Preamble - CENTRAL MOTOR VEHICLES (SEVENTH AMENDMENT) RULES, 2015

CENTRAL MOTOR VEHICLES (SEVENTH AMENDMENT) RULES, 2015

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 number G.S.R. 882(E), dated the 10th December, 2014, 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 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 10th December, 2014;

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 the Central Motor Vehicles (Seventh Amendment) Rules, 2015.

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

Rule 2 - RULE 2

In Central Motor Vehicle Rules, 1989 (hereinafter referred as the principal rules) after rule 115D, the following rule shall be inserted namely:-

"115E. Mass emission standards for flex-fuel ethanol (E85) and ethanol (ED95) vehicles.-

(1) The newly manufactured gasoline vehicles fitted with spark ignition engine compatible to run on gasoline or a mixture of gasoline and ethanol up to eighty-five percent ethanol blend (E85) (hereinafter referred to as flex-fuel ethanol vehicle), shall be type approved as per prevailing gasoline emission norms.

(2) The newly manufactured ethanol vehicle with Gross Vehicle Weight above 3.5 tonnes compatible to run on ethanol fuel (ED95), shall be type approved as per prevailing diesel emission norms, as applicable for that category.

(3) The compatibility of vehicle to level of ethanol blend of E85 or ED95 shall be defined by the vehicle manufacturer and the same shall be displayed on vehicle by putting a clearly visible sticker.

(4) Test requirements for the type approval and extension for different classes of vehicles are specified in Table 1, Table 2 and Table 3 below, respectively:

Table 1

Test requirements for type approval and extension for four wheeled vehicles with Gross Vehicle Weight less than or equal to 3,500 kg

S. No.	Test	Flex-fuel ethanol vehicle
1.	Gaseous pollutants (Type I test)	On both gasoline and E85 fuel
2.	Idle and high idle emission (Type II test)	On both gasoline and E85 fuel
3.	Crank case emission (Type III)	Only on gasoline fuel
4.	Evaporative emissions (Type IV)	Only on gasoline fuel
5.	Durability (Type V), if opted for, instead of fixed deterioration factor	Only on gasoline fuel
V.	On-board diagnostics (OBD II)	On both gasoline and E85 fuel

Table 2

Test requirements for type approval and extension for two or three wheeled vehicles

S. No.	Test	Flex-fuel ethanol vehicle
1.	Gaseous pollutants (Type I test)	On both gasoline and E85 fuel
2.	Idle and emission (Type II test)	On both gasoline and E85 fuel
3.	Crankcase emission (Type III)	Only on gasoline fuel
4.	Evaporative emissions (Type IV)	Only on gasoline fuel
5.	Durability (Type V), if opted for, instead of fixed deterioration factor	Only on gasoline fuel

Table 3

Test requirements for type approval and extension for four wheeled vehicles with Gross Vehicle Weight greater than 3,500 kg

S. No.	Test	Applicability
1.	Gaseous pollutants	Test on ED95 fuel (as per prevailing emission norms BSIII or BIV)
2.	Free acceleration smoke	Test on ED95
3.	Durability, if opted for, instead of fixed deterioration factor	Test on ED95
4	On-board diagnostics (OBD)	Test on ED95

Notes:-

(i) Mass emission tests shall be carried out as per MoRTH/CMVR/TAP-115/116 Issue 4 and its subsequent issues or amendments, as applicable and suitable updation of the ratios of gas component densities to exhaust gas density, hydrogen-carbon-oxygen ratio and fuel consumption formula shall be done in type approval procedure.

(ii) Vehicle manufacturer shall submit the vehicle to any of the test agencies specified in rule 126, for type approval.

(iii) Flex fuel vehicles with Gross Vehicle Weight less than or equal to 3.5 tonnes shall be tested on chassis dynamometers using the prevailing gasoline vehicle emission driving cycle; and ED95 fuel vehicles with Gross Vehicle Weight greater than 3.5 tonnes shall be tested on engine dynamometers using the prevailing diesel engine emission driving cycle.

(iv) Flex fuel vehicles shall be tested with reference fuel specified in Annexures IV-J and IV-Q and pure ethanol fuel vehicle shall be tested with reference fuel specified in Annexure-IV-R to these rules.

(v) For Conformity of Production test applicability, refer to MoRTH/CMVR/TAP-115/116 Issue 4 and its subsequent issues or amendments, as applicable; and fuel requirement for applicable tests, refer to above Table 1, Table 2 and Table 3.

(vi) The reference fuel shall be as specified in Annexure IV-J for gasoline; Annexure IV Q for E85 vehicles and in Annexure-IV-R for ED95 vehicles.

(vii) For commercial fuel specifications for gasoline IS 2796:2008 and its subsequent amendments may be referred.

(viii) For base ethanol specifications refer IS 15464:2004 and for E85 and ED95 commercial fuel, oil marketing companies shall use suitable additives to produce and dispense such grade of fuel. Specification for commercial E85 and ED95 shall be prepared by Bureau of Indian Standards.

(ix) The Conformity of Production frequency and sampling shall be as per requirements given in MoRTH/CMVR/TAP-115/116 Issue 4 and its subsequent issues or amendments, as applicable, according to category of vehicle.

(x) Deterioration factors shall be as per prevailing emission norms, according to the vehicle categories, where durability test is applicable.

(xi) For spark ignition vehicle, where measurement of net power is specified in the case of normal gasoline vehicles, it shall be carried out on engine dynamometer as per IS: 14599-1999, with gasoline, as amended from time to time.".

3. In the principal rules, after ANNEXURE IV-P, the following Annexures shall be inserted, namely;-

"ANNEXURE IV-Q

[See rule 115E]

Technical specifications of the reference fuel E85 Parameter	Unit	Limits1		Test method2
		Minimum	Maximum
Research octane number, RON		95.0	-	EN ISO 5164
Motor octane number, MON		85.0	-	EN ISO 5163
Density at 15 oC	kg/m3	Report		ISO 3675
Vapour pressure	kPa	40.0	60.0	EN ISO 13016-1 (DVPE)
Sulphur content3,4	mg/kg	-	10	EN ISO 20846 EN ISO 20884
Oxidation stability	minutes	360		EN ISO 7536
Existent gum content (solvent washed)	mg/(100ml)	-	5	EN-ISO 6246
Appearance This shall be determined at ambient temperature or 15 oC whichever is higher.		Clear and bright, visibly free of suspended or precipitated contaminants		Visual inspection
Ethanol and higher alcohols7	% V/V	83	85	EN 1601 EN 13132 EN 14517
Higher alcohols (C3-C8)	%V/V	-	2.0
Methanol	%V/V		0.5
Petrol5	% V/V	Balance		EN 228
Phosphorus	mg/1	0.36		ASTM D 3231
Water content	%V/V		0.3	ASTM E 1064
Inorganic chloride content	mg/1		1	ISO 6227
pHe		6.5	9.0	ASTM D 6423
Copper strip corrosion (3h at 50 oC)	Rating	Class 1		EN ISO 2160
Acidity, (as acetic acid CH3COOH)	% m/m (mg/1)	-	0.005 (40)	ASTM D 1613
Carbon/hydrogen ratio		Report
Carbon/oxygen ration		Report

1. The values quoted in the specifications are "true values". In establishment of their limit values the terms of ISO 4259 Petroleum products-Determination and application of precision data in relation to methods of test have been applied and in fixing a minimum value, a minimum difference of 2R above zero has been taken into account; in fixing a maximum and minimum value, the minimum difference is 4R (R = reproducibility). Notwithstanding this measure, which is necessary for technical reasons, the manufacturer of fuels shall nevertheless aim at a zero value where the stipulated maximum value is 2R and at the mean value in the case of quotations of maximum and minimum limits. Should it be necessary to clarify whether a fuel meets the requirements of the specifications, the terms of ISO 4259 shall be applied.

2. In case of dispute, the procedure for dissolving the dispute and interpretations of the results based on test method precision, describe in EN ISO 4259 shall be used.

3. In case of national dispute concerning sulphur content, either EN ISO 20846 or EN IS) 20884 shall be called up similar to the reference in the National annex of EN 228.

4. The actual sulphur content of the fuel used for the Type I Test shall be reported.

5. The unleaded petrol content can be determined as 100- minus the sum of the per cent content of water and alcohol.

6. There shall be no intentional addition of compounds containing phosphorus, iron, manganese, or lead to this reference fuel.

7. Ethanol to meet the specification of EN 15376 is the only oxygenate that shall be intentionally added to this reference fuel.

ANNEXURE IV-R

[See rule 115E]

Technical specifications of the reference fuel (ED95)¹

Parameter	Unit	Limits2		Test method3
		Minimum	Maximum
Total alcohol (Ethanol including content on higher saturated alcohols)	%m/m	92.4		EN 15721
Other higher saturated mono-alcohols (C3-C5)	% m/m		2.0	EN 15721
Methanol	% m/m		0.3	EN 15721
Density 15oC	kg/m3	793.0	815.0	EN ISO 12185
Acidity, calculated as acetic acid	%m/m		0.0025	EN 15491
Appearance		Bright and clear
Flashpoint	oC	10		EN 3679
Dry residue	mg/kg		15	EN 15691
Water content	% m/m		6.5	EN 154894 EN-ISO 12937 EN 15692
Aldehydes calculated as acetaldehyde	% m/m		0.0050	ISO 1388-4
Esters calculated as ethylacetat	%m/m		0.1	ASTM D1617
Sulphur content	mg/kg		10.0	EN 15485 EN 15486
Sulphates	mg/kg		4.0	EN 15492
Particulate contamination	mg/kg		24	EN 12662
Phosphorus	mg/l		0.20	EN 15487
Inorganic chloride	mg/kg		1.0	EN 15484 or EN 15492
Copper	mg/kg		0.100	EN 15488
Electrical conductivity	?S/cm		2.50	DIN 51627-4 or prEN 15938

1. Additives are necessary to fulfil the ED95 fuel specification such as cetane improver as specified by the engine manufacturer, shall be added to the ethanol fuel, as long as no negative side effects are known. If these conditions are satisfied, the maximum allowed amount is 10 % m/m.

Denaturants for ED95 fuel, if required, shall be approved by the vehicle manufacturer or shall be either Ethyl Text Butyl Ether (ETBE); or Iso butanol; or Methyl Ethyl Ketone (MEK); or Tert butanol or Iso Propanol.

2. The values quoted in the specifications are "true values". In establishment of their limit values the terms of ISO 4259 Petroleum products-Determination and application of precision data in relation to methods of test have been applied and in fixing a minimum value, a minimum difference of 2R above zero has been taken into account; in fixing a maximum and minimum value, the minimum difference is 4R (R =reproducibility). Notwithstanding this measure, which is necessary for technical reasons, the manufacturer of fuels shall nevertheless aim at a zero value where the stipulated maximum value is 2R and at the mean value in the case of quotations of maximum and minimum limits. Should it be necessary to clarify whether a fuel meets the requirements of the specifications, the terms of ISO 4259 shall be applied.

3. Equivalent EN/ISO methods will be adopted when issued for properties listed above.

4. Should it be necessary to clarify whether a fuel meets the requirements of the specifications, the terms of EN 15489 shall be applied".