Section 115E(1) in The Central Motor Vehicles Rules, 1989
(1)[ The newly manufactured gasoline vehicles fitted with spark ignition engine compatible to run on gasoline or a mixture of gasoline and ethanol up to 85 per cent. Ethanol blend (E85) or mixture of gasoline and ethanol up to 100 per cent (E100), (hereinafter referred to as flex-fuel ethanol vehicle), shall be type approved as per prevailing gasoline emission norms.] [Substituted by Notification No. G.S.R. 682 (E), dated 12.7.2016 (w.e.f. 2.6.1989).]
