Section 85(4) in The Central Motor Vehicles Rules, 1989
(4)The tourist vehicle may operate circular tours of places lying exclusively in the home State or in the home State and outside the State if such circular tours are in the list approved by the tourist department of the home State to visit places of tourist, historical or religious importance and the tour is duly advertised before hand:[Provided that where such tourist vehicle is registered in the National Capital Region, it shall not operate circular tours of places lying exclusively 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).].]
