Section 93(4) in The Central Motor Vehicles Rules, 1989
(4)The overall height of a motor vehicle measured from the surface on which the vehicle rests,(i)in the case of a vehicle other than a double-decked [transport vehicle] [Substituted by GSR 589(E), dated 16.9.2005, for 'motor vehicle'(w.e.f. 16.9.2006).], shall not exceed 3.8 metres;(ii)[ in the case of a double decked transport vehicle, shall not exceed 4.75 metres; [Clause (ii) substituted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2006).](ii-a) in the case of tractor-trailer goods vehicle, shall not exceed 4.20 metres;](iib)[ in the case of modular hydraulic trailer or combination of such modular hydraulic trailers, shall not exceed 4.75 metres;] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)](iii)[in the case of a laden trailer carrying ISO series 1 Freight Container or in the case of fabricated containerised motor vehicle, shall not exceed 4.52 metres] [Clause (iii) substituted by GSR 276(E), dated 10.4.2007 (w.e.f. 10.4.2007).] :Provided that the provisions of clauses (i) to (iii)shall not apply to fire-escape tower wagons and other special purpose vehicles exempted by general or special order of registering authority.[(4-A) The overall height of a construction equipment vehicle [or combine harvester] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).] measured from the surface on which the vehicle rests shall not exceed 4.75 metres, while in the travel mode:Provided that the provisions of this sub-rule shall not apply to any other special purpose attachment to the construction equipment vehicle [or combine harvester] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] exempted by general or special order of the registering authority.]
