Section 103(2) in The Central Motor Vehicles Rules, 1989
(2)[ One year from the date of commencement of the Central Motor Vehicles (Amendment) Rules, 1993, [every motor vehicle including a construction equipment vehicle] [Substituted by G.S.R. 338(E), dated 26-3-1993 (w.e.f. 26.3.1993)] [and combine harvester] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] other than [* * *] [The words 'three wheelers of engine capacity not exceeding 500 cc and' omitted by GSR 589(E), dated 16.9.2005 (w.e.f. 1.4.2006).] motor cycles shall be equipped with such a device that when the vehicle is in an immobilised condition all the direction indicators flash together giving hazard warning to other road users.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)]
