Section 115B(c) in The Central Motor Vehicles Rules, 1989
(c)[ vehicle models and variants having option for bi-fuel operation and fitted with limp-home Gasoline tank of capacity not exceeding two litres, three litres and five litres respectively on two-wheeler, three-wheeler and four-wheeler shall be exempted from mass emission tests including all tests specified under sub-rule (2),Notes 6 and 7 mentioned below clause (C) of sub-rule (14) and Notes 6, 7, 15and 16 of sub-clause (i) of clause (b)of sub-rule (15) of rule 115 in Gasoline mode; [Substituted by GSR 84(E), dated 9.2.2009 (w.e.f. 9.2.2009).]
