Section 105(3B) in The Central Motor Vehicles Rules, 1989
(3B)[ All the obligatory front head lamps of a combine harvester shall be as nearly as possible of the same power and fixed at a height so that front visibility is maintained and farthermost point of equipment or attachment is clearly seen by oncoming traffic.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)]
