Section 127(2) in The Central Motor Vehicles Rules, 1989
(2)[ On and from the date of commencement of the Central Motor Vehicles (Sixth Amendment) Rules, 2000, the sale of every construction equipment vehicle manufactured shall be accompanied by a certificate of road-worthiness issued by the manufacturer in Form 22.] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).]Special provisions
