Section 93(7) in The Central Motor Vehicles Rules, 1989
(7)[] [Renumbered by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] No part of the vehicle other than a direction indicator, when in operation, or a driving mirror, shall project laterally more than 355 millimetres beyond the centre line of the rear wheels, in the case of a single rear wheels or more than 152 millimetres beyond the extreme outer edge of the outer tyres, in the case of dual rear wheels:[* * *] [Proviso omitted by GSR 111(E), dated 10.2.2004 (w.e.f. 10.8.2004). Earlier proviso was added by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]Provided that the State Government or any authority authorised in this behalf by the State Government, if it is satisfied that it is necessary because of the nature of any road or bridge or in the interest of public safety, may prohibitor restrict the operation of a motor vehicle in a specified route or area unless such vehicle complies with the requirements specified by the State Government for such route or area.[(7-A) No part of the construction equipment vehicle [or combine harvester] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).] in travel mode other than a direction indicator,or a driving mirror, shall project laterally more than 300 millimetres beyond the extreme outer edge of the tyres or wheel drums regardless of single or dual tyres or rollers.]
