Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 115] [Entire Act]

Union of India - Subsection

Section 115(5) in The Central Motor Vehicles Rules, 1989

(5)On and from the [date] [Brought into force on 1st day of April, 1992 vide S.O. 869(E), dated 27.10.1989.] of commencement of this sub-rule, all petrol-driven vehicles shall be so manufactured that they comply with the following levels of emissions [when tested as per test cycle specified in Annexure V] [ Substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]:-
Mass of Carbon Monoxide(CO) Mass of Hydrocarbons(HC) Mass of Nitrogen Oxides(NO)
Maximum grams per KWH Maximum grams per KWH Maximum grams per KWH
14 3.5 18
[Provided the standards for exhaust gas emissions applicable to agricultural tractors shall be notified separately.] [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993). ]