Section 122(1A) in The Central Motor Vehicles Rules, 1989
(1A)[ Every [agricultural tractor, construction equipment vehicle, hydraulic modular trailer and combine harvester] [Substituted by Notification No. G.S.R. 291 (E) dated 24.4.2014] shall bear the identification number including month and year of manufacture, embossed or etched or punched on it:[Provided further that on and from the 1st day of April, 2016 in case of the construction equipment vehicles the identification number including month and year of manufacture, embossed or etched or punched on it shall be in accordance with AIS-136:2015, as amended from time to time, till the corresponding Bureau of Indian Standards specification are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).] [Inserted by Notification No. G.S.R. 133(E), dated 29.1.2016 (w.e.f. 2.6.1989).]Provided that in case of agricultural tractor the identification number including month and year of manufacture, embossed or etched or punched on it shall be in accordance with AIS 117- 2011, as amended from time to time till the corresponding Bureau of Indian Standards specifications are notified under Bureau of Indian Standards Act,1986 (63 of 1986)][Provided further that on and from 1st day of April, 2016 in case of the construction equipment vehicles the identification number including month and year of manufacture, embossed or etched or punched on it shall be in accordance with AIS - 136:2015, as amended from time to time till the corresponding Bureau of Indian Standards specification are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).] [Inserted by Notification No. G.S.R. 913(E), dated 18.11.2015 (w.e.f. 2.6.1989).]
