Section 108(1) in The Central Motor Vehicles Rules, 1989
(1)No motor vehicle shall show a red light to the front or light other than red to rear:Provided that the provisions of this rule shall not apply to(i)the internal lighting of the vehicle; or(ii)[ the amber light, if displayed by any direction indicator or as top light used on vehicle for operating within the premises such as airports, ports, mines and project sites, without going outside the said premises on to public roads;](iii)[ * * *] [Omitted 'a vehicle carrying high dignitaries as specified by the Central Government or the State Government,as the case may be, from time to time;' by Notification No. G.S.R. 423(E), dated 1.5.2017 (w.e.f. 2.6.1989).](iv)[ the blinker type of red light with purple glass fitted to an ambulance van used for carrying patients or the warning lamps fitted on Road Ambulance in accordance with Annexure-1 of AIS-125 (Part-1)-2014;] [Substituted by Notification No. G.S.R. 868(E), dated 1.4.2018 (w.e.f. 2.6.1989).](v)[ * * *] [Omitted 'to a vehicle having a lamp fitted with an electrical bulb, if the power of the bulb does not exceed seven watts and the lamp is fitted with frosted glass or any other material which has the effect of diffusing the light;' by Notification No. G.S.R. 423(E), dated 1.5.2017 (w.e.f. 2.6.1989).](vi)white light illuminating the rear number plate;(vii)white light used while reversing;(viii)plough light provided in agricultural tractors for illuminating the implements working area on the ground in agricultural field operations.[* * *] [[Omitted '(2) Use of blue light with flasher shall be determined and notified by the State Governments at their discretion.
