Section 138(6) in The Central Motor Vehicles Rules, 1989
(6)[ On and after 1st April 2016, the driver of motor vehicle of M1 category, manufactured on and after 1st October 2014, excluding transport vehicles and special purpose vehicles shall ensure that a child, up to age of twelve years, carried in the vehicle is seated in an appropriate child restraint system conforming to AIS:072-2009.] [Inserted by Notification No. G.S.R. 291 (E) dated 24.4.2014][138A. Fitment of Radio frequency Identification Tag. [Inserted by Notification No. G.S.R. 207 (E) dated 8.4.2013 (w.e.f. 2.6.1989)]- Categories M and N motor vehicles manufactured on or after six months from the date of commencement of the Central Motor Vehicles (First Amendment) Rules, 2013 shall be fitted with Radio Frequency Identification Tag having such specifications as may be determined by the Central Government:Provided that Radio Frequency Identification Tag in case of vehicles which are sold in the form of drive-away-chassis, shall be installed at the top centre of the windshield of the vehicle by the builder of the body on the drive-away chassis at the time of providing the windshield.]
