Section 93(6)(A) in The Central Motor Vehicles Rules, 1989

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Union of India - Subsection

Section 93(6)(A) in The Central Motor Vehicles Rules, 1989

(A)The rearmost point of the vehicle exclusive of

(i)any hood when down;

(ii)any post office letter-box, the length of which measured parallel to the longitudinal axis of the vehicle, does not exceed thirty centimetres;

(iii)any ladder forming part of a turn-table fire-escape fixed to a vehicle;

(iv)any ladder used when the vehicle is at rest for loading or unloading from the roof of the vehicle, or any tail lamp or number plate fixed to a vehicle;

(v)any spare wheel or spare wheel bracket fitted to a vehicle;

(vi)any luggage carrier fitted to a motor vehicle constructed solely for carriage of passengers and their effects and adapted to carry not more than seven passengers exclusive of the driver;

(vii)any towing hook or other fitment which does not project beyond any fitment mentioned in clauses (ii) to (vi);

(viii)[ any mounted implement on a 3-point linkage of a tractor:] [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]

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Union of India - Subsection

Section 93(6)(A) in The Central Motor Vehicles Rules, 1989