Section 94(3) in The Central Motor Vehicles Rules, 1989
(3)For the purpose of sub-rule (2), a tyre shall not be deemed to be of good and sound condition if(i)any of the fabric of its casing is exposed by wear of the tread or by any unvulcanised cut or abrasion in any of its parts; or(ii)it shows signs of incipient failure by local deformation or swelling; or(iii)it has been patched or repaired by an outside gaiter or patch other than a vulcanised repair;(iv)[ the Non-Skid Depth (NSD), shall not be less than 0.8 mm in the case of two-wheeler and three-wheeler and 1.6 mm in the case of other motor vehicles, below the Tread Wear Indicator (TWI) embedded in tyres at the time of manufacture:] [Inserted by GSR 221(E), dated 28.3.2001 (w.e.f. 28.9.2001).]Provided that the requirement specified in clause (iii) shall not apply to a temporary repair effected to enable the vehicle to be moved to the nearest place where the tyre can be repaired or replaced:Provided further that where a motor vehicle, other than road roller or track laying vehicle, is not fitted with pneumatic tyres, it shall not be used in a public place unless it is fitted with shoes or other suitable device so that plying of such vehicle does not damage the road:[Provided also that the requirements of the Non-Skid Depth (NSD) and Tread Wear Indicator (TWI)specified in clause (iv) shall not be applicable for the agricultural tractor tyres.] [Inserted by GSR 111(E), dated 10.2.2004 (w.e.f. 10.8.2004). ]
