Section 92(1) in The Central Motor Vehicles Rules, 1989
(1)No person shall use or cause or allow to be used in any public place any motor vehicle which does not comply with the provisions of this Chapter:[Provided that nothing contained in this rule shall apply to vehicles manufactured prior to the coming into force of the Central Motor Vehicles (Amendment) Rules, 1993.] [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]
