Section 115D(2) in The Central Motor Vehicles Rules, 1989
(2)The Retro-fitment of hybrid electric system kit to vehicles having Gross Vehicle Weight 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 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;(b)the vehicle, after retro-fitment, shall meet the requirement of AIS-123 (Part 2): 2016, 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;(c)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 2): 2016, 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).(d)The vehicle is manufactured after the year of manufacture of the prototype retrofitted vehicle on which such kit has been tested and type approved.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.
