In exercise of the powers conferred by sub-sections
(1) and (2) of section 16, read with section 17 of the Bureau of
Indian Standards Act, 2016 (11 of 2016), the Central Government is of the
opinion that it is necessary or expedient so to do in the public interest,
after consulting the Bureau of Indian Standards, hereby makes the following
Order, namely:- (1) This Order may be called the Automobile Wheel Rim
Component (Quality Control) Order, 2020. [1][(2) It shall come into force with effect from 22.12.2023.] [2][(3) It shall apply to goods or articles specified in the
table: provided
that nothing in this order shall apply to said goods or articles meant for the
following; namely:- i. automobile wheel rims meant for export; [3][ii. Automobile wheel rims used in the vehicles imported in
India by vehicle manufacturer under the provisions of Rule 126 of
Central Motor Vehicle rules, 1989.] iii. import of up to 5,000 units of 4-Wheeler Automotive
Wheel Rims (for 1,250 vehicles), by a 4-Wheeler vehicle manufacturer per
financial year, for repairs or after sales service purposes. iv. import of up to 10,000 units of 4-Wheeler Automotive
Wheel Rims (for 2,500 vehicles), per financial year, per 4-Wheeler vehicle
manufacturer for R and D purposes. v. import of up to 50,000 units of 4-Wheeler Automotive
Wheel Rims (for 10,000 vehicles) per financial year, per 4-Wheeler vehicle
manufacturer for manufacturing 4-Wheeler vehicles in India. vi. import of up to 24,000 units of 2-Wheeler Automotive
Wheel Rims (for 12,000 vehicles) per financial year, per 2-wheeler vehicle
manufacturer for repairs or after sales service purposes. vii. import of up to 10,000 units of 2-Wheeler Automotive
Wheel Rims (for 5,000 vehicles) per financial year, per two-wheeler vehicle
manufacturer for R and D purposes. viii. import of up to 70,000 units of 2-Wheeler Automotive
Wheel Rims (for 35,000 vehicles) per financial year, per 2-wheeler vehicle
manufacturer for manufacturing 2-Wheeler vehicles in India, subject to not more
than 25,000 Automobile Wheel Rim units of one type.] The
goods or articles specified in the Table shall conform to the corresponding
Indian Standard mentioned in the said Table and shall bear the Standard Mark
under a license from the Bureau as per Scheme-I of Schedule-II of the Bureau of
Indian Standards (Conformity Assessment) Regulations, 2018. In
respect of the goods or articles specified in the Table, the Bureau shall be
the certifying and enforcing authority. Any
person who contravenes the provisions of this Order shall be punishable under
the provisions of the Bureau of Indian Standards Act, 2016 (11 of 2016). TABLE (See paragraphs 1
(3) and (2)) Sr. No. Goods and articles Indian Standard Title of the India Standard (1) (2) (3) (4) 1. Wheel Rim-Category 2W, 3W, e-rickshaw and e-cart IS: 16192 (Part 1) Automotive Vehicles Wheel Rims for Two and Three Wheeled Vehicles Part 1 Light Alloy Wheel RimsMethod of Tests and Requirements 2. Wheel Rim-Category 2W, 3W, e-rickshaw and e-cart IS: 16192 (Part 2) Automotive Vehicles Wheel Rims for Two and Three Wheeled Vehicles Part 2 Sheet Metal Wheel RimsMethod of Tests and Requirements 3. Wheel Rim-Category 2W, 3W, e-rickshaw and e-cart IS: 16192 (Part 3) Automotive VehiclesWheel Rims for Two and Three Wheeled Vehicles Part 3 Spoke Wheel RimsMethod of Tests and Requirements 4. Wheel Rim-for categories other than mentioned in Sr. No. 1, 2 and 3 IS: 9436 Performance Requirements and Methods of Tests for Wheels for Passenger
Cars 5. Wheel Rim-for categories other than mentioned in Sr. No. 1, 2 and 3 IS: 9438 Performance Requirements and Methods of Tests for Wheels or Rims for
Trucks and Buses [1]
Substituted by Automobile Wheel Rim Component (Quality Control) Amendment
Order, 2022, vide Order No. SO2634(E) dated 08.06.2022, w.e.f. 22.10.2021, for
the following:- "[(2) It shall come into force with
effect from 22.06.2023.]" [2]
Substituted by Automobile Wheel Rim Component (Quality Control) Amendment
Order-II, 2023, vide Order No. SO5379(E) dated 19.12.2023, w.e.f. 22.12.2023,
for the following:- "(3) It shall apply to goods or articles
specified in the Table: provided that nothing in this order shall apply
to said goods or articles meant for the following; namely:- (i) automobile wheel rims meant for export; [(ii) Provided further that nothing in this
Order shall apply to Automobile Wheel Rims used in the vehicle imported in
India by vehicle manufacturer under the provisions of rule 126 of Central Motor
Vehicle rules, 1989.] (iii) up to 100 number of automobile wheel
rims in a year for Research & Development purpose, imported or manufactured
in India." [3]
Substituted by Automobile Wheel Rim Component (Quality Control) Amendment
Order, 2024, Order No. SO895(E) dated 26.02.2024, for the following:- "ii. up to five wheel rims per vehicle
w.r.t. rule 126A of the Central Motor Vehicles Rules, 1989, which grants
relaxation from test, if number of vehicles sold in India for a given base
model and its variants is less than 250 in any consecutive period of six months
in a year;"AUTOMOBILE WHEEL
RIM COMPONENT (QUALITY CONTROL) ORDER, 2020
PREAMBLE