Section 105(8) in The Central Motor Vehicles Rules, 1989
(8)[ In the case of vehicles, other than three-wheelers of engine capacity not exceeding 500 CC,which are attached with trailers, all the lamps required to be fitted on the rear of the vehicle shall be fitted at the rear of the trailer.] [Inserted by GSR 214(E), dated 18.3.1999 (w.e.f. 18.3.1999).][(8-A) On the commencement of the Central Motor Vehicles (Sixth Amendment) Rules, 2000, every construction equipment vehicle shall be fitted with two lamps at the rear throwing light to the rear when the vehicle is being driven in the reverse gear and there shall also be an audible warning system operating when the vehicle is being driven in the reverse gear, the audible warning system and the light being automatically operated when the vehicle is in reverse gear.] [Added by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000). Previously inserted by GSR 214(E), dated 18.3.1999. [There seems to be some confusion/mistake in the language of Clause 13(f) of GSR 214(E), dated 18.3.1999 and Clause 13(e) of GSR 642(E), dated 28.7.2000-Ed.].]
