The Ministry of Road Transport and Highways has notified the Central Motor Vehicles (Twenty Fifth Amendment) Rules, 2021 vide notification dated October 11, 2021.

 

Key Highlights:

  • The amendment directs that the compatibility of vehicle to level of ethanol blend of E12 or E15 or E20 or E85 or E100 shall be defined by the vehicle manufacturer and the same shall be displayed on vehicle by putting a clearly visible sticker.
  • The newly manufactured gasoline vehicles fitted with spark ignition engine compatible to run on ethanol gasoline blends of E12 and E15 shall be type approved as per prevailing gasoline emission norms.

 


*Tanvi Singh, Editorial Assistant has reported this brief.

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