Preamble - CENTRAL MOTOR VEHICLES (FIRST AMENDMENT) RULES, 2019

CENTRAL MOTOR VEHICLES (FIRST AMENDMENT) RULES, 2019

PREAMBLE

Whereas, the draft rules further to amend the Central Motor Vehicles Rules, 1989 were published, as required under sub-section (1) of section 212 of the Motor Vehicles Act, 1988 (59 of 1988), vide notification of the Government of India in the Ministry of Road Transport and Highways vide number G.S.R 748(E), dated the 7th day of August , 2018, in the Gazette of India, Extraordinary, Part II, Section (3),

Sub-section (i), inviting objections and suggestions from all persons likely to be affected thereby before the expiry of the period of thirty days from the date of which copies of the official Gazette containing the draft rules were made available to the public;

And whereas, copies of the said Gazette notification were made available to the public on the 7th August, 2018;

And whereas, the objections and suggestions received from the public in respect of the said draft rules have been considered by the Central Government;

Now, therefore, in exercise of the powers conferred by section 110 of the Motor Vehicles Act, 1988 (59 of 1988), the Central Government hereby makes the following rules further to amend the Central Motor Vehicles Rules, 1989, namely:

Rule 1 - RULE 1

(1) These rules may be called as the Central Motor Vehicles (First Amendment) Rules, 2019.

(2) These rules shall come into force on the date of their final publication in the Official Gazette

Rule 2 - RULE 2

In the Central Motor Vehicles Rules, 1989, for rule 115D, the following rule shall be substituted, namely.

"115 D. Retro-fitment of hybrid electric system or electric kit to Motor Vehicles. -

(1) Retro-fitment of hybrid electric system kit to motor vehicles or conversion of motor vehicles for pure electric operation with fitment of or Pure Electric System Kit specified in column (2) of the Table shall confirm to the compliance Standard as specified in column (3) of Table given below.

TABLE

Sr. No.	Type of Retro-fitment or Conversion and Motor Vehicle Categories	Compliance standard
(1)	(2)	(3)
1	Retro-fitment of Hybrid Electric System Kit to vehicles of categories L, M and N having Gross Vehicle Weight not exceeding 3500 kg.	Shall conform to the requirements stipulated in *AIS-123 (Part 1)
2	Retro-fitment of Hybrid Electric System Kit to vehicles of categories M and N having Gross Vehicle Weight exceeding 3500 kg	Shall conform to the requirements stipulated in *AIS-123 (Part 2)
3	Conversion of motor vehicles for pure electric operation with fitment of Pure Electric Propulsion Kit by replacing the engine of Motor Vehicles of categories L, M, N	Shall conform to the requirements stipulated in *AIS-123 (Part 3)

Note: * AIS-123 Part 1 or 2 or 3 as amended from time to time till such time as corresponding Bureau of Indian Standard specifications are notified under the Bureau of Indian Standards Act, 2016 (11 of 2016) shall be used as applicable:

Provided further that manufacturer or supplier of hybrid electric system kit or pure electric system kit shall obtain the type approval certificate from a test agency specified in rule 126 as per the applicable standard referred in the above mentioned Table.".