Section 126A(1) in The Central Motor Vehicles Rules, 1989
(1)On and from the date of commencement of the Central Motor Vehicles (Sixth Amendment) Rules,2000, every manufacturer of construction equipment vehicle shall submit the prototype of the construction equipment vehicle to be manufactured by him for test by any of the agencies referred to in rule 126 for granting a certificate by that agency as to the compliance of provisions of the Act and these rules.
