Section 122(3) in The Central Motor Vehicles Rules, 1989
(3)[ In case of E-rickshaw or E-cart, the registered E-rickshaw or E-cart Association or manufacturer producing E-rickshaw or E-cart shall intimate to the State Transport Authority regarding the place where the number shall be embossed or etched or punched including the code for the year and month of production for each model of E-rickshaw or E-cart.] [Inserted by Notification No. G.S.R. 27 (E) dated 13.1.2015 (w.e.f. 2.6.1989)]Safety DevicesSafety devices for drivers, passengers and road users
