[15th
January 2024] Whereas the draft rules
further to amend the Central Motor Vehicles Rules, 1989, were published, as
required by 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. 723(E), dated the 5th October, 2023, in
the Gazette of India, Extraordinary, Part-II, Section 3, Sub-section (i), dated
the 6th October, 2023 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 Gazette containing the said notification
were made available to the public; And whereas copies of the
said notification were made available to the public on the 6th October, 2023; And whereas no objections
and suggestions were received from the public in respect of the said draft
rules; 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 the Central Motor
Vehicles (Second Amendment) Rules, 2024. (2)
They shall come into force on the date of
their publication in the Official Gazette. In the Central Motor
Vehicles Rules, 1989(hereinafter referred to as the said rules), in rule 15, in
sub-rule(3),- (a)
in clause (a), for the words "rear-view
mirror", the words " rear-view mirror or device for indirect vision
" shall be substituted; (b)
in clause (f), for the words "rear-view
mirror", the words " rear-view mirror or device for indirect vision
" shall be substituted; (c)
in clause (r), for the words "rear-view
mirror", the words " rear-view mirror or device for indirect vision
" shall be substituted; (d)
in clause (v), in sub-clause (ii), for the
words "rear-view mirror", the words " rear-view mirror or device
for indirect vision " shall be substituted. In rule 31 of the said
rules, in sub-rule (1), under the heading "A. DRIVING THEORY-I",
against serial number 2, for the words "Rear-view mirror", the words
"Rear-view mirror or device for indirect vision " shall be substituted. In rule 62 of the said
rules, in sub-rule (1), in the first proviso, in Table, against serial number
(6), in column 2, for the words "Rear View Mirror", the words "
Rear view mirror or device for indirect vision " shall be substituted. In rule 93 of the said
rules,- (a)
in sub-rule (1), in clause B,- (i)
in sub-clause (i), for the words
"rear-view mirror", the words " rear view mirror or device for
indirect vision " shall be substituted; (ii)
in sub-clause (iii), in item number (b), in
Explanation III, in Note, for the words "Rear view mirrors", the
words " device for indirect vision " shall be substituted; (b)
in sub-rule (2), in clause (2), in first
Explanation, in item (A), in sub-item(viii), in first proviso, in paragraph
(b), for the words "rear view mirror", the words " device for
indirect vision " shall be substituted; (c)
in sub-rule (3), for the words " a
driving mirror ", the words " device for indirect vision" shall
be substituted; (d)
in sub-rule (4), for the words " a
driving mirror ", the words " device for indirect vision" shall
be substituted. In rule 124 of the said
rules, in sub-rule (4), in Table, against serial number 8, in column (2), for
the words "Rear view mirror", the words "device for indirect
vision" shall be substituted. In rule 125 of the said
rules, in sub-rule(2),- (a)
for the words "with rear view
mirror", the words "with rear view mirror or device for indirect
vision " shall be substituted; (b)
in the first proviso,- (i)
after clause (b), the following clause shall
be inserted, namely:- "(b-1)
for L5 category (three wheeled vehicles) with body work manufactured on and
after the twelve months from the date of commencement of the Central Motor
Vehicles (Second Amendment) Rules, 2024, the device for indirect vision
specification and installation requirements shall be as specified in AIS-001
(Part 1) (Rev. 2): 2023 and AIS-002 (Part 1) (Rev. 2): 2023 standard
respectively, as amended from time to time, till such time corresponding BIS
specifications are notified under the Bureau of Indian Standards Act, 2016 (11
of 2016);"; (ii)
after clause (c), the following clause shall
be inserted, namely:- "(c-1)
for M and N category vehicles manufactured on and after the twelve months from
the date of commencement of the Central Motor Vehicles (Second Amendment)
Rules, 2024, the devices for indirect vision specification and installation
requirements shall be as specified in AIS-001 (Part 1) (Rev. 2): 2023 and
AIS-002 (Part 1) (Rev. 2): 2023 standard respectively, as amended from time to
time, till such time corresponding BIS specifications are notified under the
Bureau of Indian Standards Act, 2016 (11 of 2016):"; (c)
after the second proviso, the following
proviso shall be inserted, namely:- "Provided further that,
for L7 category vehicles manufactured on and after the twelve months from the
date of commencement of the Central Motor Vehicles (Second Amendment) Rules,
2024, the devices for indirect vision specification and installation
requirements shall be as specified in AIS-001 (Part 1) (Rev. 2): 2023 and
AIS-002 (Part 1) (Rev.2): 2023 standard respectively, as amended from time to
time, till such time corresponding BIS specifications are notified under the
Bureau of Indian Standards Act, 2016 (11 of 2016):"; (d)
after the fourth proviso, the following
proviso shall be inserted, namely:- "Provided also that for
agricultural tractors manufactured on and after the twelve months from the date
of commencement of the Central Motor Vehicles (Second Amendment) Rules, 2024,
the devices for indirect vision specifications and installation requirements
shall conform to AIS-001(Part 1) (Rev.2): 2023 and AIS:114-2009 standards
respectively as amended from time to time, till the corresponding BIS
specifications are notified under the Bureau of Indian Standards Act, 2016 (11
of 2016):". In rule 125A of the said
rules, for the words "rear view mirror", in both the places where
they occur, the words, "rear view mirror or device for indirect
vision" shall be substituted. In rule 125C of the said
rules, in sub-rule (3), in TABLE 1, against serial number 22, in column (2),
for the words "Rear view mirror", the words " Rear view mirror
or device for indirect vision " shall be substituted. In rule 128 of the said
rules, in clause (13), in sub-clause (i), for the words "rear-view
mirrors", the words "rear view mirror or device for indirect vision
" shall be substituted. In Form 22B of the said
rules, in PART A, against serial number 6.22, for the words "rear view
mirrors", the words "rear view mirror or device for indirect vision
" shall be substituted. In Motor Vehicles (Driving)
Regulations, 2017 for the words "rear view mirror", wherever they
occur, the words "rear view mirror or devices for indirect vision"
shall be substituted.Central
Motor Vehicles (Second Amendment) Rules, 2024