Section 177 in The Punjab Motor Vehicles Rules, 1989
177. Carriage of dangerous substances
. [Section 138(2)(i)] - (1) Except for the fuel and lubricants necessary for the use of the vehicle, the carriage of goods, of dangerous and hazardous nature to human life, highly inflammable or otherwise dangerous substance shall not be carried on any vehicle, unless it is so packed or the body has been so fabricated as approved by the Controller of Explosives, Government of India or by an officer authorised by him in this behalf that even in the case of an accident to the vehicle it is unlikely to cause damage or injury to the vehicle or persons carried thereon or to any public property.(2)If in the opinion of an officer authorised by the State Transport Commissioner, any vehicle is at any time loaded in contravention of sub-rule (1), he may order the driver or other person incharge of the motor vehicle to remove or repack the carriage of goods of dangerous or hazardous nature to human life as may be specified by the Department of Science and Technology, Government of Punjab otherwise the vehicle or goods shall be liable to be impounded by the Officer so authorised with the help of police authorities of the area.
