Section 115F(1) in The Central Motor Vehicles Rules, 1989
(1)Every manufacturer or importer of M1 motor vehicles which are type approved under rule 126, with at least four wheels, other than quadricycles, used for carriage of passengers and their luggage and comprising not more than nine seats including driver's seat, and of gross vehicle weight not exceeding 3,500 kilograms, manufactured or imported for sale in India, shall on and from the 1st day of April, 2017, comply with the Average Fuel consumption Standard, notified under the Energy Conservation Act, 2001 vide notification of the Government of India in the Ministry of Power number 1072 (E), dated the 23rd April, 2015.
