Section 126A in The Central Motor Vehicles Rules, 1989
126A. [ [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]
The testing agencies referred to in rule 126 shall, in accordance with the procedures laid down by the Central Government, also conduct tests on vehicles drawn from the production line of the manufacturer to verify whether these vehicles conform to the provisions of [rules made under section 110 of the Act:][Provided that in case the number of vehicles sold in India for a given base model and its variants(manufactured in India or imported to India) are less than 250 in any consecutive period of six months in a year, then such base model and its variants need not be subjected to the above test, if at least one model or its variants manufactured or imported by that manufacturer or importer, as the case may be, is subjected to such tests at least once in a year:Provided further that,in case the number of base models and its variants manufactured/imported is more than one and if the individual base model and its variants are less than 250 in any consecutive period of six months in a year, then the testing agencies can pick up one of the vehicles out of such models and their variants once in a year for carrying out such test.] [Inserted by GSR 400(E), dated 31.5.2002 (w.e.f. 31.5.2002).][[126-B. Prototype of every construction equipment vehicle and combine harvester to be subject to test.] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).](1)On and from the date of commencement of the Central Motor Vehicles (Sixth Amendment) Rules,2000, every manufacturer of construction equipment vehicle shall submit the prototype of the construction equipment vehicle to be manufactured by him for test by any of the agencies referred to in rule 126 for granting a certificate by that agency as to the compliance of provisions of the Act and these rules.(1A)[ On and from the date of commencement of Central Motor Vehicle (Fourth Amendment) Rules, 2015, every manufacturer of combine harvester shall submit the prototype of the combine harvester to be manufactured by him for test by any of the agencies referred to in rule 126 for granting a certificate by that agency as to the compliance of the provisions of the Act and these rules.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)](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).]. ](2A)[ The testing agencies referred to in rule 126 shall, in accordance with the procedure laid down by the Central Government, conduct tests on combine harvesters drawn from the production line of the manufacturer to verify whether the combine harvesters conform to the provisions of the Act, or rules, or orders issued there under:Provided that the provisions of this sub-rule shall not be applicable in respect of any combine harvester up to and including the 1st day of April, 2015.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)]
