(1)Every transport vehicle notified by the Central Government under sub-section (4) of section 41 of the Motor Vehicles Act, 1988 (59 of 1988) save as provided herein, and manufactured or on after the 1st October, 2015 shall be equipped or fitted by the vehicle manufacturer, either in the manufacturing stage or at the dealership stage, with a speed governor (speed limiting device or speed limiting function) having maximum pre-set speed of 80 kilometre per hour conforming to the Standard AIS 018/2001, as amended from time to time:Provided further that the transport vehicles that are -(i)two wheelers;(ii)three wheelers;(iii)quadricycle's;(iv)[ * * *](v)fire tenders;(vi)ambulances;(vii)police vehicles;(viii)verified and certified by a testing agency specified in rule 126 to have maximum rated speed of not more than 80 kilometre per hour;Provided further that the transport vehicles manufactured on or after 1st October, 2015 that are dumpers, tankers, school buses, those carrying hazardous goods or any other category of vehicle, as may be specified by the Central Government by notification in the Official Gazette from time to time, shall be equipped or fitted by the vehicle manufacturer, either in the manufacturing stage or at the dealership stage, with a speed governor (speed limiting device or speed limiting function) having maximum speed of 60 kilometre per hour conforming to the Standard AIS 018/2001, as amended from time to time.[Provided also that on and from 1st April 2017, articulated or truck-trailer or tractor-trailer vehicles engaged by automobile manufacturers to carry motor vehicles from their factories to different sale outlets in the country, shall be equipped or fitted by the vehicle manufacturer, either in the manufacturing stage or at the dealership stage, with a speed governor (speed limiting device or speed limiting function) having maximum speed of 60 kilometers per hour conforming to AIS 018/2001, as amended from time to time, till such time the corresponding Bureau of Indian Standards specifications are notified.] [Inserted by Notification No. G.S.R. 963 (E), dated 7.10.2016 (w.e.f. 2.6.1989).](2)The State Government shall, by notification in the Official Gazette, specify on or before 1st October, 2015, the categories of transport vehicles registered prior to the 1st October, 2015 which are not already fitted with a speed governor (speed limiting device or speed limiting function), and are not covered under the first proviso to sub-rule 1 above, that such transport vehicles shall be equipped or fitted by the operators of those vehicles on or before 1st April, 2016 with a speed governor (speed limiting device or speed limiting function), having maximum pre-set speed of 80 kilometre per hour or such lower speed limit as specified by the State Government from time to time, conforming to the Standard AIS: 018/2001, as amended from time to time:Provided that the categories of transport vehicles carrying hazardous goods and those transport vehicles that are dumpers, tankers or school buses, registered prior to the 1st October, 2015 and not already fitted with a speed governor (speed limiting device or speed limiting function), shall be equipped or fitted by the operator of such vehicle, with a speed governor (speed limiting device or speed limiting function) having maximum pre-set speed of 60 kilometre per hour or such other lower speed limit as may be specified by the State Government, conforming to the Standard AIS: 018/2001, as amended from time to time".](3)[. An Airport Passenger Bus, referred to in rule 93C, shall be equipped or fitted with a speed governor (speed limiting device or speed limiting function) having maximum pre-set speed of thirty kilometer per hour or such lower speed limit as specified by the State Government from time to time, conforming to the standard AIS: 018/2001 as amended from time to time.] [Inserted by Notification No. G.S.R. 594(E), dated 13.6.2016 (w.e.f. 2.6.1989).]Reduction of noise
