Section 149 in The Haryana Motor Vehicles Rules, 1993
149. Fuel tanks.
[Section 111]. - (1) No fuel tank shall be placed in any public service vehicle under any part of any gangway which is within 60 millimetres of any entrance or exit of a single decked vehicle or the lower deck of a double decked vehicle.(2)The fuel tank of every public service vehicle shall be so placed that no overflow therefrom shall fall upon any work or accumulate where it can be readily ignited. The filling points of all fuel tanks shall be outside the body of the vehicle and the filler caps shall be so designed and constructed that they can be securely fixed in position.
