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State of Madhya Pradesh - Section

Section 14 in The M.P. Highway Rules, 1939

14.

(1)Every carriage including a spring chhakra or damni drawn by a horse or horses, every wagon drawn by any other animals, or propelled by motive-power, shall carry two conspicuous lights, one on either side; and every two wheeled cart and springless chhakra or damni and every bicycle, tricycle or multicycle shall carry one conspicuous light when travelling on any Government road after sunset and before sunrise.
(2)Every vehicle laden as described in Rule 12 (9) shall carry an additional light at the end of its projection while travelling on a Government road.