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[Cites 0, Cited by 0] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(3) in The Central Motor Vehicles Rules, 1989

(3)In the case of an articulated vehicle or a tractor-trailer combination specially constructed and used for the conveyance of individual load of exceptional length,
(i)if all the wheels of the vehicle are fitted with pneumatic tyres,or
(ii)if all the wheels of the vehicle are not fitted with pneumatic tyres,so long as the vehicle is not driven at a speed exceeding twenty-five kilometres per hour, the overall length shall not exceed 18 metres.
Explanation. - For the purposes of this rule overall length means the length of the vehicle measured between parallel planes passing through the extreme projection points of the vehicle exclusive of
(i)a starting handle;
(ii)any hood when down;
(iii)any fire-escape fixed to a vehicle;
(iv)any post office letter-box, the length of which measured parallel to the axis of the vehicle,does not exceed 30 centimetres;
(v)any ladder used for loading or unloading from the roof of the vehicle or any tail or indicator lamp or number plate fixed to a vehicle;
(vi)any spare wheel or spare wheel bracket or bumper fitted to a vehicle;
(vii)any towing hook or other fitment which does not project beyond any fitment covered by clauses (iii)to (vi).
[(3-A) [The overall length of theconstruction equipment vehicle and combine harvester] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).], in travel shall not exceed 12.75 metres :Provided that in the case of construction equipment vehicle with more than two axles,the length shall not exceed 18 metres.[Provided further that in case of combine harvester exclusively used for harvesting sugarcane, the overall length in travel shall not exceed 15 metres.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)]Explanation. - For the purposes of this sub-rule overall length means the length of the vehicle measured between parallel planes through the extreme projection points of the vehicle, exclusive of
(i)any fire-escape fixed to a vehicle;
(ii)any ladder used by the operator to board or alight the vehicle;
(iii)any tail or indicator lamp or number plate fixed to a vehicle;
(iv)any sphere wheel or sphere wheel bracket or bumper fitted to a vehicle;
(v)any towing hook or other fitments;
(vi)any operational attachment on front, rear or carrier chassis of construction equipment vehicle in travel mode.]