Section 126 in The Central Motor Vehicles Rules, 1989
126. [ Prototype of every motor vehicle to be subject to test. [Rule126 substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]
- On and from the date of commencement of central Motor Vehicles (Amendment) Rules, 1993, every [manufacturer or importer] of motor vehicles [including trailers, semi-trailers and modular hydraulic trailer] [Substituted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] shall submit the prototype of the vehicle [to be manufactured or imported by him] [Substituted by GSR 111(E), dated 10.2.2004 (w.e.f. 10.8.2004).] for test by the vehicle Research and Development Establishment of the Ministry of Defence of the Government of India or Automotive Research Association of India, Pune, [or the Central Farm Machinery Testing and Training Institute, Budni (MP),] [Substituted by GSR 276(E), dated 10.4.2007 (w.e.f. 10.4.2007).]or the Indian Institute of Petroleum, Dehradun, [or the Central Institute of Road Transport Pune, or the International Centre for Automotive Technology, Manesar] [Added by GSR 276(E), dated 10.4.2007 (w.e.f. 10.4.2007).],[or the Northern Region Farm Machinery Training and Testing Institute, Hissar (for testing of combine harvester)] [Inserted by GSR 84(E), dated 9.2.2009 (w.e.f. 9.2.2009).] [or the Global Automotive Research Centre, Chennai] [Inserted by Notification No. G.S.R. 247(E), dated 15.3.2017 (w.e.f. 2.6.1989).] and such other agencies as may be specified by the Central Government for granting a certificate by that agency as to the compliance of provisions of the Act and these rules:][Provided that the procedure for type approval of certification of motor vehicles for compliance to these rules shall be in accordance with the AIS: 017-2000, as amended from time to time] [Inserted by GSR 400(E), dated 28.7.2000 (w.e.f. 2.6.1989).] [and information on technical specifications shall be submitted by the vehicle manufacturer inaccordance with AIS-007(Rev.5):2014.] [Inserted by Notification No. G.S.R. 880(E), dated 14.9.2016 (w.e.f. 2.6.1989).][Provided further that in respect to the vehicles imported into India as completely built units (CBU), the importer shall submit a vehicle of that particular model and type to the testing agencies for granting a certificate by that agency as to the compliance to the provisions of the Act and these rules.] [Inserted by GSR 111(E), dated 10.2.2004 (w.e.f. 10.8.2004).][Provided also that prototype of bus bodies and truck bodies may be submitted for testing and type approval to engineering colleges specified by the State Government or the State Road Transport Undertakings duly approved by the State Government.] [Inserted by Notification No. G.S.R. 247(E), dated 15.3.2017 (w.e.f. 2.6.1989).]
