Section 119(1) in The Central Motor Vehicles Rules, 1989
(1)[On and after expiry of one year from the date of commencement of the Central Motor Vehicles(Amendment) Rules, 1999, [every motor vehicle, agricultural tractor, power tiller and construction equipment vehicle] [Substituted by GSR 214(E), dated 18.3.1999 (w.e.f. 18.3.1999).]manufactured shall be fitted with an electric horn or other devices conforming to the requirements of IS: 18841992,specified by the Bureau of Indian Standards] for use by the driver of the vehicle and capable of giving audible and sufficient warning of the approach or position of the vehicle:[Provided that vehicles manufactured on and from the 1st October, 2014, the horn installation requirements for motor vehicles shall be as per IS:15796-2008, specified by the Bureau of Indian Standards, as amended from time to time.] [Substituted by Notification No. G.S.R. 291 (E) dated 24.4.2014]
