NOTIFICATION
New Delhi, the 20th September, 2016

G.S.R. 895(E).—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. 531 (E), dated the 18th May, 2016 in the Gazette of India, Extraordinary, Part-II, Section 3, Sub-section (i) inviting objections and suggestions from affected persons 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;
WHEREAS, copies of the said Gazette notification were made available to the public on the 18th May, 2016;

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 sub-section (1) of 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. (1) These rules may be called the Central Motor Vehicles (Twelfth Amendment) Rules, 2016.
(2) They shall come into force on the date of their publication in the Official Gazette.

2. In the Central Motor Vehicles Rules, 1989, in Rule 125-C, in sub-rule (1), for the proviso, the following shall be substituted, namely:-
“Provided that the provision of this rule shall be implemented in two phases.
In first phase, the provisions of AIS 052(Rev. 1) – 2008, excluding the parameters and requirements given in Table-1 below, shall be applicable on and after 1st day of January, 2017.
In second phase, the provisions of AIS-052(Rev. 1) – 2008, as amended from time to time, and the parameters and requirements given in (Table-1) below, shall be applicable on and after 1st day of January, 2018.

 

 

(Table -1)
(Additional Technical Provisions of AIS: 052(Rev-1)

Sr. No.

Nature of Test/ Parameters Requirements of Specific Clauses of AIS- 052 (Rev.1)

(1)

(2)

(3)

1.

Scope and Definitions ( As applicable )

1.0

2.

Body Structure Strength

3.1

3.

Body Structure Stability

3.2

4.

Window Retention

3.6

5.

Window Frames

3.6.5.5

6. Wind Screen Wiping System and Driver’s field of Vision

3.10

7.

Test Methods ( As applicable)

Chapter 6

8.

Vertical orientation for dipped beam – head lamp Annexure I, Table with title “Details about Safety Critical Components /Systems.”
9.

Seat Anchorages

Note : The principal rules were published in the Gazette of India , Extraordinary, Part II, section 3, sub-section (i) vide number G. S. R. 590(E) dated the 2nd June, 1989 and last amended vide number G.S.R. 889(E) dated the
16.09.2016.

MINISTRY OF ROAD TRANSPORT AND HIGHWAYS

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