Section 125 in The Central Motor Vehicles Rules, 1989
125. [ Safety belt,collapsible steering column, auto dipper and padded dash boards. [Rule125 substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]
- [(1)] One year from the date of commencement of the Central Motor Vehicles(Amendment) Rules, 1993, the manufacturer of every motor vehicle other than motor cycles and three-wheelers [* * *] [The words, figures and letters 'of engine capacity not exceeding 500 cc'omitted by GSR 276(E), dated 10.4.2007 (w.e.f. 10.4.2007).], shall equip every such vehicle with a seat belt for the driver and for the person occupying the front seat.[(1-A) The manufacturer of every motor vehicle of M-1 category shall equip every motor vehicle with a seat belt for a person occupying the front facing rear seat:Provided that the specifications of Safety Belt Assemblies and Safety Belt Anchorages in Motor vehicles shall conform to [IS: 15140-2003 and IS: 15139-2002 respectively] [Sub-Rule(1-A) substituted by GSR 400(E), dated 31.5.2002 (w.e.f. 31.5.2002).]:Provided further that on and after 1st October, 2002, the specification of Safety Belt Assemblies and safety Belt Anchorages in motor vehicles shall conform to [IS:15140-2003 and IS:15139-2002 respectively] [Substituted by GSR 784(E), dated 12.11.2008 (w.e.f. 1.4.2009).].]][(1-B) On and after the 1st day of October, 2009, the front under run protective n (sic)after 1st day of October, 2009 shall comply with the requirements specified in AIS: 069-2006, till the corresponding HIS specifications are devices fitted on N2 and N3 categories of motor vehicles, manufactured o (sic) notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).(1-C) On and after the 1st day of April, 2009, the temporary cabin fitted on drive away chassis vehicles of Category M and N, manufactured on and after the 1st day of October, 2008 that are driven off from the factory premises for purposes of body building, shall comply with the requirements specified in AIS: 070-2004 till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).] [Inserted by GSR 784(E), dated 12.11.2008 (w.e.f. 12.11.2008).][Provided that this sub-rule is applicable only to those drive away chassis vehicles driven on road, whenever and wherever, by its own wheels using own power and not applicable to those drive away chassis vehicles that are transported upon trailers or by any other mode of transportation.] [Inserted by Notification No. G.S.R. 121 (E), dated 10.2.2017 (w.e.f. 2.6.1989).](2)Six months from the date of commencement of the Central Motor Vehicles (Amendment) Rules 1993, all motor vehicles shall be equipped with rear view mirror.[Provided that [on and from 1st May, 2003] [Inserted by GSR 400(E), dated 31.5.2002 (w.e.f. 31.5.2002).], the rear view mirror specifications and installation requirements shall be as specified by AIS: 001-2001 and AIS: 002-2001 respectively, as may be amended from time to time, till such time as corresponding Bureau of Indian Standards specifications are notified.][Provided further that on and after the 1st October, 2012, for agricultural tractors, the rear view mirror specifications and installation requirements shall conform to AIS: 001-2001 and AIS:114- 2009 respectively, as amended from time to time, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).] [Inserted by Notification No. G.S.R. 625 (E) dated 8.8.2012 (w.e.f. 2.6.1989)][* * *] [Sub-Rule(3) omitted by GSR 29(E), dated 15.1.1998 (w.e.f. 15.1.1998).][* * *] [Sub-Rule(4) omitted by GSR 659(E), dated 12.9.2001 (w.e.f. 12.9.2001). ](5)[ On and after 1st January, 2003, the size and specifications on seats, their Anchorages and Head Restraints(excluding luggage retention) on M-1 vehicle category shall conform to [IS: 15546-2005] [Inserted by GSR 400(E), dated 31.5.2002 (w.e.f. 31.5.2002).].(6)[ On and from the 1st day of October,2007, the seats, their anchorages and their head restraints for M2, M3, N1, N2and N3 category of vehicles, shall be in accordance with AIS:023:2005 as amended from time to time till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).] [[Sub-Rule(6) inserted by GSR 589(E), dated 16.9.2005 (w.e.f.16.9.2005).]][[(8) Motor vehicles of category M1] [Substituted by Notification No. G.S.R. 291 (E) dated 24.4.2014] excluding transport vehicles and special purpose vehicles manufactured on and after 1st April, 2015, shall have a provision for installation of at least one category of child restraint system for all weight groups on at least one of the seating positions, as specified in AIS: 072-2009, as amended from time to time, till the corresponding Bureau of Standards specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986):Provided that the manufacturer or importer or dealer of the child restraint system shall provide the guidelines for fitment and use of such system to the buyer of such vehicles:Provided further that for such vehicles, vehicle manufacturer or importer or dealer of the motor vehicle shall provide the guidelines for recommended position in the vehicle.](9)[ Motor vehicles of category M1, manufactured on and after the 1st day of July, 2019, shall comply with the additional safety features and its requirements stipulated in AIS-145-2017, as amended from time to time.] [Inserted by Notification No. G.S.R. 1483(E), dated 7.12.2017 (w.e.f. 2.6.1989).][[125-A. Safety belt, etc., for construction equipment vehicles and combine harvesters.] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).]- One year from the date of commencement of the Central Motor Vehicles (Sixth Amendment) Rules, 2000, the manufacturer of every construction equipment vehicle other than an agriculture tractor shall equip every such vehicle with a seat belt for the driver and for the person occupying the front seat, and with a rear view mirror.][Provided that every combine harvester fitted with a cabin, shall be equipped with a seat belt for the driver and with a rear view mirror.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)][125-B. Special requirements for transport vehicles that are driven on hills. [Rule 125-B and 125-C inserted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2005).](1)On and from the 1st day of October, 2006, such four wheeled transport vehicles as may be notified by State Governments in the Official Gazette plying on such routes or areas in hilly terrains shall be fitted with fog lamp, power steering, defrosting and demisting system and that the State Government would provide a lead time of six months for this purpose.(2)Anti-Lock Braking System shall be introduced in all M-2category buses including those plying on All India Tourist Permit on and from the 1st day of October, 2007 in hill areas.
