Section 110 in The Central Motor Vehicles Rules, 1989
110. [ [Lamps on three-wheelers] [Substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).].
- Every [three-wheeler] [Substituted by GSR 589(E), dated 16.9.2005, for 'auto-rickshaws and three-wheelers of engine capacity not exceeding 500 cc' (w.e.f. 1.4.2006).] shall be fitted with one front head lamp and [two side white or amber lights] [Substituted by GSR 214(E), dated 18.3.1999 (w.e.f. 18.3.1999).] or two front lamps on the body. In addition to the front lamp or side lights, it shall be fitted with [two rear lamps showing to the rear red light] [Substituted by GSR 214(E), dated 18.3.1999 (w.e.f. 18.3.1999).] visible from a distance of 75 metres and a white light illuminating the registration mark exhibited on the rear of the vehicle so as to render it legible from a distance of 15 metres; and also two red reflex reflectors each having a reflecting area of not less than seven square centimetres :Provided in case where these vehicles are attached with trailers, the rear fitments mentioned in this rule and direction indicator system mentioned in rule 102 shall also be provided at the rear of the trailer:][Provided further that fitment of one head lamp shall be applicable only in case of three-wheelers with overall width not exceeding 1400 mm and in such cases the side lights shall be amber in colour.] [Proviso inserted by GSR 589(E), dated 16.9.2005 (w.e.f. 1.4.2006).]
