Section 118(1) in The Central Motor Vehicles Rules, 1989
(1)Every transport vehicle notified by the Central Government under sub-section (4) of section 41 of the Motor Vehicles Act, 1988 (59 of 1988) save as provided herein, and manufactured or on after the 1st October, 2015 shall be equipped or fitted by the vehicle manufacturer, either in the manufacturing stage or at the dealership stage, with a speed governor (speed limiting device or speed limiting function) having maximum pre-set speed of 80 kilometre per hour conforming to the Standard AIS 018/2001, as amended from time to time:Provided further that the transport vehicles that are -(i)two wheelers;(ii)three wheelers;(iii)quadricycle's;(iv)[ * * *](v)fire tenders;(vi)ambulances;(vii)police vehicles;(viii)verified and certified by a testing agency specified in rule 126 to have maximum rated speed of not more than 80 kilometre per hour;Provided further that the transport vehicles manufactured on or after 1st October, 2015 that are dumpers, tankers, school buses, those carrying hazardous goods or any other category of vehicle, as may be specified by the Central Government by notification in the Official Gazette from time to time, shall be equipped or fitted by the vehicle manufacturer, either in the manufacturing stage or at the dealership stage, with a speed governor (speed limiting device or speed limiting function) having maximum speed of 60 kilometre per hour conforming to the Standard AIS 018/2001, as amended from time to time.[Provided also that on and from 1st April 2017, articulated or truck-trailer or tractor-trailer vehicles engaged by automobile manufacturers to carry motor vehicles from their factories to different sale outlets in the country, shall be equipped or fitted by the vehicle manufacturer, either in the manufacturing stage or at the dealership stage, with a speed governor (speed limiting device or speed limiting function) having maximum speed of 60 kilometers per hour conforming to AIS 018/2001, as amended from time to time, till such time the corresponding Bureau of Indian Standards specifications are notified.] [Inserted by Notification No. G.S.R. 963 (E), dated 7.10.2016 (w.e.f. 2.6.1989).]
