Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 13 in The M.P. Highway Rules, 1939 13. No vehicle other than a cart with a load or a total load in excess of the maximum safe load, which may be indicated by a notice or notice-board on the bridge shall enter upon or cross any bridge over any Government road.
