Section 115B(a) in The Central Motor Vehicles Rules, 1989
(a)In case of CNG fitments by vehicle manufacturers on new petrol vehicles, each model manufactured by vehicle manufacturers shall be type approved as per the prevailing mass emission norms as applicable for the category of new vehicles in respect of the place of its use;] [Clause (a) substituted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2006).]
