- [[Every construction equipment vehicle, combine harvester and motor vehicle] other than] [* * *] [ The words 'three wheelers of engine capacity not exceeding 500 cc' omitted by GSR 589(E), dated 16.9.2005 (w.e.f. 1.4.2006).] motor cycles and three-wheeled invalid carriages shall be provided with one white or amber parking light on each side in the front. In addition to the front lights, two red parking lights one on each side in the rear shall be provided. The front and rear parking lights shall remain lit even when the vehicle is kept stationary on the road:Provided that these rear lamps can be the same as the rear lamps referred to in rule 105, sub-rule (2):[* * *] [Proviso omitted by GSR 111(E), dated 10.2.2004 (w.e.f. 10.8.2004). ] ][Provided also that construction equipment vehicle [and combine harvester] [Substituted by G.S.R. 642(E), dated 28.7.2000 (w.e.f. 2.6.1989).], which are installed with flood light lamps or spot lights at the front, rear or side of the vehicle for their off-highway or construction operations, shall have separate control for such lamps or light sand these shall be permanently switched off when the vehicle is travelling on the road.]
