Section 121 in The Central Motor Vehicles Rules, 1989
121. Painting of motor vehicles.
(1)[No motor vehicle including [agricultural tractor and construction equipment vehicle and combine harvester] [Substituted by GSR 642(E), dated 28.7.2000, for 'No motor vehicle'(w.e.f. 28.7.2000).]] shall be painted in olive green colour except those belonging to the Defence Department.(2)No contract carriage other than a tourist vehicle covered by permit under sub-section (9) of section 88 shall be painted in the manner specified in sub-rule (11) of rule 128.(3)No goods carriage other than a goods carriage covered by national permit shall be painted in the manner specified in sub-rule (1) of rule 90.Chassis number and engine number
