Section 119(3) in The Central Motor Vehicles Rules, 1989
(3)Nothing contained in sub-rule (2) shall prevent the use on vehicles used as ambulance or for fire fighting or salvage purposes or on vehicles [used by police officers or operators of construction equipment vehicles or officers of the Motor Vehicles Department] [Substituted by GSR 116(E), dated 27.2.2002 (w.e.f. 27.8.2002).][in the course of their duties or on construction equipment vehicles,] [Substituted by GSR 642(E), dated 28.7.2000, for 'in the course of their duties'(w.e.f. 28.7.2000).] of such sound signals as may be approved by the registering authority in whose jurisdiction such vehicles are kept.[Provided that requirements for sirens of Road Ambulances shall be in accordance with AIS:125 (Part 1)-2014, as amended from time to time, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).] [Inserted by Notification No. G.S.R. 868(E), dated 1.4.2018 (w.e.f. 2.6.1989).]
