Section 100 in The Central Motor Vehicles Rules, 1989
100. Safety glass.
(1)The glass of windscreens and the windows of every motor vehicle [other than agricultural tractors] [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] shall be of safety glass:Provided that in the case of three-wheelers and vehicles with hood and side covers, the windows maybe of [acrylic or plastic transparent sheet.] [Substituted by GSR 338(E), dated 26.3.1993, for 'acrylic transport sheet' (w.e.f. 26.3.1993).]Explanation. - For the purpose of this rule,(i)safety glass means glass [conforming to the specifications of the Bureau of Indian Standards or any International Standards [* * *] [Substituted by GSR 933(E), dated 28.10.1989, for 'approved by' (w.e.f. 28.10.1989).] ] and so manufactured or treated that if fractured, it does not fly or break into fragments capable of causing severe cuts;(ii)any windscreen or window at the front of the vehicle, the inner surface of which is at an angle [more than thirty degrees] [Substituted by GSR 214(E), dated 18.3.1999, for 'extending to thirty degrees' (w.e.f. 18.3.1999).] to the longitudinal axis of the vehicle shall be deemed to face to the front.(2)[ The glass of the windscreen and rear window of every motor vehicle shall be such and shall be maintained in such a condition that the visual transmission of light is not less than 70%. The glasses used for side windows are such and shall be maintained in such condition that the visual transmission of light is not less than 50%,and shall conform to Indian Standards [IS : 2553 Part 21992] [Sub-Rule(2) Substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] ;](3)[ The glass of the front windscreen of every motor vehicle [other than two-wheelers and agricultural tractors] [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] manufactured after three years from the coming into force of the Central Motor Vehicles (Amendment) Rules, 1993 shall be made of laminated safety glass :[Provided that on and from three months after the commencement of the Central Motor Vehicles (Amendment)Rules, 1999, the glass of the front windscreen of every motor vehicle other than two-wheelers and agricultural tractors shall be made of laminated safety glass conforming to the Indian Standards IS: 2553Part 21992.] [Inserted by GSR 214(E), dated 18.3.1999 (w.e.f. 18.3.1999).]Explanation. - For the purpose of these sub-rules laminated safety glass shall mean two or more pieces of glass held together by an intervening layer or layers of plastic materials. The laminated safety glass will crack and break under sufficient impact, but the pieces of the glass tend to adhere to the plastic material and do not fly, and if a hole is produced, the edges would be less jagged than they would be in the case of an ordinary glass.[(3-A) The glass of the front windscreen of a construction equipment vehicle manufactured after 3years from the date of commencement of the Central Motor Vehicles (Sixth Amendment) Rules, 2000 shall be made of laminated safety glass.] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).](3B)[ The glass of the front wind screen of a combine harvester shall be made of laminated safety glass.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)](4)Notwithstanding anything contained in this rule if the Central Government is of the opinion that it is necessary and expedient to do so in public interest, it may, by order published in the Official Gazette,exempt [any motor vehicle including construction equipment vehicle] [Substituted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).] for use by any person, from the provisions of this rule.]
