Section 126 in The Haryana Motor Vehicles Rules, 1993
126. Springing.
[Section 111]. - Every motor vehicle and every trailer drawn hereby other than a road-roller or other vehicles specially constructed or adopted for the construction or maintenance of roads, shall be equipped with suitable and sufficient means of springing adequately maintained in good and sound condition between the road wheels and the frame of the vehicle :Provided that this rule shall not apply to :-(a)any tractor not exceeding 4.536 kilograms in weight unladen if all the unspiring wheels of the tractor are fitted with pneumatic tyres;(b)any land locomotive, land tractor, land implement agricultural trailer or any trailer used solely for the haulage of felled trees; and(c)vehicles designed for use in works or in private premises and used on a road only in passing from one part of the works or premises to another or to works or premises within a distance of four kilometres.
