Section 120(2) in The Central Motor Vehicles Rules, 1989
(2)[ Noise standards [Substituted by GSR 111(E), dated 10.2.2004 (w.e.f. 10.8.2004).].Every motor vehicle shall be constructed and maintained so as to conform to noise standards specified in Part E of the Schedule VI to the environment (Protection) Rules, 1986, when tested as per IS:3028-1998, as amended from time to time]:[Provided that on and from the 1st day of April, 2006, where different noise levels are prescribed for vehicles, the lowest limits prescribed for vehicles of such category, shall apply to Battery Operated Vehicles.] [Proviso added by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2005).]
