Section 1 in Parts, Components-Standards To Be Followed By Manufacturers
1.
In exercise of the powers conferred by sub-section (3) of section 109 and clause (k) of sub-section (1) of section 110 of the Motor Vehicles Act, 1988 (59 of 1988) read with sub-rule (1) of rule 124 of the Central Motor Vehicles Rules, 1989 and in supersession of the notifications of the Government of India in the erstwhile Ministry of Surface Transport (Transport Wing), numbers S.O. 873(E), dated 15th December, 1997, as amended or modified by Notification numbers S.O. 1228(E), dated 18th December, 2001, S.O. 1184(E), dated 7th November, 2002 and S.O. 1306(E), dated 11th December, 2002, the Central Government hereby makes the following specihjing the standards to be used by every manufacturer in the manufacture of a motor vehicle including construction equipment vehicle in relation to their parts, components and assemblies as given in the Table below.
