Section 168(2) in The Haryana Motor Vehicles Rules, 1993
(2)No person shall derive and no person shall cause or allow to be driven in any public place any motor vehicle which is loaded in a manner likely to cause danger or injury to any person or in such a manner that the load or any part thereof or anything extends, -(a)laterally beyond the side of the body or beyond a vertical plain in prolongation of the side of the body;(b)to the front beyond the foremost part of the vehicle;(c)to the rear to a distance exceeding 1.2 metres beyond the rear- most part of the vehicle excluding luggage carrier; and(d)in height by a distance which exceeds 3.4 metres from the surface upon which the motor vehicle rests.
