Section 90(7) in The Central Motor Vehicles Rules, 1989
(7)The vehicle shall not pick up or set down goods between two points situated in the same State [other than the home State] [Inserted by GSR 933(E), dated 28.10.1989 (w.e.f. 28.10.1989).]:[Provided that where such vehicle is registered in the National Capital Region, it shall not pick up or set down goods between two points situated in the National Capital Region unless it conforms to the mass emission standards [(Bharat Stage-IV) specified in sub-rule (15) of rule 115] [Inserted by GSR 37(E), dated 20.1.2009 (w.e.f. 20.1.2009).].]
