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[Cites 0, Cited by 0] [Section 115E] [Entire Act]

Union of India - Subsection

Section 115E(4) in The Central Motor Vehicles Rules, 1989

(4)Test requirements for the type approval and extension for different classes of vehicles are specified in Table 1, Table 2 and Table 3 below, respectively:[Table 1 [Substituted by Notification No. G.S.R. 682 (E), dated 12.7.2016 (w.e.f. 2.6.1989).]Test requirements for type approval and extensionFor four wheeled vehicles with Gross Vehicle Weight less than or equal to 3,500 kg
S. No. Test Flex-fuel ethanol vehicle
1 Gaseous pollutants (Type I test) On both gasoline and E85 or E100 fuel
2 Idle and high idle emission (Type II test) On both gasoline and E85 or E100 fuel
3 Crank case emission (Type III) Only on gasoline fuel
4 Evaporative emissions (Type IV) Only on gasoline fuel
5 Durability (Type V) Only on gasoline fuel
6 On-board diagnostics (OBD II) On both gasoline and E85 or E100 fuel
Table 2Test requirements for type approval and extensionFor two or three wheeled vehicles
S. No. Test Flex-fuel ethanol vehicle
1 Gaseous pollutants (Type I test) On both gasoline and E85 or E100 fuel
2 Idle and emission (Type II test) On both gasoline and E85 or E100 fuel
3 Crankcase emission (Type III) Only on gasoline fuel
4 Evaporative emissions (Type IV) Only on gasoline fuel
5 Durability (Type V) Only on gasoline fuel]
Table 3Test requirements for type approval and extension for four wheeled vehicles with Gross Vehicle Weight greater than 3,500 kg
S. No. Test Applicability
1 Gaseous pollutants Test on ED95 fuel (as per prevailing emission norms BSIII orBIV)
2 Free acceleration smoke Test on ED95
3 Durability, if opted for, instead of fixed deteriorationfactor Test on ED95
4 On-board diagnostics (OBD) Test on ED95
Notes. - (i) Mass emission tests shall be carried out as per MoRTH/CMVR/TAP-115/116 Issue 4 and its subsequent issues or amendments, as applicable and suitable updation of the ratios of gas component densities to exhaust gas density, hydrogen-carbon-oxygen ratio and fuel consumption formula shall be done in type approval procedure.
(ii)Vehicle manufacturer shall submit the vehicle to any of the test agencies specified in rule 126, for type
approval.
(iii)Flex fuel vehicles with Gross Vehicle Weight less than or equal to 3.5 tonnes shall be tested on chassis dynamometers using the prevailing gasoline vehicle emission driving cycle; and ED95 fuel vehicles with Gross Vehicle Weight greater than 3.5 tonnes shall be tested on engine dynamometers using the prevailing diesel engine emission driving cycle.
(iv)Flex fuel vehicles shall be tested with reference fuel specified in Annexures IV-J and IV-Q and pure ethanol fuel vehicle shall be tested with reference fuel specified in Annexure-IV-R to these rules.
(v)For Conformity of Production test applicability, refer to MoRTH/CMVR/TAP-115/116 Issue 4 and its subsequent issues or amendments, as applicable; and fuel requirement for applicable tests, refer to above Table 1, Table 2 and Table 3.
(vi)The reference fuel shall be as specified in Annexure IV-J for gasoline; Annexure IV Q for E85 vehicles and in Annexure-IV-R for ED95 vehicles.
(vii)For commercial fuel specifications for gasoline IS 2796:2008 and its subsequent amendments may be referred.
(viii)For base ethanol specifications refer IS 15464:2004 and for E85 and ED95 commercial fuel, oil marketing companies shall use suitable additives to produce and dispense such grade of fuel. Specification for commercial E85 and ED95 shall be prepared by Bureau of Indian Standards.
(ix)The Conformity of Production frequency and sampling shall be as per requirements given in MoRTH/CMVR/TAP-115/116 Issue 4 and its subsequent issues or amendments, as applicable, according to category of vehicle.
(x)Deterioration factors shall be as per prevailing emission norms, according to the vehicle categories, where durability test is applicable.
(xi)For spark ignition vehicle, where measurement of net power is specified in the case of normal gasoline vehicles, it shall be carried out on engine dynamometer as per IS: 14599-1999, with gasoline, as amended from time to time.]
(xii)[ The reference fuel shall be as specified in Annexure IV-J for gasoline; Annexure S for E100 vehicles.] [Inserted by Notification No. G.S.R. 682 (E), dated 12.7.2016 (w.e.f. 2.6.1989).]