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Union of India - Section

Section 124 in The Central Motor Vehicles Rules, 1989

124. [ Safety standards of components. [Rule124 substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]

- [(1) The Central Government may, from time to time,specify, by notification in the Official Gazette, the standards or the relevant standards specified by the Bureau of Indian Standards of any part, component or assembly to be used in the manufacture of a vehicle including construction equipment vehicle and the date from which such parts, components or assemblies are to be used in the manufacture of such vehicle and on publication of such notification every manufacturer shall use only such of these parts, components or assemblies in manufacture of the vehicle:[Provided that any notification issued under this sub-rule before the commencement of the Central Motor Vehicles (6th Amendment) Rules, 2001, shall not be applicable after such commencement up to and including [26th August, 2002] [Inserted by GSR 675(E), dated 17.9.2001 (w.e.f. 17.9.2001).] in respect of any construction equipment.]
(1A)[ the general requirements of vehicle rear under run protecting device and the technical requirements of vehicle lateral protection side shall be as per IS:14812-2005 and as per IS:14682-2004, specified by Bureau of Indian standards, respectively, as amended from time to time, for the motor vehicles of categories mentioned therein.] [Substituted by Notification No. G.S.R. 291 (E) dated 24.4.2014][Provided that the vehicle manufacturers shall ensure the fitment of the rear under run protective device in vehicles of categories N2, N3 and their trailers except special purpose vehicles namely tractors and tippers at their end and lateral under run protective device either at their factory or at their dealers end. Vehicle not fitted with such devices shall not be registered under these rules. They shall also ensure to supply necessary kits if the fitment is not done by them in the case of lateral under-run protective device:Provided further that the rear under run protective device shall also be painted with yellow and white zebra stripes on the entire rear face of the device.] [[Provisos inserted by GSR 589(E), dated 16.9.2005 (w.e.f.
16.3.2006).]]
(1B)[ There shall not be any requirement regarding fitment of rear under run protection device and lateral protection device in modular hydraulic trailers.
(1C)"T" signs, wherever used on modular hydraulic trailers, shall comply with IS : 9942 : 1981.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)]
(2)[ Every manufacturer shall get the prototype of the part, component or sub-assembly for which standards have been notified, approved from any agency as referred to in rule 126 [and in the case of tyre and rubber components from the Indian Rubber Manufacturers Research Association, Thane] [Substituted by GSR 214(E), dated 18.3.1999 (w.e.f. 18.3.1999).], or in case of compliance with notified Indian Standards from any laboratory duly authorized by the Bureau of Indian Standards. On the basis of such approval, every manufacturer shall also certify compliance with the provisions of this rule in Form 22.][(2-A) In case of E-rickshaw or E-cart, the registered E-rickshaw or E-cart Association or manufacturer producing E-rickshaw or E-cart shall get the prototype of the part, component or sub-assembly for which standards have been notified, approved from any agency as referred to in rule 126 or the Central Institute of Road Transport, Pune, or in case of compliance with notified Indian Standards from any laboratory duly authorized by the Bureau of Indian Standards, and on the basis of such approval, the E-rickshaw or E-cart association or manufacturer shall also certify compliance with the provisions of this rule in Form 22.] [Inserted by Notification No. G.S.R. 27 (E) dated 13.1.2015 (w.e.f. 2.6.1989)]
(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). ]
(4)[ The procedure for type approval and establishing conformity of production for components, listed in table below, shall be in accordance with AIS:037-2004 till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986(63 of 1986).TABLE
Sl. No. Component Reference Rule Effective for vehicles manufactured on and from
1. 2. 3. 4.
1. Safety Glass Rule 100(2), (3) and (3-A) 1stApril, 2009
2. Brake hose Sl.No.2 of Table of S.O. 1365 (E), dated 13-12-2004 and Sl.No. 3 of 124-A 1stApril, 2009
3. Horn Rule 199(1) 1stApril, 2009
4. Tyre Rule 95(1) 1stApril, 2009
5. CNG Regulator Sl.No.3 of Annexure IX 1stApril, 2009
6. LPG vaporizer/regulator Sl.No. 3 of Annexure VIII 1stApril, 2009
7. Bulb Sl.No. 1 of Table of S.O. 1365 (E), dated 13-12-2004 and Sl.No. 1 of 124-A 1stOctober, 2009
8. Rear view mirror Rule 125(2) 1stOctober, 2009
9. Speed limiting devices Rule 118(1) 1stOctober, 2009
10. Safety Belt Rule 125(1-A) 1stOctober, 2009
11. Wheel rims for M and N category Sl.No. 8 of Table of S.O. 1365(E), dated 13-12-2004 1stOctober, 2009
12. Lighting and light signalling devices for M and N Category Sl.No.20 of Table of S.O. 1365(E), dated 13-12-20041 1stOctober, 2009
13. Retro-reflectors for M and N Category Rule 104(4) and 104-A(vi) 1stOctober, 2009
14. Warning triangle Rule 138(4)(c) 1stOctober, 2009
15. Lighting and light signalling devices for L category Sl.No.32 of Table of S.O. 1365(E), dated 13-12-2004 1stApril, 2010
16. Retro-reflectors for L category Rule 104(4) and 104-A(vi) 1stApril, 2010
17. Retro-reflector for Agricultural Tractors and Constructional Equipment Vehicles Rule 104-A and Rule 104-B 1stApril, 2010
18. Lighting and signalling devices fro Agricultural Tractors and Constructional Equipment Vehicles Sl.No.2 of Rule 124-A 1stApril, 2010
19. Door locks and Door retention components Sl.No.16 of Table of S.O. 1365(E), dated 13-12-2004 1stApril, 2010
20. Fuel tanks Sl.No.7 and 25 of Table of S.O. 1365(E), dated 13-12-2004. Sl. No.6 of Rule 124-A 1stApril, 2010
21. Reflective tapes Rule 104(1) 1stApril, 2010
Provided that the component manufacturers shall comply with the requirements six months prior to the date mentioned in column (4) above.] [Inserted by GSR 784(E), dated 12.11.2008 (w.e.f. 12.11.2008).][[124-A. Safety standards of components for agricultural tractors and combine harvesters.] [Inserted by GSR 111(E), dated 10.2.2004 (w.e.f. 10.8.2004) and as corrected by vide GSR 176(E), dated 53.2004.]
(1)The bulbs of the following lamps used on agricultural tractors [and combine harvesters] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] shall conform to [AIS:034-2010] [Substituted by Notification No. G.S.R. 291 (E) dated 24.4.2014], as amended from time to time.
(a)Head light main and dip;
(b)Parking light;
(c)Direction indicator lamp;
(d)Tail lamp;
(e)Reversing lamp;
(f)Stop lamp;
(g)Rear Registration mark indicating lamp; and
(h)Top light.
(2)The lighting and light signalling devices for agricultural tractor [and combine harvesters] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] shall be in accordance with AIS:030, as amended from time to time, till such time the corresponding BIS standard is notified:Provided that the performance requirements of the lighting, light signalling and indicating systems of agricultural tractor [and combine harvesters] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)]manufactured on and from [1st October, 2005] [Substituted by GSR 206(E), dated 1.4.2005, for '1st April, 2005'(w.e.f.1.4.2005).] shall be in accordance with safety standard AIS:062, as amended from time to time, till such time corresponding BIS standards are notified:[Provided further that the performance requirements of the lighting and light-signaling devices of agricultural tractors manufactured on and after the 1st day of April, 2017 shall be in accordance with AIS:062 (Rev.1): 2014, as amended from time to time, till such time corresponding BIS standards are notified:] [Inserted by Notification No. G.S.R. 880(E), dated 14.9.2016 (w.e.f. 2.6.1989).][[Provided also] [Inserted by GSR 784(E), dated 12.11.2008 (w.e.f. 12.11.2008).] that the performance of rear warning triangle fitted on agricultural tractors manufactured on and after the 1st day of April, 2009, shall be in accordance with AIS:088-2005, except for clause 1.4.3 of Annexure 6 therein till such time corresponding BIS standards are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).][Provided also that in case of combine harvesters, if the shape of body work makes it impossible to comply with the height requirement of installation of the following lighting and light-signalling devices, it shall be allowed at a height not exceeding 3000 mm:
(i)Dipped-beam headlamp (Ref. clause 6.2.4.2)*
(ii)Front direction indicator lamp (Ref. clause 6.5.4.2.3)*
(iii)Front position lamp (Ref. clause 6.9.4.2)*
(iv)Front parking lamp (Ref. clause 6.12.4.2)*
*Note :Reference clause numbers of AIS-030:2001:Provided also that the performance requirements of the lighting, light signalling and indicating systems of combine harvester shall be in accordance with safety standards AIS:062-2004, as amended from time to time, till such time as the corresponding Bureau of Indian Standards are notified:Provided also that the performance of rear warning triangle fitted on combine harvester shall be in accordance with AIS:088-2005, except clause 1.4.3 of Annexure 6 therein, as amended from time to time, till such time the corresponding Bureau of Indian Standards are notified.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)]
(3)The hydraulic brake hoses wherever used in agricultural tractor [and combine harvesters] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] and its trailer shall be in accordance with [IS:7079-2008] [Substituted by Notification No. G.S.R. 291 (E) dated 24.4.2014], as amended from time to time.
(4)The vegetable, non-mineral based hydraulic fluids wherever used in agricultural tractor [and combine harvesters] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] shall be in accordance with IS:8654 -1986, as amended from time to time.
(5)The tow hook wherever used in agricultural tractor [and combine harvesters] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] shall be in accordance with IS:12362 (Part 2), as amended from time to time.
(6)[ The fuel tank of agricultural tractors shall conform to AIS: 104-2008, as amended from time to time:] [Substituted by Notification No. G.S.R. 291 (E) dated 24.4.2014]Provided that the clause 3.2.1 of IS:12056 -1987 be exempted for agricultural tractor that have a gravity feed fuel flow system.
(7)The wheel nuts and hub caps used in agricultural tractor [and combine harvesters] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] shall be in accordance with IS:13941 -1994, as amended from time to time.]
(8)[ On and after the 1st October, 2012, the ballast mass, wherever used in agriculture tractor, shall conform to AIS 105: 2008, as amended from time to time, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).
(9)On and after the 1st October, 2012, the protective structures, wherever provided in agriculture tractor, shall conform to IS:11821 (Part 1)- 1992 or IS:11821 (Part 2)-1992, as the case may be.
(10)On and after the 1st October, 2012, the load platform, wherever used in agriculture tractors, shall conform to AIS:106-2009, as amended from time to time, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).
(11)On and after the 1st October, 2012, the attendant's seat, wherever used in agricultural tractors, shall conform to AIS:111-2009, as amended from time to time, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).
(12)On and after the 1st October, 2012, for agricultural tractors, the driver's field of vision shall conform to AIS:107-2009, as amended from time to time, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).]
(13)[ On and after 1st April, 2015, for agricultural tractors, the maximum design speed shall be in accordance with AIS-116-2009.] [Inserted by Notification No. G.S.R. 291 (E) dated 24.4.2014][124-B. Safety standards of components for power tillers. [Rule 124-B inserted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2006).]
(1)The lamps and bulbs used on power tillers for
(a)the head light main and dip;
(b)the parking light;
(c)the direction indicator lamp;
(d)the tail lamp;
(e)the reversing lamp;
(f)the stop lamp;
(g)the rear Registration mark illuminating lamp,
shall be in accordance with AIS:034:2004 as amended from time to time till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).
(2)The lighting and signalling devices shall be in accordance with AIS:062:2004 as amended from time to time, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).
(3)The safety and comfort of the operator of a power tiller shall be in accordance with IS:12239 (Part3):1996, as amended from time to time.
(4)The grade ability of a power tiller coupled to a trailer under the declared combination weight by the manufacturer shall be in accordance with IS:9980:1988, as amended from time to time.] [Inserted by Notification No. G.S.R. 625 (E) dated 8.8.2012 (w.e.f. 2.6.1989)]