Section 93 in The Central Motor Vehicles Rules, 1989
93. Overall dimension of motor vehicles.
(1)The overall width of a motor vehicle, measured at right angles to the axis of the motor vehicle between perpendicular planes enclosing the extreme points, [shall not exceed 2.6 metres.] [Substituted by GSR 221(E), dated 28.3.2001, for 'shall not exceed'(w.e.f. 28.3.2001).][* * *] [Clauses. (i) and (ii) omitted by GSR 221(E), dated 28.3.2001 (w.e.f. 28.3.2001).][* * *] [Clauses. (i) and (ii) omitted by GSR 221(E), dated 28.3.2001 (w.e.f. 28.3.2001).]Explanation. - For purposes of this rule, a rear-view mirror, or guard rail or a direction indicator [rub-rail(rubber beading) having maximum thickness of 20 mm on each side of the body] [Substituted by GSR 221(E), dated 28.3.2001, for '(when in operation)'(w.e.f. 28.3.2001).]shall not be taken into consideration in measuring the overall width of a motor vehicle.[(1-A) The overall width of a construction equipment vehicle, measured at right angles to the axis of the construction equipment vehicle between perpendicular planes enclosing the extreme points, shall not exceed 3 metres while in the travel mode and such construction equipment vehicle [shall be painted by yellow and black zebra stripes on the portion of the width that exceeds 2.6 metres] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).] on the front and rear sides duly marked for nighttime driving/parking suitably by red lamps at the front and rear:][Provided that the zebra stripes need not be used on attachments.] [Inserted by GSR 116(E), dated 27.2.2002 (w.e.f. 27.8.2002).](1B)[ The overall width of a combine harvester measured at right angles to the axis of the combine harvester between perpendicular planes enclosing the extreme points shall not exceed 3.3 meters while in the travel mode; and such combine harvesters shall be painted by yellow and black zebra stripes on the portion of the width that exceeds 2.6 meters on the front; and rear sides duly marked for night time driving and parking suitably by white or amber lamps at the front and red lamps at the rear:Provided that the zebra stripes need not be used on attachments, if any.(1C)The overall width of modular hydraulic trailer, measured at right angles to the axis of the modular hydraulic trailer between perpendicular planes enclosing the extreme points shall not exceed three metres.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)](2)[ The overall length of a motor vehicle other than a trailer shall not exceed(i)in the case of motor vehicle other than transport vehicle having not more than two axles, 6.5 metres;(ii)in the case of transport vehicle with rigid frame having two or more axles, 12 metres;(iii)in the case of articulated vehicles having more than two axles, 16 metres;[Provided that on and after the 1st April 2017, in case of articulated vehicles, engaged by automobile manufacturers to carry motor vehicles from their factories to different sale outlets in the country, 18.75 meters;] [Sub-Rule(2) substituted by GSR 221(E), dated 28.3.2001 (w.e.f. 28.3.2001).](iv)in the case of truck-trailer or tractor-trailer combination, 18 metres;[Provided that, on and after the 1st April 2017, in case of truck-trailer or tractor-trailer vehicles engaged by automobile manufacturers to carry motor vehicles from their factories to different sale outlets in the country, 18.75 meters:Provided further that on and after the 1st April 2017, articulated or truck-trailer or tractor-trailer vehicles engaged by automobile manufacturers to carry motor vehicle from their factories to different sale outlets in the country, shall be provided with a sliding inspection window on the container body, to allow verification of motor vehicles carried in the container and the sliding inspection window shall be minimum of 400 millimeters in length and 300 millimeters in height and at least one sliding inspection window shall be fitted to the middle third of the vehicle, the foremost sliding inspection window being not further than 3 meters from the front and in the case of trailers, account shall be taken of the length of the drawbar for the measurement of this distance and the distance between two adjacent sliding inspection windows shall not exceed 4 meters and the height of the upper edge of the sliding inspection window shall not be more than 1.8 meters from the ground;] [Inserted by Notification No. G.S.R. 963 (E), dated 7.10.2016 (w.e.f. 2.6.1989).](v)in the case of 3axle passenger transport vehicles, 15 metres;(va)[ in the case of a puller tractor having three or more axles, ten meters; [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)](vb)in the case of a modular hydraulic trailer, any single module with maximum eight axle rows shall not exceed nineteen metres;](vi)in the case of single articulated (vestibule type) passenger transport vehicle, 18 metres (Please see the conditions given in note below);(vii)in the case of double articulate passenger transport vehicles, 25 metres (Please see the conditions given in note below).Note .In the case of single articulated passenger transport vehicles of 18 metres length and double articulated passenger transport vehicles up to 25 metres, permission of the State Government shall be obtained regarding their plying on selected routes depending upon local road conditions, width, manoeuvrability of the vehicle in traffic, as deemed fit. These passenger transport vehicles will also be required to have a closed circuit TV system for proper visibility in and around the passenger transport vehicle by the driver to maintain safety. Intercom system shall also be provided in such passenger transport vehicle. In addition,the standing passenger will be allowed only on the lower deck of double articulated passenger transport vehicle.](viii)[ in the case of E-rickshaw and E-cart, shall not exceed 1.8 metres.] [ Inserted by Notification No. G.S.R. 709 (E) dated 8.10.2014 (w.e.f. 2.6.1989)](3)In the case of an articulated vehicle or a tractor-trailer combination specially constructed and used for the conveyance of individual load of exceptional length,(i)if all the wheels of the vehicle are fitted with pneumatic tyres,or(ii)if all the wheels of the vehicle are not fitted with pneumatic tyres,so long as the vehicle is not driven at a speed exceeding twenty-five kilometres per hour, the overall length shall not exceed 18 metres.Explanation. - For the purposes of this rule overall length means the length of the vehicle measured between parallel planes passing through the extreme projection points of the vehicle exclusive of(i)a starting handle;(ii)any hood when down;(iii)any fire-escape fixed to a vehicle;(iv)any post office letter-box, the length of which measured parallel to the axis of the vehicle,does not exceed 30 centimetres;(v)any ladder used for loading or unloading from the roof of the vehicle or any tail or indicator lamp or number plate fixed to a vehicle;(vi)any spare wheel or spare wheel bracket or bumper fitted to a vehicle;(vii)any towing hook or other fitment which does not project beyond any fitment covered by clauses (iii)to (vi).[(3-A) [The overall length of theconstruction equipment vehicle and combine harvester] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).], in travel shall not exceed 12.75 metres :Provided that in the case of construction equipment vehicle with more than two axles,the length shall not exceed 18 metres.[Provided further that in case of combine harvester exclusively used for harvesting sugarcane, the overall length in travel shall not exceed 15 metres.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)]Explanation. - For the purposes of this sub-rule overall length means the length of the vehicle measured between parallel planes through the extreme projection points of the vehicle, exclusive of(i)any fire-escape fixed to a vehicle;(ii)any ladder used by the operator to board or alight the vehicle;(iii)any tail or indicator lamp or number plate fixed to a vehicle;(iv)any sphere wheel or sphere wheel bracket or bumper fitted to a vehicle;(v)any towing hook or other fitments;(vi)any operational attachment on front, rear or carrier chassis of construction equipment vehicle in travel mode.](3B)[ The overall length of puller tractor and modular hydraulic trailer combination shall not exceed 29 metres:Provided that movement of larger combinations with more than eight axle lines shall be subject to prior approval of the concerned authorities.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)](4)The overall height of a motor vehicle measured from the surface on which the vehicle rests,(i)in the case of a vehicle other than a double-decked [transport vehicle] [Substituted by GSR 589(E), dated 16.9.2005, for 'motor vehicle'(w.e.f. 16.9.2006).], shall not exceed 3.8 metres;(ii)[ in the case of a double decked transport vehicle, shall not exceed 4.75 metres; [Clause (ii) substituted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2006).](ii-a) in the case of tractor-trailer goods vehicle, shall not exceed 4.20 metres;](iib)[ in the case of modular hydraulic trailer or combination of such modular hydraulic trailers, shall not exceed 4.75 metres;] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)](iii)[in the case of a laden trailer carrying ISO series 1 Freight Container or in the case of fabricated containerised motor vehicle, shall not exceed 4.52 metres] [Clause (iii) substituted by GSR 276(E), dated 10.4.2007 (w.e.f. 10.4.2007).] :Provided that the provisions of clauses (i) to (iii)shall not apply to fire-escape tower wagons and other special purpose vehicles exempted by general or special order of registering authority.[(4-A) The overall height of a construction equipment vehicle [or combine harvester] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).] measured from the surface on which the vehicle rests shall not exceed 4.75 metres, while in the travel mode:Provided that the provisions of this sub-rule shall not apply to any other special purpose attachment to the construction equipment vehicle [or combine harvester] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] exempted by general or special order of the registering authority.](5)The overhang of a tractor [or puller tractor] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] shall not exceed 1.85 metres.(6)[ The overhang of the motor vehicle [other than a tractor and construction equipment vehicle] [Substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] [tractor, construction equipment vehicle and combine harvester] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] shall not exceed 60% of the wheel base.Explanation I. - For the purpose of this rule wheel base means,(a)in the case of vehicles with only two axles,the distance measured horizontally and parallel to the longitudinal axis of the vehicle, between the centre points of the front axle and rear axle;(b)in case of a vehicle having only three axles,and the front axle is only the steered axle, the distance measured horizontally and parallel to longitudinal axis of the vehicle between the centre of the front axle and centre point between the two rear axles;](c)[ in case of vehicles having more than three axles, and fitted with or without retractable axle, wheelbase shall be the distance measured between the centre of the front-most axle and the centre point of rear combination of non-steered axles. [Substituted by Notification No. G.S.R. 625 (E) dated 8.8.2012 (w.e.f. 2.6.1989)]Note:(i)'retractable axle' means an axle which can be raised or lowered by the axle-lift device in accordance with first indent;(ii)'axle-lift device' means a device permanently fitted to a vehicle for the purpose of reducing or increasing the load on the axle(s), according to the loading conditions of the vehicle, either by raising the wheels clear off the ground or lowering them to the ground or without raising the wheels off the ground (e.g., in the case of air suspension systems, or other systems), in order to reduce the wear on the tyres when the vehicle is not fully laden, or make starting (moving off) on slippery ground easier for motor vehicles or vehicle combinations, by increasing the lead on the driving axle.];[Explanation II] [Renumbered by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]. - For the purpose of this rule, overhang means the distance measured horizontally and parallel to the longitudinal axis of the vehicles between two vertical planes at right angles to such axis passing through the two points specified hereunder:(A)The rearmost point of the vehicle exclusive of(i)any hood when down;(ii)any post office letter-box, the length of which measured parallel to the longitudinal axis of the vehicle, does not exceed thirty centimetres;(iii)any ladder forming part of a turn-table fire-escape fixed to a vehicle;(iv)any ladder used when the vehicle is at rest for loading or unloading from the roof of the vehicle, or any tail lamp or number plate fixed to a vehicle;(v)any spare wheel or spare wheel bracket fitted to a vehicle;(vi)any luggage carrier fitted to a motor vehicle constructed solely for carriage of passengers and their effects and adapted to carry not more than seven passengers exclusive of the driver;(vii)any towing hook or other fitment which does not project beyond any fitment mentioned in clauses (ii) to (vi);(viii)[ any mounted implement on a 3-point linkage of a tractor:] [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]Provided that in the case of a stage carriage:(a)the projection of any bumper or advertisement panel fitted at the rear of the vehicle shall not exceed fifteen centimetres;(b)the projection in respect of an advertisement panel shall not be such as to obstruct either the vision from the rear view mirror or project through the emergency exit at the rear or both;(B)(i)In the case of a vehicle having only two axles, one of which is not a steering axle,the centre point of that axle; or(ii)[ in the case of a vehicle having only three axles and the front axle is the only steering axle, the centre point of the rearmost axle, irrespective of rear axle(s) being 'fixed' or 'retractable (lift axle)'.] [Substituted by Notification No. G.S.R. 625 (E) dated 8.8.2012 (w.e.f. 2.6.1989)];(iii)in the case of any vehicle registered in India before the commencement of these rules it shall suffice if the overhang does not exceed 7/24ths of the overall length of the vehicle;(iv)[ in the case of a vehicle having only three axles where two front axles are steering axles, the centre point of the rearmost axle, irrespective of rear axle( s) being 'fixed' or 'retractable (lift axle)'.] [Substituted by Notification No. G.S.R. 625 (E) dated 8.8.2012 (w.e.f. 2.6.1989)];(v)[ in the case of a vehicle having four or more than four axles; the centre point of the rearmost axle, irrespective of rear axle(s) being 'fixed 'or 'retractable (lift axle)'.] [Substituted by Notification No. G.S.R. 625 (E) dated 8.8.2012 (w.e.f. 2.6.1989)](vi)in any other case, a point situated on the longitudinal axis of the vehicle such that a line drawn from it at right angle to that axis will pass through the centre of the minimum turning circle of the vehicle.[(6-A) The overhang of the construction equipment vehicle [or combine harvester] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).] shall not exceed 7.5 metres in front or rear while in the travel mode.[Provided that in case of a combine harvester exclusively used for harvesting sugarcane, the overhang shall not exceed 8.5 meters in rear while in travel mode.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)]Explanation. - For the purpose of this sub-rule, overhang means the length/height measured horizontally and parallel to the longitudinal axis of the construction equipment vehicle [or combine harvester] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] between two vertical planes at right angles to such axis passing through(i)the front most point of the vehicle and the centre point of the front axle, for the front overhang,(ii)the rearmost point of the vehicle and centre point of the rear axle, for the rear overhang, exclusive of the parts or fitments mentioned at items (i) to (vi)of the Explanation to sub-rule (3-A).](7)[] [Renumbered by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] No part of the vehicle other than a direction indicator, when in operation, or a driving mirror, shall project laterally more than 355 millimetres beyond the centre line of the rear wheels, in the case of a single rear wheels or more than 152 millimetres beyond the extreme outer edge of the outer tyres, in the case of dual rear wheels:[* * *] [Proviso omitted by GSR 111(E), dated 10.2.2004 (w.e.f. 10.8.2004). Earlier proviso was added by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]Provided that the State Government or any authority authorised in this behalf by the State Government, if it is satisfied that it is necessary because of the nature of any road or bridge or in the interest of public safety, may prohibitor restrict the operation of a motor vehicle in a specified route or area unless such vehicle complies with the requirements specified by the State Government for such route or area.[(7-A) No part of the construction equipment vehicle [or combine harvester] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).] in travel mode other than a direction indicator,or a driving mirror, shall project laterally more than 300 millimetres beyond the extreme outer edge of the tyres or wheel drums regardless of single or dual tyres or rollers.](8)[] [Renumbered by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] No motor vehicle shall be loaded in such a manner that the load or any part thereof extends,(i)laterally beyond the side of the body;(ii)to the front beyond the foremost part of the load body of the vehicle;(iii)to the rear beyond the rear most part of the vehicle;(iv)to a height beyond the limits specified in sub-rule (4):Provided that clause (iii)shall not apply to a goods carriage when loaded with any pole or rod or indivisible load so long as the projecting part or parts do not exceed the distance of one metre beyond the rear most point of the motor vehicle.[93-A. Overall dimension for agricultural tractors. [Inserted by GSR 111(E), dated 10.2.2004 (w.e.f. 10.8.2004).](1)The overall width of the agricultural tractor shall not exceed 2.6 metres.(2)The overall length of the agricultural tractor shall not exceed 6.5 metres.(3)The overall height of the agricultural tractor shall not exceed 3.8 metres.(4)The overhang of the agricultural tractor shall not exceed 1.85 metres :Provided that lateral projection up to 700 millimetres beyond the central line of the rear wheel shall be permitted.][93-B. Overall dimension for power tillers. [Rule 93-B inserted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2006).](1)The overall length of the power tiller with a riding attachment shall not exceed 3.5 metres.(2)The overall width of the power tiller with a riding attachment including case wheelers shall not exceed 1.5 metres.(3)The maximum overall height of the power tiller shall not exceed 2.0 metres.(4)The overall length of the power tiller when coupled to a trailer shall not exceed 6.0 metres.(5)The maximum overall width of the power tiller when coupled to a trailer shall not exceed 1.7 metres.(6)The maximum overall height of the power tiller when coupled to a trailer shall not exceed 2.0 metres.]
