Section 108(7) in The Central Motor Vehicles Rules, 1989
(7)[ On and after the 1st April, 2018, the top lights (warning lamps) fitted on Road Ambulances shall be in accordance with AIS:125 (Part1)- 2014, as amended from time to time, for all types of ambulances specified therein, till the corresponding BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986).] [Inserted by Notification No. G.S.R. 868(E), dated 1.4.2018 (w.e.f. 2.6.1989).][[108A. Use of red or white light on construction equipment vehicles and combine harvesters.] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).]- No construction equipment vehicle [and combine harvesters] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] shall show a red light to the front or light other than red to the rear:Provided that the provision of this rule shall not apply to:(i)the internal lighting of the vehicle;(ii)the amber light, if displayed by any direction indicator or top light;(iii)white light illuminating the rear or side registration number plate;(iv)white light used while reversing;(v)light provided for illuminating the implements working area on the ground in off-highway or construction operations.]
