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Union of India - Section

Section 62 in The Central Motor Vehicles Rules, 1989

62. Validity of certificate of fitness.

(1)A certificate of fitness in respect of a transport vehicle granted under section 56 shall be in Form 38 and such certificate when granted or renewed shall be valid for the period as indicated below:
(a) new transportvehicle two years
(b) renewal ofcertificate of fitness in respect of vehicles mentioned in (a)above[***] [Certain words omitted by G.S.R. 933(E), dated 28.10.1989 (w.e.f. 28.10.1989).] one year
(ba) renewal ofcertificate of fitness in respect of E-rickshaw and E-cart three years
(c) [ renewal ofcertificate of fitness in respect of vehicles covered under rule82 of these rules [Substituted by G.S.R. 589(E), dated 16.9.2005 (w.e.f. 16.9.2006).] One year]
(d) freshregistration of imported vehicles Same period as inthe case of vehicles manufactured in India having regard to thedate of manufacture:
[Provided that the renewal of a fitness certificate shall be made only after an [Inspecting Officer or authorized testing stations as referred to in sub-section (1) of section 56 of the Act] [Proviso added by GSR 221(E), dated 28.3.2001 (w.e.f. 28.3.2001). Earlier the Proviso was omitted by GSR 76(E), dated 31.1.2000 (w.e.f. 31.1.2000). Before that the Proviso was added by GSR 684(E), dated 5.10.1999 (w.e.f. 22.10.1999).] has carried the tests specified in the Table given below, namely:] [ Inserted by Notification No. G.S.R. 709 (E) dated 8.10.2014 (w.e.f. 2.6.1989)][Table] [Substituted by Notification No. GSR 345 (E) dated 19.5.2014 (w.e.f. 2.6.1989)]
Sl.No. Item CheckFitment Checkmake/type/rating etc. as per original equipment recommendations Checkconditions CheckFunctioning Test Remarks
1. 2. 3. 4. 5. 6. 7. 8.
(1) Spark Plug/Suppressor cap/ High Tension cable Yes Yes Yes No No -
(2) Head Lamp Beams Yes No Yes Yes Check (a)Beam focus as per Annexure VII;(b) in case of authorisedtesting station using headlight tester, testing procedure andrequirement shall be as per AIS-128:2014.
(3) Other Lights Yes No Yes Yes No Alsoensure that unauthorised lights are not fitted.
(4) Reflectors Yes No Yes No No Ensurecolour of reflectors and reflective tapes are as per rule 104
(5) Bulbs Yes Yes Yes No No Ensurethat head light bulbs wattage, especially halogen, is not higherthan those indicated in IS 1606-1993 and also ensure that halogenbulbs with P45t caps are not used in all vehicles
(6) Rear View Mirror Yes No Yes No No -
(7) Safety Glass Yes Yes Yes No No Laminatedwindscreen glass is used for vehicles manufactured from April,1996 onwards
(8) Horn Yes No Yes Yes No -
(9) Silencer Yes No Yes Yes No Ensure no leakage
(10) Dash BoardEquipment Yes No Yes Yes No -
(11) Wind shield wiper Yes No Yes Yes No -
(12) Exhaust emission No No No No Yes Pollution UnderControl Certificate .
(13) Braking System Yes No Yes Yes Yes (a)As per rule 96 (8);(b) in case of authorized testing stationusing roller brake tester, testing procedure, and requirementsshall be as per AIS-128:2014.
(14) Speedometer Yes No Yes Yes No As per rule 117.
(15) Steering gear Yes No Yes Yes Checkfree play Checkfree play as per rule 98 for vehicles with steering wheel.
(16) [ [Inserted by Notification No. G.S.R. 677 (E), dated 3.9.2015 (w.e.f. 2.6.1989).] Rear Under run Protecting Device For N2, N3, T3 and T4 gear Yes No Yes No No As per rule 124 (1A)
(17) Lateral Side Protection Device For N2, N3, T3 and T4 Yes No Yes No No As per rule 124 (1A)]
[Provided further that in case of E-rickshaw and E-cart, the renewal of fitness certificate shall be made only after carrying out tests specified out tests specified in the Table given below :-
Items Check Fitment Check make or Type rating, etc., as per original equipmentrecommendation Check conditions Check functioning Test Remarks
Maximum speed No No No No Yes The vehicle shall be driven in unladen condition (with fullcharge and at full accelerator position) on straight or flat roadand when the vehicle attains full speed, the maximum speed shallbe calculated by measuring time taken to travel fixed distance(say 50 metres).]
[ Inserted by Notification No. G.S.R. 709 (E) dated 8.10.2014 (w.e.f. 2.6.1989)][Provided also that if the tests specified in the Table under the first proviso are conducted by an Inspecting Officer or authorized testing station in a State/ Union Territory other than the State/ Union Territory where the vehicle is registered, the Inspecting Officer who conducted the tests shall, on the same day or on the following working day, upload his inspection report in Form 38A at the portal http://parivahan.gov.in/vahan and also send the inspection report signed under his hand and seal to the registering authority by speed post for issue of certificate of fitness by the registering authority within fifteen days from the date of the inspection report, if the vehicle is found by the Inspecting Officer to be in compliance with the provisions of the Act and rules and a copy shall be given to the driver of the vehicle: [Inserted by the Notification No. G.S.R. 1096, dated 28.11.2016 (w.e.f. 2.6.1989).]Provided also that the next fitness certificate is obtained from the inspecting officer or an authorized testing station in the State/ Union Territory of the registering authority where the vehicle is registered.] [ Inserted by Notification No. G.S.R. 709 (E) dated 8.10.2014 (w.e.f. 2.6.1989)]Explanation. - Inspecting Officer means an Officer appointed by a State Government under section 213 of the Act.
(2)The fee for the grant or renewal of a certificate of fitness shall be as specified in rule 81.
(3)[ The fee for testing of a vehicle when tested by an Inspecting Officer or authorised testing station, other than the Inspecting Officer in the office of the registering authority, shall be as specified in rule 81.] [Inserted by the Notification No. G.S.R. 1096, dated 28.11.2016 (w.e.f. 2.6.1989).]