Section 100(3) in The Central Motor Vehicles Rules, 1989
(3)[ The glass of the front windscreen of every motor vehicle [other than two-wheelers and agricultural tractors] [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] manufactured after three years from the coming into force of the Central Motor Vehicles (Amendment) Rules, 1993 shall be made of laminated safety glass :[Provided that on and from three months after the commencement of the Central Motor Vehicles (Amendment)Rules, 1999, the glass of the front windscreen of every motor vehicle other than two-wheelers and agricultural tractors shall be made of laminated safety glass conforming to the Indian Standards IS: 2553Part 21992.] [Inserted by GSR 214(E), dated 18.3.1999 (w.e.f. 18.3.1999).]Explanation. - For the purpose of these sub-rules laminated safety glass shall mean two or more pieces of glass held together by an intervening layer or layers of plastic materials. The laminated safety glass will crack and break under sufficient impact, but the pieces of the glass tend to adhere to the plastic material and do not fly, and if a hole is produced, the edges would be less jagged than they would be in the case of an ordinary glass.[(3-A) The glass of the front windscreen of a construction equipment vehicle manufactured after 3years from the date of commencement of the Central Motor Vehicles (Sixth Amendment) Rules, 2000 shall be made of laminated safety glass.] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).]
