date of its issue;
(c)the installation of type approved electric kit shall be done only by an installer authorized by the electric kit manufacturer or supplier, and the installer shall adhere to the installer's responsibilities and the Code of Practice detailed in the AIS-123 (Part 3): 2016, as amended from time to time, till such time as corresponding Bureau of Indian Standards (BIS) specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986):
(d)the vehicle is manufactured after the year of manufacture of the prototype converted vehicle on which such kit has been tested and type approved.
Provided that the responsibility of vehicle converted with Electric Propulsion Kit shall be transferred from OEM to kit manufacturer/ supplier for the parts added or affected by Electric Propulsion Kit, except in case of zero kilometer fitment.]
115D. [ Retro fitment of hybrid electric system kit to in-use vehicles. [Inserted by G.S.R. 364(E), dated 28.5.2014 (w.e.f. 2.6.1989).]- Retro fitment of hybrid electric system kit to in-use vehicles registered in India shall be permitted if-(a) the in-use 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 will not be fueled by any other alternate fuel;(b) mass emission standards for vehicles so retrofitted shall be the same as prevalent for corresponding petrol or diesel vehicles as applicable for the year of manufacture of the said vehicle;(c) the vehicle, after retro fitment, shall meet the requirement of AIS-123 : 2013 as amended from time to time till such time as corresponding Bureau of Indian Standard specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986):Provided that for the purpose of hybrid electric system kit approval, kit manufacturer or supplier shall obtain the type approval certificate from a test agency specified in rule 126 and the validity of such certificate shall be three years from the date of its issue;(d) the installation of type approved hybrid electric system kit shall be done only by an installer authorized by the hybrid electric system kit manufacturer or supplier, and the installer shall adhere to the installer's responsibilities and the Code of Practice detailed in the AIS-123 : 2013, as amended from time to time, till such time as corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986.]