Section 208(2) in The Chhattisgarh Motor Vehicles Rules, 1994
(2)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 lo any person or in such a manner that the load or any part thereof or anything extends-(i)Laterally beyond the side of the body or beyond a vertical place in prolongation of the side of the body;(ii)To the front beyond the foremost part of the load body of vehicle;(iii)To the rear beyond the rearmost part of the vehicle; and(iv)In height by a distance which exceeds 380 centimetres in case of a goods carriage and 350 centimetres in case of any other motor vehicle from the surface which the motor vehicle rests.
