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Union of India - Section

Section 115B in The Central Motor Vehicles Rules, 1989

115B. [ Mass emission standards for Compressed Natural Gas Driven Vehicles. [Rule 115-B substituted by GSR 853(E) dated 19.11.2001 (w.e.f. 19.5.2002).]

- [1] [Mass emission standards for vehicles when operating on Compressed Natural Gas (hereinafter in this rule referred to as CNG) shall be the same as are applicable for gasoline vehicles with the exception that HC shall be replaced by Non-Methane Hydrocarbon (NMHC), where NMHC = 0.3 x HC.] [Substituted by GSR 111(E), dated 10.2.2004 (w.e.f. 10.8.2004).][Provided that bio-compressed natural gas (bio-CNG) shall be permitted for motor vehicles as an alternate composition of the compressed natural gas (CNG):Provided further that the mass emission standards applicable to compressed natural gas (CNG) vehicles under these rules shall be applicable to respective vehicles when they use bio-compressed natural gas (bio-CNG):Provided also that the bio-compressed natural gas (bio-CNG) as per IS 16087 and meets the requirement of Siloxanes max 0.1 ppm (calculated as Si)] [Inserted by Notification No. G.S.R. 498 (E), dated 16.6.2015 (w.e.f. 2.6.1989)]A. Original Equipment/Converted Gasoline Vehicles:
(I)For gasoline vehicles with Original Equipment(hereinafter in this rule referred to as O.E.) fitment.
(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).]
(b)Base model and variants of such vehicle shall conform to these rules as applicable and type approval emission norms in petrol mode as specified in these rules. In the case of CNG mode, it shall meet mass emission norms as specified in rule 115, excluding crankcase and evaporative emission norms.
(c)[ vehicle models and variants having option for bi-fuel operation and fitted with limp-home Gasoline tank of capacity not exceeding two litres, three litres and five litres respectively on two-wheeler, three-wheeler and four-wheeler shall be exempted from mass emission tests including all tests specified under sub-rule (2),Notes 6 and 7 mentioned below clause (C) of sub-rule (14) and Notes 6, 7, 15and 16 of sub-clause (i) of clause (b)of sub-rule (15) of rule 115 in Gasoline mode; [Substituted by GSR 84(E), dated 9.2.2009 (w.e.f. 9.2.2009).]
(d)prevalent conformity of production procedure shall also be applicable.]
(II)For in-use gasoline vehicles.
(a)The in-use vehicles fitted with CNG kits shall meet the type approval emission norms on CNG operation, as specified in these rules for gasoline vehicles as applicable to the corresponding year of manufacture of such vehicles, subject to a minimum norms as under:
(i)for the vehicles manufactured up to 31st March, 2000, the type approval norms equivalent to India 2000 (India Stage I)norms as applicable under these rules; and
(ii)[ for the vehicles manufactured on or after 1st April, 2000, and up to the 30th September, 2010, the type approval norms as specified in the Bharat Stage II norms;] [Substituted by Notification No. G.S.R. 498 (E), dated 16.6.2015 (w.e.f. 2.6.1989)]
(iii)[ for the vehicles manufactured on and after the 1st day of April, 2005, the type approval norms as applicable subject to minimum of Bharat Stage III emission norms in case of four-wheelers and Bharat Stage II emission norms for two and three-wheelers;] [Clause (iii) inserted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2006).]
(iv)[ for the vehicles manufactured on and after the 1st day of April 2010, the type approval norms as applicable, subject to minimum of Bharat Stage-IV emission norms for Category M and Category N Vehicles with Gross Vehicle Weight not exceeding 3,500 kg and Bharat Stage-III emission norms for two and three wheelers.] [Inserted by GSR 84(E), dated 9.2.2009 (w.e.f. 9.2.2009).]
(b)For purposes of CNG kit approval, kit manufacturer or supplier shall obtain the certificate from any of the test agencies authorized under rule 126 based on engine capacity of vehicle, in the following manner, namely:
(i)CNG kit for the vehicle shall be type approved for vehicles irrespective of make and model.Such a kit shall be considered fit for retro fitment in any vehicle within a specified range of engine capacity of c.c. within a range of 125% tolerance.
(ii)Separate type approval shall be necessary for the following types of vehicles, namely:
(a)Two stroke;
(b)Four stroke;
(c)Carburetted;
(d)Single point fuel injected; and
(e)Multi point fuel injected.
Explanations. In the case of O.E. or conversion of In-Use Gasoline Vehicles,
(a)For the purposes of granting Type Approval to a CNG kit, the tests shall be carried out as per the Table below by the test agencies.
Test Reference Document
(1) (2)
(i)Mass emission tests MOST/CMVR/TAP-115/116and notifications issued by the Government of India in this respect
(ii)Engine performance tests on engine dynameter applicable for OE only IS: 14599-1999
(iii)[Fuel Consumption test] Sl. No. 31 of the notification number S.O. 1365(E), dated the 13thDecember, 2004]
(b)The test procedure and safety guidelines for CNG vehicles, kit components including installation thereof, shall be as per AIS024, as amended from time to time, till such time as corresponding BIS specifications are notified.
(c)For OE fitment and retro fitment on in-use vehicles, the responsibility to Type Approval shall be that of the vehicle manufacturer and kit manufacturer or supplier respectively.
(d)The Type Approval of CNG kit for retro fitment shall be valid for three years from the date of issue of such approval and shall be renewable for three years at a time.
(e)The retro fitment of CNG kits on in-use vehicles shall be carried out by workshops authorized by the kit manufacturer/supplier or vehicle manufacturers, as the case may be.
(f)The test agency shall complete the test and give necessary certificate within a period of three months from the date of receiving the kits.
(g)The kit manufacturer/supplier shall provide a layout plan for retro fitment of CNG kit in the respective models on which any approved kit is to be installed, to the test agency for vetting and approval. The retro fitment of the kit shall be on the basis of such approved layout plan only. Testing agencies will be required to indicate specifically, the models and their variants on which the certificate will be valid.]
[* * *] [Item A, Clause by GSR 111(E), dated 10.2.2004 (w.e.f. 10.8.2004).]B. O.E. CNG Vehicles/Converted Diesel Vehicle:
(I)For O.E. CNG Dedicated Vehicle (including drive-away chassis) made by vehicle manufacturers.
(a)[ In case of CNG fitments by vehicle manufacturers on new diesel 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 vehicle sin respect of the place of its use; ] [Substituted by G.S.R. 589(E), dated 16.9.2005.]
(b)O.E. CNG engine approved for specific engine capacity can be installed on the base model and its variants complying with the requirements under these rules as applicable;
(c)Tests for particulate matter and emission of visible pollutants (smoke) under these rules shall not be applicable;
(d)Prevailing COP procedure will also be applicable.
(II)For conversion by modification of engines of In-use Diesel Vehicles .
(a)Type approval for diesel vehicle retrofitted/modified for dedicated CNG operation shall be given for specific make and model of the vehicle, in view of major changes or modifications involved in the CNG kit and diesel engine depending upon make and model of the vehicle;
(b)CNG kit approved on the vehicle for specific engine capacity can be installed on the base model and its variants fitted with the same capacity engine;
(c)[ The in-use vehicles when converted to operate on CNG shall meet the type approval norms of diesel vehicles corresponding to the year of their manufacture subject to the following minimum norms: [Substituted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2006).]
(i)for the vehicles manufactured up to the 31st day of March, 2000, the type approval norms equivalent to India-2000(India Stage I) norms as applicable under these rules;
(ii)[ for the vehicles manufactured on and after the 1st day of April, 2000, and up to the 30th September, 2010, the type approval norms as specified in the Bharat Stage II norms;]
(iii)for the vehicles manufactured on and after the 1st day of April, 2005, the type approval norms as applicable subject to minimum of Bharat Stage III emission norms in case of four-wheelers and Bharat Stage II emission norms for two and three-wheelers till the validity of these norms;]
(iv)[ for the vehicles manufactured on and after 1st April 2010, the type approval norms as applicable, shall be subject to minimum of Bharat Stage-IV emission norms in case of four wheelers and Bharat Stage--III emission norms in case of two end three wheelers till the validity of these norms;] [Inserted by GSR 84(E), dated 9.2.2009 (w.e.f. 9.2.2009).]
(d)Vehicles offered for Type Approval to the testing agency referred in rule 126 of the Central Motor Vehicles Rules, 1989shall have to comply with fitness requirement, as applicable under these rules;
(e)Tests for particulate matter and emission of visible pollutants (smoke) under these rules shall not be applicable;
(f)Separate Type Approval is required for mechanically controlled and electronically controlled diesel fuel injected vehicles when retrofitted/modified for CNG operation.
Explanations. In the case of O.E. or conversion of In-Use vehicles by modification
(a)for the purpose of granting Type Approval to the vehicle fitted with CNG engine (converted from diesel engine) as O.E., or conversion by modification of In-Use diesel vehicles, performance tests shall be carried out as per the :
Test Reference Document(As amended from time to time)
(1) (2)
(i)Mass emission tests MOST/CMVR/TAP-115/116and notifications issued by the Government of India in this respect
(ii)Engine performance tests on engine dynameter applicable for OE only IS: 14599-1999
(iii)Grade ability In accordance with notification issued under rule 124 of Central Motor Vehicles Rules, 1989
(iv)[Fuel Consumption test [Substituted by GSR 84(E), dated 9.2.2009 (w.e.f. 9.2.2009).] Sl.No. 31 of the notification number S.O. 1365(E), dated the 13thDecember, 2004] [Substituted by GSR 84(E), dated 9.2.2009 (w.e.f. 9.2.2009).]
(v)Electro-Magnetic Interference (EMI) In accordance with notification issued under rule 124 of Central Motor Vehicles Rules, 1989
(vi)Range Test of at least 250 km for buses -
(vii)Cooling Performance IS: 14557, 1998
Note .The mass emission tests shall be carried out either on engine dynamometer or chassis dynamometer, as applicable.
(b)Test procedure and safety guidelines for CNG vehicles, kit components including installation thereof, shall be as per AIS024, as amended from time to time, till such time as corresponding BIS specifications are notified;
(c)For O.E. fitment and retro fitment/modification on In-Use vehicles, the responsibility of Type Approval shall be that of the vehicle manufacturer and kit manufacturer or supplier respectively;
(d)The Type Approval of CNG kit for retro fitment shall be valid for 3 years from the date of issue and shall be renewable for three years at a time;
(e)The retro fitment of CNG kits on in-use vehicles shall be carried out by workshops authorized by the kit manufacturer/supplier or vehicle manufacturers, as the case may be;
(f)The test agency shall complete the test and give necessary certificate within a period of three months from the date of receiving the kits.
[* * *] [Item B, Clause (III) omitted by GSR 111(E), dated 10.2.2004 (w.e.f. 10.8.2004).]C. Replacement of In-use Diesel Engine by New CNG Engine. [Part C substituted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2006).] - For Type Approval of in-use vehicle having diesel engine replaced by new Compressed Natural Gas engine, it shall meet prevailing emission norms as applicable to the category of vehicles in respect of its place of use subject to tests mentioned in the Table given below.] [Inserted by Notification No. G.S.R. 515 (E) dated 29.7.2012 (w.e.f. 2.6.1989)]
Test Reference Document(As amended from time to time)
(1) (2)
(i)Mass emission tests MOST/CMVR/TAP-115/116and notifications issued by the Government of India in this respect
(ii)Engine performance tests IS: 14599-1999
(iii)Grade ability test In accordance with notification issued under rule 124 of Central Motor Vehicles Rules, 1989
(iv)Electro-Magnetic Interference (EMI) In accordance with notification issued under rule 124 of Central Motor Vehicles Rules, 1989
(v)Range Test of at least 250 km for buses -
(vi)Cooling Performance IS: 14557, 1998
(vii)Fuel Consumption test [Substituted by GSR 84(E), dated 9.2.2009 (w.e.f. 9.2.2009).] Sl.No. 31 of the notification number S.O. 1365(E), dated the 13thDecember, 2004] [Substituted by GSR 84(E), dated 9.2.2009 (w.e.f. 9.2.2009).]
Explanation. -
(a)Vehicles offered for Type Approval to the testing agency referred in rule 126 shall have to comply with fitness requirement, as applicable under these rules.
(b)Test procedure and safety guidelines for such CNG vehicles, kit components including installation thereof shall be as per AIS024, as amended from time to time, till such time as corresponding BIS specifications are notified.
(c)The test agency shall complete the test and give necessary certificate within three months of the same being submitted for tests.
(d)Testing agencies will be required to indicate specifically, the models and their variants on which the replacement of new engine will be valid.
D. Applicable Emission Norms [Substituted by GSR 84(E), dated 9.2.2009 (w.e.f. 9.2.2009).]
Category of Engines Applicable Emission Norms
(i)OC CNG Category M and Category N Vehicles with GVW equal to or less than 3,500 kg, three wheelers and two wheelers. Prevailing gasoline norms
(ii)CNG Category M and Category N vehicles with GVW equal to or less than 3,500 kg, three and two wheelers retro fitment from gasoline vehicles Prevailing gasoline norms
(iii)CNG Category M and Category N vehicles with GVW equal to or less than 3,500 kg, three and two wheelers retro fitment from diesel vehicles Prevailing diesel norms
(iv)CNG engines Category M and Category N vehicles with GVW greater than 3,500 kg manufactured up to 1stApril 2010 Prevailing diesel engine norms based on 13-mode steady-state engine dynamometer test or 13-mode Engine Steady State Cycle as applicable
(v)CNG engines for Category M and Category N vehicles with GVW greater than 3,500 kg manufactured on and from 1stApril 2010 Prevailing diesel engine emission norms.]
[E. [CNG/ bio-CNG/ LNG] [ substituted by Notification No. G.S.R. 534(E) dated 24.7.2014 (w.e.f. 2.6.1989)] vehicle/s kit components, including their installation, shall conform to the Safety Checks given in the Annexure IX.]F. Testing agencies shall issue every Type Approval certificate containing the Safety and Procedural Requirements for Type Approval of CNG and LPG Operated Vehicles for CNG vehicles and conversion kits, as mentioned in Annexure X.Note :