Section 106(2) in The Central Motor Vehicles Rules, 1989
(2)[] [Sub-Rule(3) renumbered as sub-Rule (2) by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] [***] [Omitted by Notification No. G.S.R. 291 (E) dated 24.4.2014][107. Top lights. [Substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]- Every goods vehicle including trailer and semi-trailer other than three-wheelers and vehicles with overall width not exceeding 2.1 metres shall befitted with two white lights at the top right and left corners [showing white light to the front] and two red lights at the top right and [showing red light to the rear] [Substituted by GSR 214(E), dated 18.3.1999 (w.e.f. 18.3.1999).]. The lights shall remain lit when the vehicle is kept stationary on the road during night and at the time of poor visibility:Provided that in the case of goods carriage without a full body in the rear, provision for fitting of the top light at the rear shall not be necessary.][107-A. Implement lights for construction equipment vehicle. [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).]- Construction equipment vehicle having implements with front overhang greater than 60% of wheelbase shall be fixed with additional implement light of amber colour at a location nearest to the extreme edge of the implement without affecting the functions of showing light in all directions and where the implement is more than 3 metres in length, additional amber coloured lamps shall be fixed at a distance of not exceeding 3 metres for the entire length of the implement:Provided that in case of rear overhang the additional implement lights shall be in red colour.]
