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State of Haryana - Section

Section 156 in The Haryana Motor Vehicles Rules, 1993

156. Spare wheel and tools.

[Section 111]. - (1) Save as otherwise specified by the Regional Transport Authority in respect of the public service vehicles being exclusively plied in the urban areas, every public service vehicle shall at any time be equipped with not less than one spare wheel or rim fitted with a pneumatic tyre in good and sound condition readily inflated and mounted in such a way that it can be readily dismounted and fitted to the vehicle in the place of any one of the road wheels:Provided that it shall not be necessary to have second spares wheel during the completion of any journey during which the spares wheel has been used.
(2)Every public service shall at all times be furnished with an efficient jack and other tools necessary to change a wheel or rim and tyre and with the equipment necessary to repair a puncture, including the following namely :-
(i)Spanners to fit every nut on the vehicle;
(ii)One screw driver;
(iii)One hammer.
(iv)One pair pliers;
(v)Two tyre levers;
(vi)Tyre repair buffit;
(vii)Tyre pump;
(viii)Wheel jack;
(ix)One spare headlight bulb and one pair rear lamp bulb;
(x)a supply of spare fuses.
(3)Every transport vehicle other than a motor cab shall be furnished with a suitably fashioned block attached by chain to the vehicle to be used as a check when the vehicle is halted on a slope.