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[Cites 0, Cited by 0] [Section 128] [Entire Act]

Union of India - Subsection

Section 128(13) in The Central Motor Vehicles Rules, 1989

(13)Fittings and accessories.A tourist vehicle shall be equipped with the following, namely:
(i)Convex rear view mirrors one on each side, universally adjustable and of adequate dimensions.
(ii)First-aid box with glazed front, with necessary medicines for first-aid.
(iii)Fire extinguisher, dry powder type located near the engine compartment.
(iv)Insulation on interior or exterior of the engine bonnet for reducing the noise and heat from the engine.
(v)Provision for locating vehicle tools securely.
(vi)Heavy duty windscreen wiper system.
(vii)Adjustable sun visors of adequate size for the driver and for the attendant.
(viii)Electrically operated wide indicators or blinkers, stop lights and parking lights.
(ix)Dual head lamps.
(x)Suitable illumination for the registration number plate at the rear.
(xi)Horn.
(xii)Electric fans, of 8 inches* sweep adjustable, at least eight in number, suitably spaced in the passenger compartment and controlled by switches located near the seat.
(xiii)Electric bell or buzzer located near the seat of driver or attendant and operated by at least four push button controls placed at suitable location in the passenger compartment.
(xiv)Ash trays near passenger seats of a design convenient for cleaning them at intermediate stops of the tourist vehicle.
(xv)Drinking water and ice-box.
(xvi)Rack for magazines and other reading material.
(xvii)Back pockets and numbers for each seat.
(xviii)Public address system with at least four speakers suitably located in the passenger compartment.
(xix)Document frame, located near the seat of driver, for carrying vehicle documents, tax token, license and permit.
(xx)Mud flaps for front and rear wheels:
[Provided that the provisions of clauses (2) and (7), sub-clause (iv)of clause (12), sub-clauses (ix), (xii) and (xiii) of clause (13), of this rule shall not apply to the vehicles of integral construction.] [Added by GSR 933(E), dated 28.10.1989 (w.e.f. 28.10.1989).][Provided further that provisions of this rule shall not apply tourist buses which comply with the provisions of AIS:52, AIS:119 or AIS:139.] [Inserted by Notification No. G.S.R. 1462(E), dated 27.11.2017 (w.e.f. 2.6.1989).]