Section 125(2) in The Central Motor Vehicles Rules, 1989
(2)Six months from the date of commencement of the Central Motor Vehicles (Amendment) Rules 1993, all motor vehicles shall be equipped with rear view mirror.[Provided that [on and from 1st May, 2003] [Inserted by GSR 400(E), dated 31.5.2002 (w.e.f. 31.5.2002).], the rear view mirror specifications and installation requirements shall be as specified by AIS: 001-2001 and AIS: 002-2001 respectively, as may be amended from time to time, till such time as corresponding Bureau of Indian Standards specifications are notified.][Provided further that on and after the 1st October, 2012, for agricultural tractors, the rear view mirror specifications and installation requirements shall conform to AIS: 001-2001 and AIS:114- 2009 respectively, as amended from time to time, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).] [Inserted by Notification No. G.S.R. 625 (E) dated 8.8.2012 (w.e.f. 2.6.1989)][* * *] [Sub-Rule(3) omitted by GSR 29(E), dated 15.1.1998 (w.e.f. 15.1.1998).][* * *] [Sub-Rule(4) omitted by GSR 659(E), dated 12.9.2001 (w.e.f. 12.9.2001). ]
