Section 100(4) in The Central Motor Vehicles Rules, 1989
(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.]
