Section 115E(3) in The Central Motor Vehicles Rules, 1989
(3)[ The compatibility of vehicle to level of ethanol blend of E85 or E100 or ED95 shall be defined by the vehicle manufacturer and the same shall be displayed on vehicle by putting a clearly visible sticker.] [Substituted by Notification No. G.S.R. 682 (E), dated 12.7.2016 (w.e.f. 2.6.1989).]
