Section 126A(1A) in The Central Motor Vehicles Rules, 1989
(1A)[ On and from the date of commencement of Central Motor Vehicle (Fourth Amendment) Rules, 2015, every manufacturer of combine harvester shall submit the prototype of the combine harvester to be manufactured by him for test by any of the agencies referred to in rule 126 for granting a certificate by that agency as to the compliance of the provisions of the Act and these rules.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)]
