The Top Court on Friday refused to allow automobile dealers to sell BS-IV vehicles after Mar 31, 2020.
The Supreme court dismissed the association's plea to grant them one month more time till April end to clear their inventory.
Automobile retailers had earlier said they might fail to liquidate Bharat Stage-IV vehicles’ inventory before the new emission standards take effect, on Apr 1, 2020. They had pleaded before the Supreme court to give them more time to clear such stock.
The Federation of Automobile Dealers Associations (FADA) in December filed an application in the Supreme seeking modification in its Oct 2018 order. No BS-IV vehicles will be sold or registered after Mar 31, 2020, the Supreme Court order read.
Several leading auto majors like Tata Motors, Maruti Suzuki, M&M & Hyundai have already transitioned a major chuck of their fleet to BS-VI compliance.
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