Section 277 in The West Bengal Motor Vehicles Rules, 1989
277. Placing of producer in a motor vehicle.
(1)No part of any producer shall be placed so as to reduce the field of vision of the driver by means of the mirror prescribed in sub-rule (2) of rule 217 of these rules or otherwise or as to impede the driver in the control of his vehicle.(2)In a public service vehicle-(a)no part of the producer shall be placed within the passengers' compartment;(b)the generator shall be placed in rear of the passengers' compartment, either completely outside it or recessed in the rear panel, and shall be inserted lated and have the clearance prescribed in rule 278 of these rules;(c)in the case of any generator fitted in the rear of a vehicle and to one side of the vehicle, suitable means shall be taken to compensate for the additional weight by inserting one or more leaves in the real springs of the vehicle at the side :Provided that notwithstanding the provisions of these rules, the generator and a reserve of fuel not exceeding 69 kilograms in weight may be carried on a trailer attached to a public service vehicle.(3)No public service vehicle towing a producer fitted in the rear shall have any opening or door in the rear end facing to the rear of the vehicle.(4)In a transport vehicle other than a public service vehicle the generator shall not be placed forward of the rear of the driver's cabin, and shall be inserted lated and have the clearance prescribed in rule 278 of these rules :Provided that in the case of any special purpose vehicle, the State Transport Authority may, subject to the provisions of adequate means of egress for the driver, such as a hinged canvas tilt, or overhead flap or opening, specify that the generator may be placed at a level with the driver's seat.
