Section 96(4) in The Central Motor Vehicles Rules, 1989
(4)[ Every motor vehicle manufactured on and after the 1st day of April, 2006 shall have a braking system whose performance shall conform to the following Indian Standard, namely :(i)for [two wheelers, three wheelers, E-rickshaw and E-cart] IS:14664:1999, as amended from time to time.(ii)all motor vehicles, other than two-wheelers,three-wheelers, trailers, semi-trailers, construction equipment vehicles, [two wheelers, three wheelers , E-rickshaw and E-cart] [Substituted for the words 'agricultural tractors and power tillers'by Notification No. G.S.R. 709 (E) dated 8.10.2014 (w.e.f. 2.6.1989)], IS:11852 (Part 1): 2001, 11852 (Part2): 2001, 11852 (Part 3): 2001, 11852 (Part 4): 2001, 11852 (Part 5): 2001,11852 (Part 6) : 2001, 11852 (Part 7): 2001 and 11852 (Part 8): 2001, as amended from time to time:[(4 A). Notwithstanding anything contained in clause (i) of sub-rule (4),-(a)New vehicle models of category L2 with;(i)engine capacity ≤ 125 cc;(ii)maximum continuous rated or net power ≤ 11kw; and(iii)power/weight ratio ≤ 0.1 kw/kg,manufactured on and after the 1st April, 2018 shall be fitted with anti-lock braking system or combined braking system conforming to IS: 14664: 2010;(b)Existing vehicle models of category L2 with :(i)engine capacity ≤ 125 cc;(ii)maximum continuous rated or net power ≤ 11kw; and(iii)power/weight ratio ≤ 0.1 kw/kg,manufactured on and after the 1st April, 2019 shall be fitted with anti-lock braking system or combined braking system conforming to IS: 14664: 2010:Provided that all other category of two wheeled vehicles which does not fall in the criteria as mentioned above in clause (a) and (b) shall be fitted with anti-lock braking system conforming to IS: 14664: 2010 on and after the 1st April, 2018 for new vehicle models and on and after the 1st April, 2019 for existing vehicle models.] [Inserted Notification No. G.S.R. 310(E), dated 16.3.2016 (w.e.f. 2.6.1989).][* * *] [Omitted Proviso by Notification No. G.S.R. 225(E), dated 1.4.2015 (w.e.f. 2.6.1989)][Provided that] [Substituted by Notification No. G.S.R. 225(E), dated 1.4.2015 (w.e.f. 2.6.1989)] IS: 11852:2003 (Part 9) shall be applicable for vehicles manufactured on and after the 1st day of October, 2006 fitted with Anti-Lock Braking System.] [Sub-Rule(4) substituted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2005).]
