Section 117 in The Central Motor Vehicles Rules, 1989
117. Speedometer.
(1)[Every motor vehicle (including construction equipment vehicle)], [Substituted by GSR 642(E), dated 28.7.2000, for 'Every motor vehicle, other than an invalid carriage'(w.e.f. 28.7.2000).] [other than an invalid carriage or an E-rickshaw or E-cart or a vehicle] [Substituted for the words 'other than an invalid carriage or a vehicle, the designed speed of which does not exceed thirty kilometres per hour'by Notification No. G.S.R. 709 (E) dated 8.10.2014 (w.e.f. 2.6.1989)], shall be fitted with an instrument(hereinafter referred to as speedometer) so constructed and fixed in such a position as to indicate to the driver of the vehicle the speed at which the vehicle is travelling :[Provided that every agricultural tractor [and combine harvester] [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] shall be fitted with an Engine RPM-cum-Hour Meter:][Provided further that the requirement of provision of speedometer is exempted for construction equipment vehicle in which the drivers cabin rotates about a vertical axis.] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).](2)[ On and after the 1st April, 2015 (in the case of new models) and 1st April 2016 (in the case of existing models), every motor vehicle shall be fitted with a speedometer conforming to the requirements of IS:11827-2008, specified by the Bureau of Indian Standards, as amended from time to time.] [Substituted by Notification No. G.S.R. 291 (E) dated 24.4.2014](3)[ On and after 1st April, 2015 every construction equipment vehicle manufactured shall be fitted with a speedometer that shall conform to the requirements of IS 11827-2008 specified by the Bureau of India Standards concerning the speedometer] [Inserted by Notification No. G.S.R. 291 (E) dated 24.4.2014]
