Section 127(1A) in The Central Motor Vehicles Rules, 1989
(1A)[ On and from the date of commencement of the Central Motor Vehicles (Amendment) Rules, 2015, the sale of every E-rickshaw or E-cart manufactured shall be accompanied by a certificate of road worthiness issued by the E-rickshaw or E-cart manufacturer or the registered E-rickshaw or E-cart Association, in Form 22.] [Inserted by Notification No. G.S.R. 27 (E) dated 13.1.2015 (w.e.f. 2.6.1989)]
