Section 208 in The M.P. Motor Vehicles Rules, 1994
208. Projection of loads.
(1)Nothing shall be placed or carried upon the roof of a double decked public service vehicle.(2)No person shall drive, and no person shall cause or allow to be driven, in any public place any motor vehicle which is loaded in a manner likely to cause danger lo any person or in such a manner that the load or any part thereof or anything extends-(i)Laterally beyond the side of the body or beyond a vertical place in prolongation of the side of the body;(ii)To the front beyond the foremost part of the load body of vehicle;(iii)To the rear beyond the rearmost part of the vehicle; and(iv)In height by a distance which exceeds 380 centimetres in case of a goods carriage and 350 centimetres in case of any other motor vehicle from the surface which the motor vehicle rests.(3)Clause (iii) of sub-rule (2) shall not apply to a goods carriage when loaded with any pole or other projecting thing so long as-(i)The projecting load falls within the limit of the body of a trailer being drawn by the goods carriage or;(ii)The distance by which the pole or other thing projects beyond the rearmost point of the motor vehicle does not exceed one hundred and eighty-five centimetres; and(iii)There is attached to the rear of such pole or other thing in such a way as to be clearly visible from the rear at all times a white circular disc of not less than thirty-eight centimetres diameter; and during the period of commencing half an hour after sun-set and ending half an hour before sunrise a lamp in addition to the prescribed lamps on the vehicle so arranged as to show red light to the rear.(iv)The Registering Authority may, on application accompanied by prescribed fee by order in writing exempt any motor vehicle, for such purpose, for such period and subject to such conditions as he may specify, from any or all the provisions of this rule.(v)If the Registering Authority of the vehicle is located outside the State of Madhya Pradesh, the registered owner of the vehicle may apply for exemption to the Registering Authority in whose jurisdiction the motor vehicle will start journey in the State or enter the State and shall obtain the exemption under clause (iv) prior to the entry into the State.(vi)While granting exemption under sub-rules (4) and (5), the Registering Authority shall consult the authority of the public works department and the State Traffic police and only if satisfied that such exemption shall not cause any danger to the other vehicle or passengers travelling in other vehicles, shall grant such exemption.(vii)Such exemption under clause (iv) or (v) shall be granted in form M.P.M.V.R.-74 (TODP) and copies thereof would be despatched to the Registering Authorities through whose jurisdiction the motor vehicle will travel.
