Section 92 in The Central Motor Vehicles Rules, 1989
92. General.
(1)No person shall use or cause or allow to be used in any public place any motor vehicle which does not comply with the provisions of this Chapter:[Provided that nothing contained in this rule shall apply to vehicles manufactured prior to the coming into force of the Central Motor Vehicles (Amendment) Rules, 1993.] [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).](2)Nothing in this rule shall apply to a motor vehicle(a)which has been damaged in an accident or to a vehicle stopped or impeded owing to shortage of fuel or other temporary defects while at the place at which the accident or defect occurred;(b)which is defective or damaged and is being removed to the nearest place of repair or disposal; or(c)which is more than fifty years old from the date of its registration and is being driven for taking part in a vintage car rally:Provided that where a motor vehicle can no longer remain under the effective control of the person driving, the same shall not be used in a public place except by towing.[Explanation. [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).] - For the purposes of this rule, motor vehicle includes construction equipment vehicle.](3)[ Testing of components conforming to standards in lieu of Indian Standards: Whenever apart, component or assembly is used in a vehicle complying with standards in lieu of those notified in these rules such as an international standard (for example, EEC/ECE/IEC/ISO or such other standards) or a foreign national standard, permission for use of such parts, component or assembly complying with such standards shall be approved by the Central Government.In such cases, the compliance of parts, components or assemblies to such international or foreign national standards will be established for the purpose of rule 126, by a certificate of compliance issued by an authorised certifying agency or by an accredited certifying agency of the country of origin for such international or foreign national standards and vetted by a testing agency as referred to in rule 126.] [Inserted by GSR 214(E), dated 18.3.1999 (w.e.f. 18.3.1999).]Overall dimension
