Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 122 in The Central Motor Vehicles Rules, 1989

122. [ [Embossment of the chassis number and engine number or in the case of battery operated vehicles,motor number and month of manufacture.] [Rule 122 substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]

- [(1) Every L, M and N categories of Motor vehicles, manufactured on and after 1st day of April, 2009, shall bear the identification number including month and year of manufacture, embossed or etched or punched on it, in accordance with AIS 065:2005 till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986(63 of 1986):] [Substituted by GSR 784(E), dated 12.11.2008 (w.e.f. 1.4.2009).]Provided that every N category vehicle, manufactured on and after the 1st day of April, 2009 shall bear manufacturers plate as prescribed in AIS 065:2005 till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986(63 of 1986).]
(1A)[ Every [agricultural tractor, construction equipment vehicle, hydraulic modular trailer and combine harvester] [Substituted by Notification No. G.S.R. 291 (E) dated 24.4.2014] shall bear the identification number including month and year of manufacture, embossed or etched or punched on it:[Provided further that on and from the 1st day of April, 2016 in case of the construction equipment vehicles the identification number including month and year of manufacture, embossed or etched or punched on it shall be in accordance with AIS-136:2015, as amended from time to time, till the corresponding Bureau of Indian Standards specification are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).] [Inserted by Notification No. G.S.R. 133(E), dated 29.1.2016 (w.e.f. 2.6.1989).]Provided that in case of agricultural tractor the identification number including month and year of manufacture, embossed or etched or punched on it shall be in accordance with AIS 117- 2011, as amended from time to time till the corresponding Bureau of Indian Standards specifications are notified under Bureau of Indian Standards Act,1986 (63 of 1986)][Provided further that on and from 1st day of April, 2016 in case of the construction equipment vehicles the identification number including month and year of manufacture, embossed or etched or punched on it shall be in accordance with AIS - 136:2015, as amended from time to time till the corresponding Bureau of Indian Standards specification are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).] [Inserted by Notification No. G.S.R. 913(E), dated 18.11.2015 (w.e.f. 2.6.1989).]
(1B)[ Every combine harvester and hydraulic modular trailer shall bear the identification number plate including the following information embossed or etched or punched on it:
(i) Name of manufacturer : ..............
(ii) Model name : ..............
(iii) Chassis number : ..............
(iv) Engine/Tractor make & model : ..............
(v) Engine Sl. No. ( in case of Self propelled combine) : ..............
(vi) Month & year of manufacture : ..............]
[Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)]
(2)[ The vehicle manufacturer shall intimate to the certifying testing agency regarding the place where the numbers shall be embossed or etched or punched including code for the year and month of production in respect of each model and such testing agency shall include these details in the certificate of compliance granted by that agency under rule 126.No manufacturer shall change the place of embossing, etching or punching and the code for the month and year of production without prior intimation by registered post to the testing agency which granted the certificate of compliance to these rules:] [Substituted by GSR 221(E), dated 28.3.2001 (w.e.f. 28.3.2001). ][* * *] [Proviso omitted by GSR 784(E), dated 12.11.2008 (w.e.f. 1.4.2009).]
(3)[ In case of E-rickshaw or E-cart, the registered E-rickshaw or E-cart Association or manufacturer producing E-rickshaw or E-cart shall intimate to the State Transport Authority regarding the place where the number shall be embossed or etched or punched including the code for the year and month of production for each model of E-rickshaw or E-cart.] [Inserted by Notification No. G.S.R. 27 (E) dated 13.1.2015 (w.e.f. 2.6.1989)]Safety DevicesSafety devices for drivers, passengers and road users