Section 93(8) in The Central Motor Vehicles Rules, 1989
(8)[] [Renumbered by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] No motor vehicle shall be loaded in such a manner that the load or any part thereof extends,(i)laterally beyond the side of the body;(ii)to the front beyond the foremost part of the load body of the vehicle;(iii)to the rear beyond the rear most part of the vehicle;(iv)to a height beyond the limits specified in sub-rule (4):Provided that clause (iii)shall not apply to a goods carriage when loaded with any pole or rod or indivisible load so long as the projecting part or parts do not exceed the distance of one metre beyond the rear most point of the motor vehicle.[93-A. Overall dimension for agricultural tractors. [Inserted by GSR 111(E), dated 10.2.2004 (w.e.f. 10.8.2004).]
