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[Cites 0, Cited by 0] [Section 172] [Entire Act]

State of Madhya Pradesh - Subsection

Section 172(2) in The M.P. Motor Vehicles Rules, 1994

(2)The fuel tank of every public service vehicle shall be so placed that no over flow therefrom shall fall on any wood work or accumulate where it can be readily ignited. The "off" position of the means of operation shall be clearly marked on the outside of the vehicle. The filling points of all fuel tanks shall be out side the body of the vehicle and the filling-caps shall be so designed and constructed that can be securely fixed in position.