Section 119 in The Central Motor Vehicles Rules, 1989
119. Horns.
(1)[On and after expiry of one year from the date of commencement of the Central Motor Vehicles(Amendment) Rules, 1999, [every motor vehicle, agricultural tractor, power tiller and construction equipment vehicle] [Substituted by GSR 214(E), dated 18.3.1999 (w.e.f. 18.3.1999).]manufactured shall be fitted with an electric horn or other devices conforming to the requirements of IS: 18841992,specified by the Bureau of Indian Standards] for use by the driver of the vehicle and capable of giving audible and sufficient warning of the approach or position of the vehicle:[Provided that vehicles manufactured on and from the 1st October, 2014, the horn installation requirements for motor vehicles shall be as per IS:15796-2008, specified by the Bureau of Indian Standards, as amended from time to time.] [Substituted by Notification No. G.S.R. 291 (E) dated 24.4.2014](1A)[ Every combine harvester shall be fitted with an electric horn or other devices confirming to the requirements of IS 1884 : 1993 specified by the Bureau of Indian Standards for use by the driver of the vehicle and capable of giving audible and sufficient warning of the approach or position of the vehicle:Provided that the horn installation requirement for combine harvester shall be as per IS 15796:2008 specification as amended from time to time.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)](2)No [motor vehicle including agricultural tractor] [Substituted by GSR 111(E), dated 10.2.2004, for 'motor vehicle'(w.e.f. 10.8.2004).] [and combine harvester] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] shall befitted with any multi-toned horn giving a succession of different notes or with any other sound-producing device giving an unduly harsh, shrill, loud or alarming noise.(3)Nothing contained in sub-rule (2) shall prevent the use on vehicles used as ambulance or for fire fighting or salvage purposes or on vehicles [used by police officers or operators of construction equipment vehicles or officers of the Motor Vehicles Department] [Substituted by GSR 116(E), dated 27.2.2002 (w.e.f. 27.8.2002).][in the course of their duties or on construction equipment vehicles,] [Substituted by GSR 642(E), dated 28.7.2000, for 'in the course of their duties'(w.e.f. 28.7.2000).] of such sound signals as may be approved by the registering authority in whose jurisdiction such vehicles are kept.[Provided that requirements for sirens of Road Ambulances shall be in accordance with AIS:125 (Part 1)-2014, as amended from time to time, 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).]
