.-(1) No motor conveyance carrying passengers on hire shall carry petroleum other than-(a)petroleum in the tank incorporated in the conveyance, and(b)petroleum not exceeding 100 litres in quantity intended to be used to generate motive power for the conveyance of that vehicle and kept in the manner provided in sub-section (2) of section 8 of the Act.(2)During the filling or replenishment of the fuel tank of a motor conveyance licensed for the carriage of more than six passengers on hire, the driver or other person in charge of such conveyance shall not allow any passenger to remain therein.(3)All petroleum containers carried in a motor conveyance carrying passengers on hire shall be free from leaks and be securely closed and shall be placed in a specially prepared receptacle which is not accessible to passengers in such conveyance and is not on the roof.
