Section 14 in The Orissa Motor Vehicles (Producer of Gas) Rules, 1993
14. Duty of the driver of the vehicle to which producer is fitted.
- No driver or no other person in charge of motor vehicle to which a producer is fitted shall-(i)at any time when there is fire in the generator, cause or allow the vehicle to stop or remain stationary at a distance of less than eighteen metres from any petrol pump or place where petrol is supplied in time;(ii)at any time when there is fire in the generator, pour, petrol or cause or allow petrol to be poured into the petrol tank;(iii)carry, or cause or allow to be carried in the vehicle (save in the regular petrol tank thereof) any petrol or other inflammable or explosive substance;(iv)at any time when there is fire in the generator, clean or take out the generator, at any appointed bus stand or stopping place or within a distance of less than eighteen metres from any other motor vehicle or on any road surface, or cause or allow the same to be done by any person;(v)where a part, bus stand or halting place or a part of a part, bus stand or halting place is set apart for vehicles fitted with producers, allow the vehicles to stop of remain stationary in any other part, bus stand, or halting place or other part thereof, as the case may be;(vi)place the vehicle or cause or allow it to be placed in any garage or shed unless the garage or shed is provided with a permanent opening or openings, for sufficient ventilation other than doors or windows that may be closed.
