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Union of India - Section

Section 101 in The Central Motor Vehicles Rules, 1989

101. [ Wind screen wiper. [Substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]

(1)An efficient power operated [* * *] windscreen wiper shall be fitted to every motor vehicle having a windscreen, other than three-wheeled invalid carriage [and motor cycles] [Substituted by GSR 589(E), dated 16.9.2005, for 'motor cycles and three-wheelers of engine capacity not exceeding 500 cc' (w.e.f. 1.4.2006).]. ]
(2)One year from the date of commencement of Central Motor Vehicles (Amendment) Rules, 1993, [all motor vehicles other than three-wheelers,motor cycles and invalid carriages [manufactured on and after 1st January, 2003in respect of Category M1 vehicles, and in respect of other vehicles, on and after 1st May, 2003] [Substituted by GSR 400(E), dated 31.5.2002 (w.e.f. 31.5.2002).] , having a wind screen shall be fitted with a wind screen wiping system which shall conform to the requirements laid down in the following standards, as amended from time to time, till such time the corresponding Bureau of Indian Standards specifications are notified :
(i)[IS: 15804-2008] [Substituted by GSR 291 (E), dated 24.4.2014], in the case of M-1 category of vehicles
(ii)[IS: 15802-2008] [Substituted by GSR 291 (E), dated 24.4.2014], in the case of other vehicles.]
[(2-A) [All construction equipment vehicles and combine harvesters] [Sub-Rule (2-A) substituted by GSR 116(E), dated 27.2.2002 (w.e.f. 27.8.2002). Earlier sub-Rule (2-A) was inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).] having windscreen shall be fitted with an efficient power operated windscreen wiping system. The windscreen wiping system shall conform to the requirements of the standards as may be specified from time to time under these rules.]
(2B)[ On and after 1st April, 2015, all agricultural tractors having wind screen shall conform to AIS 011/2001, as amended from time to time till such time the corresponding Bureau of Indian Standards specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).] [Inserted by GSR 291 (E), dated 24.4.2014][* * *] [Sub-Rule (3) omitted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2005).]