Section 115D(1) in The Central Motor Vehicles Rules, 1989
(1)The Retro-fitment of hybrid electric system kit to vehicles having Gross Vehicle Weight not exceeding 3500 kg. shall be permitted if---(a)the vehicle intended for retro-fitment complies with following conditions, namely:-(i)it conforms to Bharat Stage-II or subsequent emission norms;(ii)it belongs to category M1 or category M2 or category N1 with Gross Vehicle Weight not exceeding 3500 kg.;(iii)it is fueled by either gasoline or diesel fuel;(iv)it was not retrofitted earlier;(v)it shall not be fueled by any other alternate fuel;(b)the mass emission standards for vehicles so retrofitted shall be the same as prevalent for corresponding petrol or diesel vehicles as applicable for the year of manufacture of the said vehicle;(c)the vehicle, after retro-fitment, shall meet the requirement of AIS-123 (Part 1): 2013 as amended from time to time till such time as corresponding Bureau of Indian Standard specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986):Provided that for the purpose of hybrid electric system kit approval, kit manufacturer or supplier shall obtain the type approval certificate from a test agency specified in rule 126 and the validity of such certificate shall be three years from the date of its issue;(d)the installation of type approved hybrid electric system kit shall be done only by an installer authorized by the hybrid electric system kit manufacturer or supplier, and the installer shall adhere to the installer's responsibilities and the Code of Practice detailed in the AIS-123 (Part 1): 2013, as amended from time to time, till such time as corresponding Bureau of Indian Standards (BIS) specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986):(e)the vehicle is manufactured in the period of manufacture of the prototype retrofitted vehicle on which kit has been tested, type approved and the date of validity of applicable emission norms prescribed for such category of vehicles:Provided that responsibility of vehicle retro-fitted with Hybrid Electric System Kit shall be transferred from OEM to kit manufacturer or supplier, for the parts added or affected by Hybrid Electric System kit retro-fitment , except in case of zero kilometer fitment.
