Section 96(9) in The Central Motor Vehicles Rules, 1989
(9)[ The following category of vehicles shall be fitted with Anti-Lock Braking System conforming to IS:11852:2003 (Part 9):] [Sub-Rule (9) inserted by G.S.R. 589(E), dated 16-9-2005 (w.e.f. 16-9-2005)](i)N2 [***] [ omitted by notification no. 389(E) dated by 9.6.2014 (w.e.f. 1.10.2014)] category of vehicles other than tractor-trailer combination manufactured on and after the 1st day of October, 2006 meant for carrying hazardous goods and liquid petroleum gas;(ii)[ new models of M3 and N3 categories of vehicles manufactured on and after the 1st April, 2015;] [ substituted by notification no. 389(E) dated by 9.6.2014 (w.e.f. 1.10.2014)](iii)[ existing models of M3 and N3 categories of vehicles manufactured on and after the 1st October, 2015] [ substituted by notification no. 389(E) dated by 9.6.2014 (w.e.f. 1.10.2014)](iv)[ the following categories of vehicles manufactured prior to the dates specified in clauses (ii) and (iii) shall be fitted with Anti-lock Braking System conforming to IS: 11852:2003 (Part 9)- [Substituted by Notification No. G.S.R. 52 (E) dated 23.1.2015 (w.e.f. 2.6.1989)](a)N3 categories of vehicles other than tractor-trailer combination manufactured on and after the 1st day of October, 2006 meant for carrying hazardous goods and liquid petroleum gas;(b)N3 categories of vehicles manufactured on and after the 1st day of October, 2007, that are double decked transport vehicles;(c)N3 categories of vehicles manufactured on and after the 1st day of October, 2007, that are used as tractor-trailer combinations;(d)M3 categories of buses that ply on All India Tourist Permit, manufactured on and after the 1st day of October, 2007.][96-A. Brakes for construction equipment vehicle. [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).]
