Section 108(4) in The Central Motor Vehicles Rules, 1989
(4)Use of multi-coloured red, blue and white light shall be permitted only on vehicles specifically designated for [such emergency and disaster management duties as may be specified by the Central Government] [Substituted 'emergency duties and shall be specifically specified by State Governments' by Notification No. G.S.R. 423(E), dated 1.5.2017 (w.e.f. 2.6.1989).].[* * *] [[Omitted '(5) The State Government shall inform the Central Government regarding publication of notifications issued by the concerned State Government under sub-rule (2) and under clause (e) of the Notification No. S.O. 52(E), dated 11th January, 2002, published in the Gazette of India, Ministry of Road Transport and Highways, regarding use of red light on top of vehicle being used by dignitaries.
