Section 3(1) in The Pneumatic Tyres And Tubes For Automotive Vehicles (Quality Control) Order, 2009
(1)No person shall by himself or through any person on his behalf, manufacture, import, store for sale, sell distribute Pneumatic Tyres which do not conform to the Specified Standard and which do not bear the Standard Mark of the Bureau on obtaining Certification marks licence;Provided that nothing in this Order shall apply in relation to Pneumatic Tyres for the following:(a)Pneumatic tyres manufactured in India for exports;(b)Pneumatic tyres imported by Original Equipment Manufacturers (OEM) and/or their authorized companies for fitment on vehicles or after sales, meant for exports;Note:- (1) In both cases, exports may be either directly as individual components or as part of a vehicle completely built or in drive away chassis form or in Completely Knocked Down (CKD) or Semi-Knocked Down (SKD) condition.
