Section 99 in The Central Motor Vehicles Rules, 1989
99. Forward and backward motion.
- Every [motor vehicle including [construction equipment vehicle, agricultural tractor and combine harvester] [Substituted by GSR 116(E), dated 27.2.2002, for 'motor vehicle' (w.e.f. 27.8.2002).] and agriculture tractor] other than a motor cycle and three-wheeled invalid carriages, shall be capable of moving under its own power [in the reverse direction also] [Substituted by GSR 338(E), dated 26.3.1993, for 'either forwards or backwards' (w.e.f. 26.3.1993).]:[Provided that power tillers with a riding attachment and power tillers coupled to trailers shall be capable of moving under its own power in the reverse direction also.] [Proviso inserted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2006).]
