Section 78(xxi) in The Orissa Motor Vehicles Rules, 1993
(xxi)at all time exercise all reasonable care and diligence to maintain his vehicle in a fit and proper condition and shall not knowingly drive the vehicle when any brake, tyre tube or lamp thereof, is in a defective condition likely to endanger any passengers or other persons or when there is not sufficient petrol in the tank of the vehicle to enable him to reach the next petrol filling station on the route.
