Section 2(o) in The Central Motor Vehicles Rules, 1989
(o)[ Category N means a motor vehicle with at least four wheels used for carrying goods which may also carry persons in addition to the goods subject to the conditions specified in Para 3.2 of AIS 053-2005, as amended from time to time, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986);] [Substituted by GSR 784(E), dated 12.11.2008 (w.e.f. 12.11.2008).]
