Section 129(2) in The Central Motor Vehicles Rules, 1989
(2)[ One year from the date of commencement of Central Motor Vehicles (Amendment) Rules, 1993, every goods carriage carrying goods of dangerous or hazardous nature to human life,shall be fitted with tachograph (an instrument to record the lapse of running time of the motor vehicle; time speed maintained,acceleration, deceleration, etc.) conforming to the specifications of the Bureau of Indian Standards.] [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).][129-A. Spark arrester. [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]- Six months from the date of commencement of Central Motor Vehicles (Amendment)Rules, 1993, every goods carriage carrying goods of dangerous or hazardous nature to human life shall be fitted with a spark arrester.]
