Section 117 in The Orissa Motor Vehicles Rules, 1993
117. Fuel tanks.
- No fuel tanks shall be placed in any public service vehicle under any part of any gang-way which is within sixty centimetres of an entrance or exit, the fuel tank of every public service vehicle shall be so placed that no overflow therefrom shall fall upon any wood work or accumulate where it can be readily ignited. The off position of the means of operation shall be clearly marked on the outside of the vehicle. The filling points of all fuel tanks shall be outside the body of the vehicles and the filter caps shall be designed and constructed that they can be securely fixed in position.
