Section 124 in The Haryana Motor Vehicles Rules, 1993
124. Dangerous projections.
[Section 111]. - No mascot or other similar fitting or device shall be carried on any motor vehicle other than road-roller or other vehicles specially constructed or adopted for the construction or maintenance of roads registered in India in any position where it is likely to strike any person with whom the vehicle may collide unless the mascot is unlikely to cause injury to any person by reason of any projection thereon.(2)No motor vehicle shall be permitted to be used which is so constructed that any axle, hub or hub cap projects, laterally more than 102 millimetres beyond the rim of the wheel to which it is attached, unless the axle, hub or hub cap does not project laterally beyond the body of wings of the vehicle and is provided with an adequate guard.
