Section 124(3) in The Central Motor Vehicles Rules, 1989
(3)[ The Central Government may, by notification in the Official Gazette, frame a scheme for marking to be affixed on any part or component or assembly to be used in the manufacture of the vehicle and specify the date from which such parts, components or assemblies are to be used in the manufacture of the vehicle.] [Inserted by GSR 221(E), dated 28.3.2001 (w.e.f. 28.3.2001). ]
