Section 124(2) in The Central Motor Vehicles Rules, 1989
(2)[ Every manufacturer shall get the prototype of the part, component or sub-assembly for which standards have been notified, approved from any agency as referred to in rule 126 [and in the case of tyre and rubber components from the Indian Rubber Manufacturers Research Association, Thane] [Substituted by GSR 214(E), dated 18.3.1999 (w.e.f. 18.3.1999).], or in case of compliance with notified Indian Standards from any laboratory duly authorized by the Bureau of Indian Standards. On the basis of such approval, every manufacturer shall also certify compliance with the provisions of this rule in Form 22.][(2-A) 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 get the prototype of the part, component or sub-assembly for which standards have been notified, approved from any agency as referred to in rule 126 or the Central Institute of Road Transport, Pune, or in case of compliance with notified Indian Standards from any laboratory duly authorized by the Bureau of Indian Standards, and on the basis of such approval, the E-rickshaw or E-cart association or manufacturer shall also certify compliance with the provisions of this rule in Form 22.] [Inserted by Notification No. G.S.R. 27 (E) dated 13.1.2015 (w.e.f. 2.6.1989)]
