Section 124(1A) in The Central Motor Vehicles Rules, 1989
(1A)[ the general requirements of vehicle rear under run protecting device and the technical requirements of vehicle lateral protection side shall be as per IS:14812-2005 and as per IS:14682-2004, specified by Bureau of Indian standards, respectively, as amended from time to time, for the motor vehicles of categories mentioned therein.] [Substituted by Notification No. G.S.R. 291 (E) dated 24.4.2014][Provided that the vehicle manufacturers shall ensure the fitment of the rear under run protective device in vehicles of categories N2, N3 and their trailers except special purpose vehicles namely tractors and tippers at their end and lateral under run protective device either at their factory or at their dealers end. Vehicle not fitted with such devices shall not be registered under these rules. They shall also ensure to supply necessary kits if the fitment is not done by them in the case of lateral under-run protective device:Provided further that the rear under run protective device shall also be painted with yellow and white zebra stripes on the entire rear face of the device.] [[Provisos inserted by GSR 589(E), dated 16.9.2005 (w.e.f.16.3.2006).]]
