Section 92(2) in The Central Motor Vehicles Rules, 1989
(2)Nothing in this rule shall apply to a motor vehicle(a)which has been damaged in an accident or to a vehicle stopped or impeded owing to shortage of fuel or other temporary defects while at the place at which the accident or defect occurred;(b)which is defective or damaged and is being removed to the nearest place of repair or disposal; or(c)which is more than fifty years old from the date of its registration and is being driven for taking part in a vintage car rally:Provided that where a motor vehicle can no longer remain under the effective control of the person driving, the same shall not be used in a public place except by towing.[Explanation. [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).] - For the purposes of this rule, motor vehicle includes construction equipment vehicle.]
