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[Cites 0, Cited by 0] [Section 292] [Entire Act]

State of West Bengal - Subsection

Section 292(3) in The West Bengal Motor Vehicles Rules, 1989

(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.