Section 177(7) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
(7)Air condition unit mounting. - (a) Such people service vehicle may be equipped with air conditioning unit of adequate standard.(b)The air conditioned engine compartment shall be provided with sound proof materials so as to damper the engine noise to suitable D.B. level and with vibrating mounting so as to minimise vibration factors in the saloon compartment.
