Section 193 in The Chhattisgarh Motor Vehicles Rules, 1994
193. Springing.
- Every motor vehicle and every trailer drawn thereby shall be equipped with suitable and sufficient means of springs adequately maintained in good and sound condition between the road wheels and the frame of the wheels :Provided that this shall not apply to ;(i)Any motor vehicle registered in India before the first day of April, 1940 if any means of springing with which it is fitted are adequately maintained in good and sound condition;(ii)any tractor not exceeding four thousand five hundred kilograms in weight unladen if all the unsprung wheels of the tractor are fitted with pneumatic tyres;(iii)any land tractor, land implement, agricultural trailer, equipped with pneumatic tyres having axle weight not exceeding three thousand kilograms or any trailer used solely for the haulage of fallen trees or such other heavy loads as cannot be carried on springs;(iv)Motor Cycles;(v)Vehicles designed for use in workshop or in private premises and used on a road only in passing from one part of the workshop or premises to another workshop or premises within a distance of three kilometres;(vi)Such motor vehicle or class of motor vehicles not fitted with the means of springing by the manufacturers which the State Government may by general or special order declare to be otherwise suitable for use on public road on the conditions specified in the order.
