Section 112(1) in Delhi Motor Vehicles Rules, 1993
(1)Projection of loads; (a) Nothing shall be placed or carried upon the outside of the roof of a double decked public service vehicle.(b)No person shall drive, 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 to any person in such a manner that the load or any part thereof or anything extends beyond the vehicle.(c)No projection of any load or part thereof shall be allowed in any type of vehicle and on any direction of the vehicle, that is to say, to the front, rear, left, right, upward or downward beyond the actual body of the vehicle.
