Section 100(1) in The Central Motor Vehicles Rules, 1989
(1)The glass of windscreens and the windows of every motor vehicle [other than agricultural tractors] [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] shall be of safety glass:Provided that in the case of three-wheelers and vehicles with hood and side covers, the windows maybe of [acrylic or plastic transparent sheet.] [Substituted by GSR 338(E), dated 26.3.1993, for 'acrylic transport sheet' (w.e.f. 26.3.1993).]Explanation. - For the purpose of this rule,(i)safety glass means glass [conforming to the specifications of the Bureau of Indian Standards or any International Standards [* * *] [Substituted by GSR 933(E), dated 28.10.1989, for 'approved by' (w.e.f. 28.10.1989).] ] and so manufactured or treated that if fractured, it does not fly or break into fragments capable of causing severe cuts;(ii)any windscreen or window at the front of the vehicle, the inner surface of which is at an angle [more than thirty degrees] [Substituted by GSR 214(E), dated 18.3.1999, for 'extending to thirty degrees' (w.e.f. 18.3.1999).] to the longitudinal axis of the vehicle shall be deemed to face to the front.
