Section 101(2) in The Central Motor Vehicles Rules, 1989
(2)One year from the date of commencement of Central Motor Vehicles (Amendment) Rules, 1993, [all motor vehicles other than three-wheelers,motor cycles and invalid carriages [manufactured on and after 1st January, 2003in respect of Category M1 vehicles, and in respect of other vehicles, on and after 1st May, 2003] [Substituted by GSR 400(E), dated 31.5.2002 (w.e.f. 31.5.2002).] , having a wind screen shall be fitted with a wind screen wiping system which shall conform to the requirements laid down in the following standards, as amended from time to time, till such time the corresponding Bureau of Indian Standards specifications are notified :(i)[IS: 15804-2008] [Substituted by GSR 291 (E), dated 24.4.2014], in the case of M-1 category of vehicles(ii)[IS: 15802-2008] [Substituted by GSR 291 (E), dated 24.4.2014], in the case of other vehicles.][(2-A) [All construction equipment vehicles and combine harvesters] [Sub-Rule (2-A) substituted by GSR 116(E), dated 27.2.2002 (w.e.f. 27.8.2002). Earlier sub-Rule (2-A) was inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).] having windscreen shall be fitted with an efficient power operated windscreen wiping system. The windscreen wiping system shall conform to the requirements of the standards as may be specified from time to time under these rules.]
