Section 88(2A) in The Central Motor Vehicles Rules, 1989
(2A)[ No national permit shall be granted for a puller tractor which is more than fifteen years old at any point of time:Provided that the national permit may be extended for another period of five years subject to certificate of fitness granted by the manufacturer or a chartered engineer, in case the manufacturer ceases to operate in India.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)]
