Section 93(2) in The Central Motor Vehicles Rules, 1989
(2)[ The overall length of a motor vehicle other than a trailer shall not exceed(i)in the case of motor vehicle other than transport vehicle having not more than two axles, 6.5 metres;(ii)in the case of transport vehicle with rigid frame having two or more axles, 12 metres;(iii)in the case of articulated vehicles having more than two axles, 16 metres;[Provided that on and after the 1st April 2017, in case of articulated vehicles, engaged by automobile manufacturers to carry motor vehicles from their factories to different sale outlets in the country, 18.75 meters;] [Sub-Rule(2) substituted by GSR 221(E), dated 28.3.2001 (w.e.f. 28.3.2001).](iv)in the case of truck-trailer or tractor-trailer combination, 18 metres;[Provided that, on and after the 1st April 2017, in case of truck-trailer or tractor-trailer vehicles engaged by automobile manufacturers to carry motor vehicles from their factories to different sale outlets in the country, 18.75 meters:Provided further that on and after the 1st April 2017, articulated or truck-trailer or tractor-trailer vehicles engaged by automobile manufacturers to carry motor vehicle from their factories to different sale outlets in the country, shall be provided with a sliding inspection window on the container body, to allow verification of motor vehicles carried in the container and the sliding inspection window shall be minimum of 400 millimeters in length and 300 millimeters in height and at least one sliding inspection window shall be fitted to the middle third of the vehicle, the foremost sliding inspection window being not further than 3 meters from the front and in the case of trailers, account shall be taken of the length of the drawbar for the measurement of this distance and the distance between two adjacent sliding inspection windows shall not exceed 4 meters and the height of the upper edge of the sliding inspection window shall not be more than 1.8 meters from the ground;] [Inserted by Notification No. G.S.R. 963 (E), dated 7.10.2016 (w.e.f. 2.6.1989).](v)in the case of 3axle passenger transport vehicles, 15 metres;(va)[ in the case of a puller tractor having three or more axles, ten meters; [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)](vb)in the case of a modular hydraulic trailer, any single module with maximum eight axle rows shall not exceed nineteen metres;](vi)in the case of single articulated (vestibule type) passenger transport vehicle, 18 metres (Please see the conditions given in note below);(vii)in the case of double articulate passenger transport vehicles, 25 metres (Please see the conditions given in note below).Note .In the case of single articulated passenger transport vehicles of 18 metres length and double articulated passenger transport vehicles up to 25 metres, permission of the State Government shall be obtained regarding their plying on selected routes depending upon local road conditions, width, manoeuvrability of the vehicle in traffic, as deemed fit. These passenger transport vehicles will also be required to have a closed circuit TV system for proper visibility in and around the passenger transport vehicle by the driver to maintain safety. Intercom system shall also be provided in such passenger transport vehicle. In addition,the standing passenger will be allowed only on the lower deck of double articulated passenger transport vehicle.](viii)[ in the case of E-rickshaw and E-cart, shall not exceed 1.8 metres.] [ Inserted by Notification No. G.S.R. 709 (E) dated 8.10.2014 (w.e.f. 2.6.1989)]
