Section 125(9) in The Central Motor Vehicles Rules, 1989
(9)[ Motor vehicles of category M1, manufactured on and after the 1st day of July, 2019, shall comply with the additional safety features and its requirements stipulated in AIS-145-2017, as amended from time to time.] [Inserted by Notification No. G.S.R. 1483(E), dated 7.12.2017 (w.e.f. 2.6.1989).][[125-A. Safety belt, etc., for construction equipment vehicles and combine harvesters.] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).]- One year from the date of commencement of the Central Motor Vehicles (Sixth Amendment) Rules, 2000, the manufacturer of every construction equipment vehicle other than an agriculture tractor shall equip every such vehicle with a seat belt for the driver and for the person occupying the front seat, and with a rear view mirror.][Provided that every combine harvester fitted with a cabin, shall be equipped with a seat belt for the driver and with a rear view mirror.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)][125-B. Special requirements for transport vehicles that are driven on hills. [Rule 125-B and 125-C inserted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2005).]
