Section 103 in The Central Motor Vehicles Rules, 1989
103. Position of the indicator.
(1)A direction indicator shall be fitted and every direction indicator shall be so designed and fitted that [the driver of the vehicle including a construction equipment vehicle] [Substituted by GSR 116(E), dated 27.2.2002, for 'driver of the vehicle' and 'every motor vehicle' respectively (w.e.f. 27.8.2002).] [and combine harvester] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] when in his driving seat is aware that it is operating correctly.(2)[ One year from the date of commencement of the Central Motor Vehicles (Amendment) Rules, 1993, [every motor vehicle including a construction equipment vehicle] [Substituted by G.S.R. 338(E), dated 26-3-1993 (w.e.f. 26.3.1993)] [and combine harvester] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] other than [* * *] [The words 'three wheelers of engine capacity not exceeding 500 cc and' omitted by GSR 589(E), dated 16.9.2005 (w.e.f. 1.4.2006).] motor cycles shall be equipped with such a device that when the vehicle is in an immobilised condition all the direction indicators flash together giving hazard warning to other road users.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)]
