Section 176(2) in The Punjab Motor Vehicles Rules, 1989
(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 or injury to any person or in such a manner that the load or any part thereof or anything extends, -(a)laterally beyond the side of the body or beyond a vertical plain in prolongation of the side of the body;(b)to the front beyond the foremost part of the vehicle;(c)to the rear to a distance exceeding [1 metres] [Substituted for '1.2 metres' vide Punjab Government Notification No. G.S.R. 6/C.A. 59/88/Sc. 138 and 212/Amd.(6)/2000 dated 4.1.2000.] beyond the rear most part of the vehicle excluding luggage carrier; and(d)in height by a distance which exceeds [3.8] [Substituted for '3.4' vide Punjab Government Notification No. G.S.R. 6/C.A. 59/88/Sc. 138 and 212/Amd.(6)/2000 dated 4.1.2000.] metres from the surface upon which the motor vehicle rests.
