Section 115B(iii) in The Central Motor Vehicles Rules, 1989
(iii)[ for the vehicles manufactured on and after the 1st day of April, 2005, the type approval norms as applicable subject to minimum of Bharat Stage III emission norms in case of four-wheelers and Bharat Stage II emission norms for two and three-wheelers;] [Clause (iii) inserted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2006).]
