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[Cites 0, Cited by 0] [Section 157] [Entire Act]

State of Punjab - Subsection

Section 157(2) in The Punjab Motor Vehicles Rules, 1989

(2)The fuel tank of every public service vehicle shall be so placed that no overflow therefrom shall fall upon any wood work or accumulate where it can be readily ignited. The filling points of all fuel tank shall be outside the body of the vehicle and the filler caps shall be so designed and constructed that they can be securely fixed in position.