Section 92(3) in The Central Motor Vehicles Rules, 1989
(3)[ Testing of components conforming to standards in lieu of Indian Standards: Whenever apart, component or assembly is used in a vehicle complying with standards in lieu of those notified in these rules such as an international standard (for example, EEC/ECE/IEC/ISO or such other standards) or a foreign national standard, permission for use of such parts, component or assembly complying with such standards shall be approved by the Central Government.In such cases, the compliance of parts, components or assemblies to such international or foreign national standards will be established for the purpose of rule 126, by a certificate of compliance issued by an authorised certifying agency or by an accredited certifying agency of the country of origin for such international or foreign national standards and vetted by a testing agency as referred to in rule 126.] [Inserted by GSR 214(E), dated 18.3.1999 (w.e.f. 18.3.1999).]Overall dimension
