Section 126A(2A) in The Central Motor Vehicles Rules, 1989
(2A)[ The testing agencies referred to in rule 126 shall, in accordance with the procedure laid down by the Central Government, conduct tests on combine harvesters drawn from the production line of the manufacturer to verify whether the combine harvesters conform to the provisions of the Act, or rules, or orders issued there under:Provided that the provisions of this sub-rule shall not be applicable in respect of any combine harvester up to and including the 1st day of April, 2015.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)]
