Section 115D(2)(a) in The Central Motor Vehicles Rules, 1989

[Cites 0, Cited by 0] [Section 115D(2)] [Section 115D] [Entire Act]

(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 M & N with Gross Vehicle Weight exceeding 3500 kg.;

(iii)it was not retrofitted earlier;

(iv)it is not provided with permits for carrying dangerous or hazardous good, as defined in Central Motor Vehicle Rules, 1989;

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