Section 127 in The Central Motor Vehicles Rules, 1989
127. Quality certificate by manufacturer.
- [(1)] [Rule127 renumbered as sub-Rule(1) thereof by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).] On and from the [date] [1st day of April, 1991 vide Section O.941(E), dated 11th December, 1990.] of commencement of this rule, the sale of every motor vehicle manufactured shall be accompanied by a certificate of road-worthiness issued by the manufacturer in Form 22.(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)](2)[ On and from the date of commencement of the Central Motor Vehicles (Sixth Amendment) Rules, 2000, the sale of every construction equipment vehicle manufactured shall be accompanied by a certificate of road-worthiness issued by the manufacturer in Form 22.] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).]Special provisions
