Section 132(6) in The Central Motor Vehicles Rules, 1989
(6)Notwithstanding anything contained in rules 131 and 132,it shall be sufficient compliance of the provisions of these rules if the consignor transporting dangerous or hazardous goods and the owner of the goods carriage or the transporter, abides by these conditions within six months after the date of coming into force of the Central Motor Vehicles (Amendment) Rules,1993.]
