[22nd
November 2022] Whereas, the draft of
certain rules further to amend the Central Motor Vehicles Rules, 1989 was
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 number G.S.R. 503(E), dated the 1st
July, 2022, 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 on which copies of the official Gazette containing the said notification
were made available to the public; And whereas, copies of the
said Gazette notification were made available to the public on the 1st July,
2022; And whereas, objections and
suggestions received from the public in respect of the said draft rules have
been duly 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:- (1)
These rules may be called as the Central
Motor Vehicles (Nineteenth Amendment) Rules, 2022. (2)
Save as otherwise provided in these rules,
they shall come into force on the date of their publication in the Official
Gazette. (a)
in sub-rule (1),- (i)
after the words "other than
quadricycles". the word "and armoured vehicles" shall be
inserted; (ii)
after the figures, letters and word
"23rd April, 2015", the word ",as amended from time to
time" shall be inserted; (b)
in sub-rule (3), for the words, brackets and
letters "the International Centre for Automotive Technology (ICAT),
Manesar", the words "an agency designated under rule 126" shall
be substituted; (c)
after sub-rule(3), the following sub-rules
shall be inserted, namely:- "(4)
Every manufacturer or importer of M2, M3
and N2 vehicle category, except Tippers and armoured vehicles, which are type
approved under rule 126, with gross vehicle weight between three and a half
tonnes (3,500 kilograms) and twelve tonnes (12,000 kilograms), manufactured or
imported for sale in India, shall, on and from the 1st day of April, 2023, be
tested for Constant Speed Fuel Consumption standard and comply with the Fuel
consumption target, notified under the Energy Conservation Act, 2001 vide
notification of Government of India in the Ministry of Power number S.O.
2540(E), dated the 16th July, 2019 and number S.O. 1464(E), dated the 29th
March, 2022, as amended from time to time. (5) Every manufacturer or importer of M3 and N2
vehicle category, except Tippers and armoured vehicles, which are type approved
under rule 126, with gross vehicle weight of twelve tonnes (12,000 kilograms)
and above, manufactured or imported for sale in India, shall on and from the
1st day of April, 2023, shall be tested for Constant Speed Fuel Consumption
standard and comply with the Fuel consumption target, notified under the Energy
Conservation Act, 2001 vide notification of the Government of India in the
Ministry of Power number S.O. 2670(E), dated the 16th August 2017, amended by
number S.O. 3215(E), dated the 21st September, 2020 and number S.O. 1465(E),
dated the 29th March, 2022 as amended from time to time. (6) For the purposes of sub-rules (4) and (5),- (i)
the procedure for Conformity of Production
for verifying compliance to Constant Speed Fuel Consumption Norms shall be as
laid down in AIS: 149, as amended from time to time; and (ii)
the agency referred to in sub-rule (3) shall
collect, examine and report the data submitted by the vehicle manufacturers
annually to the Central Government.".Central
Motor Vehicles (Nineteenth Amendment) Rules, 2022
In the Central Motor Vehicles Rules, 1989, in rule 115-G, -