[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 3 in The Central Motor Vehicles (Accreditation of Bus Body Builders) Order, 2007
3. Bus Body Builders.
- Bus Body Builders shall be categorized on the basis of the activities undertaken by them as indicated in the Table given below :-Table| Category | Activitiesundertaken |
| D | Structural assembly, corrosion prevention treatment, painting,finishing and equipping, inspection and testing of bus bodies.They shall invariably have a quality assurance system andfacilities for all bought out items, as they shall be outsourcinga large number of items and components. Land, building and otherfacilities shall be available. |
| C | In addition to the activities being performed by Category-D,this category of Bus Body Builder shall also have facilities forfabrication of the structural and other components, whereas othersub assemblies or aggregates (like seats, windows, and the like)shall be outsourced by them, besides the standard items likefasteners, brackets, glasses, rubber items as in category-D. |
| C1 | In addition to the activities being performed by category-C,this category of Bus Body Builder shall also undertake design anddevelopment of bus bodies. |
| B | In addition to the activities being performed by category-C,this category of Bus Body Builders shall also undertakefabrication activities of other sub systems and aggregates likeseats, windows and the like. In other words, this category of BusBody Builders shall have all facilities for bus body buildingexcept the capability of designing and developing a bus body. |
| A | This category of Bus Body Builders shall not only have in-housefacility for building a complete bus and its sub-assemblies oraggregates, but shall also have capability to design and developbus bodies. |