Section 104(5) in The Central Motor Vehicles Rules, 1989
(5)[ On and from the date of commencement of the Central Motor Vehicles Rules, 1993, every motor vehicle and trailer of length exceeding 6 metres shall be fitted with two amber coloured reflex reflectors on each left hand and right hand of the vehicle, one set as close to the front end as possible and the other set as close to the rear end as possible. The height of the side reflectors above the ground shall not be more than 1500 mm. The area of each reflector shall not be less than 28.5 sq. cm.:Provided that in case the distance between the two side reflectors is more than 3 metres, additional intermediate side reflectors shall be fitted so that the distance between any adjacent side reflector is not more than 3 metres.] [ Substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).][[104A. Fitment of reflectors on construction equipment vehicles and combine harvester. [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).]- All construction equipment vehicles and combine harvester shall be fitted with ](i)two white reflex reflectors in the front of the vehicle on each side and visible to on-coming vehicles from the front at night;[Provided that in case of combine harvester, the height of front white reflex-reflector shall not be more than 2100 mm above the ground in the case of unobstructed vision from the front and the implement or device shall not obstruct the visibility of the front reflex-reflectors to the oncoming vehicles;] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)](ii)two red reflectors in the rear of the vehicle,one each at right and left corners, at a height not exceeding 1500 mm above the ground in the case of unobstructed vision from the rear and the implement or device shall not obstruct the visibility of the reflectors to the following vehicle;[Provided that in case of combine harvester, the height shall not exceed 2100 mm above the ground;] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)](iii)two sets of amber coloured side reflex reflectors, one each on left hand and right hand sides of the vehicle, one set as close to the front end and the other set as close to the rear end as possible to the basic machine without attachments and if the distance between the two amber side reflex reflectors is more than 3 metres, additional intermediate amber side reflex reflectors shall be fitted so that the distance between any adjacent amber side reflex reflector is not more than 3 metres :[Provided that the fitment of reflex reflectors on the implements such as booms of cranes and arms of shovels, shall not be mandatory. However, wherever possible the fitment of these reflectors may be done considering the working environment/nature of these machines in the fields;] [Substituted by GSR 116(E), dated 27.2.2002, for the proviso (w.e.f. 27.8.2002).](iv)the reflecting area of each reflex reflector shall not be less than 28.5 sq. cms;(v)the construction equipment vehicle [and combine harvestor] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] shall befitted with a retro-reflective tape or retro-reflective paint of not less than20 millimetres width, running across the width of the body at the front and rear, and the colour of the reflective tape or reflective paint shall be white at the front and red at the rear;(vi)the reflectors referred to in this sub-rule, shall be of reflex type conforming to Indian Standards IS:8339 specified by the Bureau of Indian Standards;(vii)the retro-reflective tape and paint shall be as per clause 801 and 803 of Ministry of Surface Transport (Roads Wing) specifications for Road and Bridge works (3rd Revision,1995) as amended from time to time.][104-B. Fitment of reflectors for agricultural tractors. [Rule 104-B inserted by GSR 589(E), dated 16.9.2005 (w.e.f. 16.9.2005).]
