Section 104 in The Central Motor Vehicles Rules, 1989
104. [ Fitment of reflectors.] [Substituted by G.S.R. 338(E), dated 26-3-1993 (w.e.f. 26-3-1993).]
- [(1) Every motor vehicle manufactured on and after the 1st day of April,2006, including trailers and semi-trailers, other than three-wheelers and motorcycles shall be fitted with two red reflectors, one each on both sides at their rear. Every motor cycle shall be fitted with at least one red reflex reflector at the rear :] [Sub-Rule (1) and the proviso substituted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2005).][Provided that in respect of the vehicles of-(i)Category N-1 and Category N-2, 3.5 tonnes and above but less than 7.5 tonnes Gross Vehicle Weight, manufactured on and after 1stday of April, 2009, shall be affixed at the front with a white-reflective tape and at the rear with a red reflective tape running across the width of the body and the tapes affixed at front and rear shall be not less than 20 mm width and shall conform to the requirement of Annexures 4, 5and 6 of AIS:090-2005 till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).(ii)Category N-3 and Category N-2, 7.5 tonnes and above Gross Vehicle Weight, manufactured on and after 1st day of April, 2009, shall be affixed at the front with a white reflective tape running across the width of the body and the tape affixed at the front shall not be less than 50 mm width and shall conform to the requirement of Annexures 4, 5 and 6 of AIS:090-2005till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).(iii)Category N-3 including trailers or semi-trailers and Category N-2, 7.5 tonnes and above GVW along with trailers or semi-trailers, manufactured on and after 1st day of April, 2009, shall be affixed with reflective contour marking at the rear and side in accordance with AIS:090 -2005 till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).(iv)Category M-2 and M-3, manufactured on and after1st October, 2009, shall be affixed at the front with white reflective tape and at the rear with red reflective tape running across the width of the body and the sides of M3 category vehicles shall be affixed with yellow reflective tape running across the length of the body but tapes so affixed shall not be less than 50 mm width and shall conform to Annexures 4, 5and 6 of AIS: 090-2005, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).](2)Every goods carriage vehicle including trailers and semi-trailers other than three-wheeler [* * *] [The words 'of engine capacity not exceeding 500 cc' omitted by GSR 589(E), dated 16.9.2005 (w.e.f. 1.4.2006).] shall be fitted with two white reflectors one each at the extreme right and left bottom corners in the front of the vehicle and facing to the front. The reflecting area of each reflector shall not be less than 28.5 sq. centimetres, in the case of vehicles with overall length of more than 6 metres, and not less than 7 sq. centimetres in case of other vehicles.(3)[ All trailers including semi-trailers, other than those drawn by three-wheeled tractors [* * *] [Substituted by GSR 214(E), dated 18.3.1999 (w.e.f. 18.3.1999).] shall be fitted with the following reflex reflectors, namely,(i)two white reflex reflectors in the front, one each at the right and left corners at a height not exceeding 1500 mm above the ground,(ii)two red reflex reflectors in the rear, one each at the right and left corners at a height not exceeding 1500 mm above the ground, and(iii)the area of the reflectors referred to above shall not be less than 28.5 sq. cm. in the case of trailers with overall length exceeding 6 metres and shall not be less than 7 sq.cm. in case of other trailers.](4)[ On and after expiry of one year from the date of commencement of the Central Motor Vehicles(Amendment) Rules, 1999, the reflectors referred to in this rule and in rule110 shall be of reflex type conforming to [AIS:057:2005 till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986(63 of 1986)] [Substituted by GSR 214(E), dated 18.3.1999 (w.e.f. 18.3.1999). Earlier sub-Rule(4) was substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]. ] [Substituted by GSR 784(E), dated 12.11.2008 (w.e.f. 12.11.2008).](5)[ On and from the date of commencement of the Central Motor Vehicles Rules, 1993, every motor vehicle and trailer of length exceeding 6 metres shall be fitted with two amber coloured reflex reflectors on each left hand and right hand of the vehicle, one set as close to the front end as possible and the other set as close to the rear end as possible. The height of the side reflectors above the ground shall not be more than 1500 mm. The area of each reflector shall not be less than 28.5 sq. cm.:Provided that in case the distance between the two side reflectors is more than 3 metres, additional intermediate side reflectors shall be fitted so that the distance between any adjacent side reflector is not more than 3 metres.] [ Substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).][[104A. Fitment of reflectors on construction equipment vehicles and combine harvester. [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).]- All construction equipment vehicles and combine harvester shall be fitted with ](i)two white reflex reflectors in the front of the vehicle on each side and visible to on-coming vehicles from the front at night;[Provided that in case of combine harvester, the height of front white reflex-reflector shall not be more than 2100 mm above the ground in the case of unobstructed vision from the front and the implement or device shall not obstruct the visibility of the front reflex-reflectors to the oncoming vehicles;] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)](ii)two red reflectors in the rear of the vehicle,one each at right and left corners, at a height not exceeding 1500 mm above the ground in the case of unobstructed vision from the rear and the implement or device shall not obstruct the visibility of the reflectors to the following vehicle;[Provided that in case of combine harvester, the height shall not exceed 2100 mm above the ground;] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)](iii)two sets of amber coloured side reflex reflectors, one each on left hand and right hand sides of the vehicle, one set as close to the front end and the other set as close to the rear end as possible to the basic machine without attachments and if the distance between the two amber side reflex reflectors is more than 3 metres, additional intermediate amber side reflex reflectors shall be fitted so that the distance between any adjacent amber side reflex reflector is not more than 3 metres :[Provided that the fitment of reflex reflectors on the implements such as booms of cranes and arms of shovels, shall not be mandatory. However, wherever possible the fitment of these reflectors may be done considering the working environment/nature of these machines in the fields;] [Substituted by GSR 116(E), dated 27.2.2002, for the proviso (w.e.f. 27.8.2002).](iv)the reflecting area of each reflex reflector shall not be less than 28.5 sq. cms;(v)the construction equipment vehicle [and combine harvestor] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] shall befitted with a retro-reflective tape or retro-reflective paint of not less than20 millimetres width, running across the width of the body at the front and rear, and the colour of the reflective tape or reflective paint shall be white at the front and red at the rear;(vi)the reflectors referred to in this sub-rule, shall be of reflex type conforming to Indian Standards IS:8339 specified by the Bureau of Indian Standards;(vii)the retro-reflective tape and paint shall be as per clause 801 and 803 of Ministry of Surface Transport (Roads Wing) specifications for Road and Bridge works (3rd Revision,1995) as amended from time to time.][104-B. Fitment of reflectors for agricultural tractors. [Rule 104-B inserted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2005).](1)Every agricultural tractor manufactured on and after the 1st day of April, 2006 shall be fitted with two non-triangular red reflectors of not less than 7 sq. cm reflecting area one each on both sides at the rear.(2)The reflectors referred in sub-rule (1) of this rule shall be of the reflex type conforming to AIS:057:2005 till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).
