Section 2(b) in The Central Motor Vehicles Rules, 1989
(b)[ "agricultural tractor" means any mechanically propelled 4-wheel vehicle designed to work with suitable implements for various field operations and/or trailers to transport agricultural materials. Agricultural tractor is a non-transport vehicle; [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]
