Section 292 in The West Bengal Motor Vehicles Rules, 1989
292. Projection of loads.
(1)Nothing shall be placed or carried upon the outer side of the roof of a double-decked public service vehicle.(2)No person shall drive, and no person shall cause or allow to be driven, in any public place any motor vehicle which is loaded in a manner likely to cause danger to any person or in such a manner that the load or any part thereof or anything extends-(i)laterally beyond the side of the body or beyond a vertical place in prolongation of the side of the body:(ii)to the front beyond the foremost part of the vehicle;(iii)to the rear to a distance exceeding 122 centimetres beyond the rear most part of the vehicle excluding any luggage carrier; and(iv)in height by a distance which exceeds 335 centimeters from the surface upon which the motor vehicle rests :Provided that in the case of a three-wheeler goods vehicle which is a light motor vehicle, the measurements referred to in clauses (iii) and (iv) shall not exceed 45 centimetres and 180 centimetres respectively.(3)Clause (iii) of sub-rule (2) shall not apply to a goods motor vehicle (other than the one which is a light motor vehicle) when loaded with any pole or other projecting thing so long as-(i)the projecting load falls within the limits of the body of a trader being drawn by the goods vehicle; or(ii)the distance by which the pole or other thing projects beyond the rear most point of the motor vehicle does not exceed 183 centimetres; and(iii)there is attached to the rear of such pole or other thing in such a way as to be clearly visible from the rear at all times a white circular disc of not less than 38 centimetres in diameter and, at night, a lamp in addition to the prescribed lamps on the vehicle so arranged as to show a red light to the rear.(4)The State Government may, by order in writing, exempt for such purposes and for such period and subject to such conditions as may be specified in the order, any motor vehicle from any or all of the provisions of this rule.
