Section 105(3) in The Central Motor Vehicles Rules, 1989
(3)[ On and from the commencement of the Central Motor Vehicles (Amendment) Rules, 1993, all the obligatory front head lamps of a motor vehicle other than motor cycles shall be as nearly as possible of the same power and fixed at a height as specified in Indian Standards [IS: 8415-1977] [Substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] (clause 4.1):Provided that in the case of four-wheel drive cross country vehicles, the maximum height of the said front head lamps may be as per limits specified in Indian Standards [IS:8415-1977] [Substituted by GSR 214(E), dated 18.3.1999 (w.e.f. 18.3.1999).] (clause 4.1.1):[* * *] [Proviso omitted by GSR 111(E), dated 10.2.2004 (w.e.f. 10.8.2004). ]Provided further that on and from the commencement of the Central Motor Vehicles(Amendment) Rules, 1993, all vehicles other than three-wheelers of engine capacity less than 500 cc, motor cycles and three-wheeled invalid carriages manufactured shall be fitted with two rear lamps showing red light to the rear.][(3-A) On and from the commencement of the Central Motor Vehicles (Sixth Amendment) Rules, 2000, all the obligatory front head lamps of a construction equipment vehicle shall be as nearly as possible of the same power and fixed at a height so that front visibility is maintained and farthermost point of equipment/attachment is clearly seen by on-coming traffic.] [Inserted by G.S.R. 642(E), dated 28-7-2000 (w.e.f. 28-7-2000).]
