On January 27, 2022, the Ministry of Road Transport and Highways (MoRTH) has issued the Central Motor Vehicles (First Amendment) Rules, 2022 to further amend the Central Motor Vehicles Rules, 1989.
Key Amendments:
- In rule 125 C, which specifies Body building and approval, in sub-rule (1) the following proviso has been inserted:
“Provided further that the provisions of AIS-135 shall be applicable to Type III buses, as specified in AIS-052(Rev.1), which are manufactured on and after twelve months from the date of commencement of the Central Motor Vehicles (First Amendment) Rules, 2022.”
- In rule 125 C, which specifies Body building and approval, in sub-rule (2) the following proviso has been inserted, namely:
“Provided that the provisions on fire protection in occupant compartment of AIS-135 shall be applicable to school buses, as specified in AIS-063, which are manufactured on and after twelve months from the date of commencement of the Central Motor Vehicles (First Amendment) Rules, 2022.”;
- In rule 125 C, which specifies Body building and approval, the serial no. 7A which specifies Fire Alarm and Protection system in occupant compartment” has been inserted.
