Section 93(6) in The Central Motor Vehicles Rules, 1989
(6)[ The overhang of the motor vehicle [other than a tractor and construction equipment vehicle] [Substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] [tractor, construction equipment vehicle and combine harvester] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] shall not exceed 60% of the wheel base.Explanation I. - For the purpose of this rule wheel base means,(a)in the case of vehicles with only two axles,the distance measured horizontally and parallel to the longitudinal axis of the vehicle, between the centre points of the front axle and rear axle;(b)in case of a vehicle having only three axles,and the front axle is only the steered axle, the distance measured horizontally and parallel to longitudinal axis of the vehicle between the centre of the front axle and centre point between the two rear axles;](c)[ in case of vehicles having more than three axles, and fitted with or without retractable axle, wheelbase shall be the distance measured between the centre of the front-most axle and the centre point of rear combination of non-steered axles. [Substituted by Notification No. G.S.R. 625 (E) dated 8.8.2012 (w.e.f. 2.6.1989)]Note:(i)'retractable axle' means an axle which can be raised or lowered by the axle-lift device in accordance with first indent;(ii)'axle-lift device' means a device permanently fitted to a vehicle for the purpose of reducing or increasing the load on the axle(s), according to the loading conditions of the vehicle, either by raising the wheels clear off the ground or lowering them to the ground or without raising the wheels off the ground (e.g., in the case of air suspension systems, or other systems), in order to reduce the wear on the tyres when the vehicle is not fully laden, or make starting (moving off) on slippery ground easier for motor vehicles or vehicle combinations, by increasing the lead on the driving axle.];[Explanation II] [Renumbered by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]. - For the purpose of this rule, overhang means the distance measured horizontally and parallel to the longitudinal axis of the vehicles between two vertical planes at right angles to such axis passing through the two points specified hereunder:(A)The rearmost point of the vehicle exclusive of(i)any hood when down;(ii)any post office letter-box, the length of which measured parallel to the longitudinal axis of the vehicle, does not exceed thirty centimetres;(iii)any ladder forming part of a turn-table fire-escape fixed to a vehicle;(iv)any ladder used when the vehicle is at rest for loading or unloading from the roof of the vehicle, or any tail lamp or number plate fixed to a vehicle;(v)any spare wheel or spare wheel bracket fitted to a vehicle;(vi)any luggage carrier fitted to a motor vehicle constructed solely for carriage of passengers and their effects and adapted to carry not more than seven passengers exclusive of the driver;(vii)any towing hook or other fitment which does not project beyond any fitment mentioned in clauses (ii) to (vi);(viii)[ any mounted implement on a 3-point linkage of a tractor:] [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).]Provided that in the case of a stage carriage:(a)the projection of any bumper or advertisement panel fitted at the rear of the vehicle shall not exceed fifteen centimetres;(b)the projection in respect of an advertisement panel shall not be such as to obstruct either the vision from the rear view mirror or project through the emergency exit at the rear or both;(B)(i)In the case of a vehicle having only two axles, one of which is not a steering axle,the centre point of that axle; or(ii)[ in the case of a vehicle having only three axles and the front axle is the only steering axle, the centre point of the rearmost axle, irrespective of rear axle(s) being 'fixed' or 'retractable (lift axle)'.] [Substituted by Notification No. G.S.R. 625 (E) dated 8.8.2012 (w.e.f. 2.6.1989)];(iii)in the case of any vehicle registered in India before the commencement of these rules it shall suffice if the overhang does not exceed 7/24ths of the overall length of the vehicle;(iv)[ in the case of a vehicle having only three axles where two front axles are steering axles, the centre point of the rearmost axle, irrespective of rear axle( s) being 'fixed' or 'retractable (lift axle)'.] [Substituted by Notification No. G.S.R. 625 (E) dated 8.8.2012 (w.e.f. 2.6.1989)];(v)[ in the case of a vehicle having four or more than four axles; the centre point of the rearmost axle, irrespective of rear axle(s) being 'fixed 'or 'retractable (lift axle)'.] [Substituted by Notification No. G.S.R. 625 (E) dated 8.8.2012 (w.e.f. 2.6.1989)](vi)in any other case, a point situated on the longitudinal axis of the vehicle such that a line drawn from it at right angle to that axis will pass through the centre of the minimum turning circle of the vehicle.[(6-A) The overhang of the construction equipment vehicle [or combine harvester] [Inserted by GSR 642(E), dated 28.7.2000 (w.e.f. 28.7.2000).] shall not exceed 7.5 metres in front or rear while in the travel mode.[Provided that in case of a combine harvester exclusively used for harvesting sugarcane, the overhang shall not exceed 8.5 meters in rear while in travel mode.] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)]Explanation. - For the purpose of this sub-rule, overhang means the length/height measured horizontally and parallel to the longitudinal axis of the construction equipment vehicle [or combine harvester] [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)] between two vertical planes at right angles to such axis passing through(i)the front most point of the vehicle and the centre point of the front axle, for the front overhang,(ii)the rearmost point of the vehicle and centre point of the rear axle, for the rear overhang, exclusive of the parts or fitments mentioned at items (i) to (vi)of the Explanation to sub-rule (3-A).]
