Section 22(v) in The West Bengal Motor Vehicles Rules, 1989
(v)shall not permit the carriage of any petroleum or explosives in the vehicle provided that this prohibition shall not extend to the petroleum contained in the fuel tank incorporated in the conveyance or such other quantity of petroleum, not exceeding 91 litres, as may be carried in the vehicle securely in closed tins in a specially prepared receptacle which is not accessible to the passengers and is not on the roof;
