97. Prohibiting of carrying of appliances likely to cause annoyance or dangers.
(1)no vehicle owner shall be allowed to carry or fix any appliance/fitting on the motor vehicle which may cause annoyance or danger to the other road users.(2)Restrictions on the use of coloured lights on motor vehicle;No motor vehicle owner shall allow or fix any coloured light in the front and on top of the roof other than the rear of the motor vehicle, provided that this provision shall not apply to the internal lighting of the vehicle or to light, if displayed by a direction indicator save the following categories which are specified below as under:(a)Revolving-cum-flasher red light will be used only by motor vehicles on emergency duties such as ambulances, fire brigade, vehicles of Delhi Police Control Room, and such light shall be on top at the middle of the roof.(b)[ & (c) (***) ] [Deleted vide notification no. F. Section 11/75/Tpt/97/455 dated 13-04-2005.](d)Police Petrol Vehicles, pilot Vehicles, transport Department Vehicles will use for distinction a blue revolving cum flasher light placed in front and on the top of the wind screen position.(e)Amber revolving or flashing light will be sued on vehicles plying on national and international airports in the national Capital Territory of Delhi(f)A red light without flasher will be allowed to be used on the front bonnet of the motor vehicle after obtaining the written permission of the [Chief Secretary of NCT of Delhi.] [Substituted vide notification no. F.Section 11/75/Tpt/97/455 dated 13-04-2005.] Provided that the power of the high bulb so used shall not exceed seven watts and covered with frosted glass.(3)Save the provisions of Rule 107 of the Central Motor Vehicles Rules, 1989, if any motor vehicle found plying within the State in contravention of above provisions, the vehicle shall be challaned impounded by the Traffic police checking staff of the Transport Department and its registration shall also be liable for cancellation.
