Section 292(2) in The West Bengal 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 to 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 vehicle;(iii)to the rear to a distance exceeding 122 centimetres beyond the rear most part of the vehicle excluding any luggage carrier; and(iv)in height by a distance which exceeds 335 centimeters from the surface upon which the motor vehicle rests :Provided that in the case of a three-wheeler goods vehicle which is a light motor vehicle, the measurements referred to in clauses (iii) and (iv) shall not exceed 45 centimetres and 180 centimetres respectively.
