.-(1) Every vehicle on which petroleum otherwise than in bulk is transported shall be strongly constructed and with sides and back of adequate height, and shall be maintained in good condition.(2)In the case of animal-drawn vehicles, push carts and pedal carts, the requirements of sub-rule (1) regarding the sides and back of the vehicle shall not apply if the load is securely fastened to the vehicle.(3)All containers shall be so packed as not to project beyond the sides or back of the vehicle.(4)Petroleum Class A otherwise than in bulk shall not be transported in a trailer, attached to any vehicle.
