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[Cites 0, Cited by 0] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(7) in The Central Motor Vehicles Rules, 1989

(7)[(a) In the case of motor vehicles, other than three-wheelers of gross vehicle weight not exceeding 1000 kgs. and motor cycles, the service brake shall be acting on all the wheels of the vehicle.
(b)In case of three-wheelers of gross vehicle weight not exceeding 1000 kgs. if the foot operated brake does not act on all the wheels, the following conditions shall be fulfilled, namely:
(i)the foot operated brake shall act on the two wheels which are on the same axle, and
(ii)in addition to the parking brake, there shall be an independent brake acting on the other wheel of the vehicle with an independent hand-operated control.
(c)In the case of motor cycles, the braking system operated with the foot or left hand shall act at least on the rear wheel and the brake operated by right hand at least on the front wheel.
(d)In the case of agricultural tractors, the braking system shall act as on both the rear wheels, either directly or through the transmission gear.]