Section 90 in The Central Motor Vehicles Rules, 1989
90. Additional conditions for national permit.
- The national permit issued under sub-section(12) of section 88 shall be subject to the following additional conditions,namely:(1)[ All motor vehicles other than a trailer or modular hydraulic trailer] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] plying under a national permit shall be painted in dry leaf brown colour with thirty centimetres broad white borders and the words National permit shall be inscribed on both sides of the vehicle in bold letters within a circle of sixty centimetres diameter:Provided that the body of a tanker carrying dangerous or hazardous goods shall be painted in white colour with a dry leaf brown ribbon of 5 centimetres width around in the middle at the exterior and that of the drivers cabin in orange colour.(2)A board with the inscription National permit valid in the State(s) of with blue letters on white background shall be carried in front top of [such vehicles other than a trailer or modular hydraulic trailer for which the same shall appear on both sides of the vehicle] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)].(3)No such vehicle shall carry any goods without a bill of lading in Form 50.(4)The vehicle shall have a minimum of two drivers and shall be provided with a seat across its full width behind the drivers seat providing facility for the spare driver to stretch himself and sleep:[Provided that this sub-rule shall apply to light motor vehicle and medium goods vehicles only from a date to be notified by the Central Government.] [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).](5)The vehicle shall at all times carry the following documents and shall be produced on demand by an officer empowered to demand documents by or under the Act, namely:(i)Certificate of fitness,(ii)Certificate of insurance,(iii)Certificate of registration,(iv)National permit,(v)Taxation certificate,(vi)Authorisation.(6)The vehicle shall be subject to all local rules or restrictions imposed by a State Government.(7)The vehicle shall not pick up or set down goods between two points situated in the same State [other than the home State] [Inserted by GSR 933(E), dated 28.10.1989 (w.e.f. 28.10.1989).]:[Provided that where such vehicle is registered in the National Capital Region, it shall not pick up or set down goods between two points situated in the National Capital Region unless it conforms to the mass emission standards [(Bharat Stage-IV) specified in sub-rule (15) of rule 115] [Inserted by GSR 37(E), dated 20.1.2009 (w.e.f. 20.1.2009).].]
