Section 10 in The Orissa Motor Vehicles (Producer of Gas) Rules, 1993
10. Manner of fitting the producer.
(1)No part of any producer shall be placed so as to reduce the field of vision of the driver by means of the mirror prescribed in Rule 98 of the Orissa Motor Vehicles Rules, 1993 or otherwise or so as to impede the driver in the control of his vehicle.(2)In a public service vehicle-(i)no part of the producer shall be placed within the passengers' compartment;(ii)the generator shall be placed in rear of the passenger's compartment either completely outside or recessed into the rear panel and shall be insulated and have the clearance as specified in Rule 11; and(iii)in the case of any generator fitted in the rear of a vehicle and to one side of the vehicle suitable means shall be taken to compensate for the additional weight by inserting one more leaves in the rear springs of the vehicle at that side :Provided that the generator and a reserve of fuel not exceeding sixty-eight kilograms in weight may be carried on a trailer attached to a public service vehicle.(3)No public service vehicle towing a producer shall have any opening or door in the rear end of and facing the rear, of the vehicle.(4)In a transport vehicle, other than public service vehicle, the generator shall not be placed forward of the rear of the driver's cab and shall be insulated and have the clearance as specified in Rule 11 :Provided that in the case of any special purpose vehicle, the authority may subject to the provision of adequate means of egress for the driver (such a hinged canvas tilt or overhead flap opening (specify that the generator may be placed level with the driver's seat.
