On 5-1-2024, the Ministry of Road Transport and Highways published the Central Motor Vehicles (First Amendment) Rules, 2024 to amend the Central Motor Vehicles Rules, 1989. The provisions came into effect on 5-1-2024.
Key Points:
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The table relating to “Application of Test Requirements for Type-Approval-BS VI” has been revised making the provisions more specific.
Now, it related to “Emission Standards for Vehicles of Category M and N with gross weight not exceeding 3000Kg- Applicability of test requirements for Type-Approval AL-BS-VI”.
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Test will be on the Chassis Dynamometer.
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There will be no relaxation of norms for conformity of production (‘CoP’) purpose and procedure for compliance will be as per AIS-137.
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Crankcase ventilation systems will not permit the emission of any of the crankcase gases into the atmosphere.
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Evaporative emission should not be more than 2.0g/test from Gasoline fueled vehicles.
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The table relating to “Applicability of Test Requirements for BS-VI” has been revised which now specifies that this test will be specific to Emission Standards for vehicles of category M and N having gross weight exceeding 3500 Kg.
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The test shall be done on an engine dynamometer.
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In the case of vehicles equipped with positive ignition engines, the gaseous and particulate emissions will be measured as per the Worldwide Harmonized Test Cycle.
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