(1) The driver of a motor vehicle shall, make such signals and on such occasions as are specified in the regulations made under section 118



(2) The driver of a motor cycle shall, in addition to the safety measures mentioned in sub-section (I) of section 128, comply with the requirements of rule 123.



[2] (3) In all motor vehicles, in which seat belts have been provided it shall be ensured that the driver and the person seated in the front seat wear the seat belts while the vehicle is in motion.



(4) On and after expiry of one year from the date of commencement of the Central Motor Vehicles (Amendment) Rules, 1999 , the driver of every vehicle shall ensure that the following items are carried in the vehicle, namely:-



(a) in case of vehicles other than motor cycles, a set of spare bulbs for headlamp and fuses, and a spare wheel ready for use;



(b) tool kit as prescribed by the manufacturer;



(c) triangles of size 150 mm with a red reflecting surface as per IS 8339-1993 specified by Bureau of Indian Standards, for keeping in front and rear of the vehicle in case the vehicle is stranded on the road (applicable to vehicles other than two and three wheelers); as specified below, namely:-



one triangle in case of four wheelers with GVW - not exceeding 7.5 tonnes



two triangles in case of four wheelers with GVW - exceeding 7.5 tonnes



[3] Provided that in case of vehicles manufactured on and after 1st January, 2003, the triangles of size and specification shall conform to AIS:022-2001, as may be amended from time to time, till such time as corresponding Bureau of Indian Standards specifications are notified;



(d) first aid kit containing a tube of antiseptic cream containing 0.5% of Centrimide B.P- in a non-greasy base, sterilised dressings, sterilised elastic plaster, water proof plaster, gauze and elastic bandage for wounds and burns;



(e) number of chock blocks for four wheelers as specified below, namely:-



one chock block in case of four wheelers with GVW --- exceeding 4 tones and less than 7.5 tonnes;



two chock blocks in case of 4 wheelers with GVW ---- exceeding 7.5 tonnes.



The vehicle manufacturer shall ensure that the above items are supplied at the time of first sale of vehicle.



(5) Halogen bulbs with P45t cap shall not be used for head lights on all vehicles. Wattage of halogen bulbs shall not exceed 70,75 Watts for 24 Volts and 60,65 for 12 Volts systems,}



FOOTNOTES:

1. Substituted by General Statutory Rules (G.S.R.) 214 (E), dated 18th March, 1999 (w.e.f. 18-3-1999).

2. Inserted by General Statutory Rules (G.S.R.) 214 (E), dated 18th March, 1999 (w.e.f. 18-3-1999).

3. Inserted by General Statutory Rules (G.S.R.) 400 (E), dated 31st May, 2002 (w.e.f. 31-5-2002).