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Union of India - Section

Section 115F in The Central Motor Vehicles Rules, 1989

115F. [ Fuel consumption standard. [Substituted by Notification No. G.S.R. 954 (E), dated 4.10.2016 (w.e.f. 2.6.1989).]

(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.
(2)The procedure for ensuring compliance under sub-rule (1) shall be as laid down in Document No. MoRTH/CMVR/ TAP-115/116, as amended from time to time.
(3)The procedure specified under sub-rule (2) shall be evaluated annually by the International Centre for Automotive Technology (ICAT), Manesar.]
115F. [ Mass emission standards for bio-diesel (B100). [Inserted by Notification No. G.S.R. 412(E), dated 11.4.2016 (w.e.f. 2.6.1989).]- (1) The newly manufactured vehicles fitted with compression ignition engine compatible to run on diesel or mixture of bio-diesel up to hundred per cent bio-diesel (B100) (hereinafter referred to as flex-fuel bio-diesel vehicle), shall be type approved as per prevailing diesel emission norms.(2) The compatibility of vehicle to level of bio-diesel blend or B100 shall be specified by the vehicle manufacturer and the same shall be displayed on vehicle by putting a clearly visible sticker.(3) Test requirements for the type approval and extension for different classes of vehicles are specified in Table 1, Table 2 and Table 3 below, respectively:Table 1Test requirements for type approval and extension for four wheeled vehicles with Gross Vehicle Weight less than or equal to 3,500 kilogramme{|
S. No. Test Flex-fuel bio-diesel vehicle
1. Gaseous pollutants (type I test) On both diesel and B100 fuel
2. Free acceleration smoke ( type II Test) On both diesel and B100 fuel
3. Durability (Type V), if opted for instead of fixedDeterioration Factor (DF) Only on diesel fuel
4. On-board diagnostics (India OBD II) On both diesel and B100 fuel
Table 2Test requirements for type approval and extension for three wheeled vehicles
S. No. Test Flex-fuel bio-diesel vehicle
1. Gaseous pollutants (Type I test) On both diesel and B100 fuel
2. Free acceleration smoke (Type II test) On both diesel and B100 fuel
3. Durability (Type V test), if opted for instead of fixedDeterioration Factor Only on diesel fuel
Table 3Test requirements for type approval and extension for four wheeled vehicles with Gross Vehicle Weight greater than 3,500 kg
S. No. Test Flex-fuel bio-diesel vehicle
1. Gaseous pollutants On both diesel and B100 fuel
2. Free acceleration smoke On both diesel and B100 fuel
3. Durability, if opted for instead of fixed DF Only on diesel fuel
4. On-board diagnostics (OBD) On both diesel and B100 fuel
Diesel vehicles which are declared as compatible to run on bio diesel up to 20 per cent blend shall be tested only with Reference Diesel Fuel for prevailing emission norms.Notes- 1. Mass emission tests shall be carried out as per MoRTH/CMVR/TAP-115/116 Issue 4 and its subsequent issues or amendments, as applicable, and suitable updation of the ratio of gas component densities to exhaust gas density, hydrogen-carbon-oxygen ratio and fuel consumption formula shall be done in type approval procedure.