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[Cites 0, Cited by 0] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(2) in The Petroleum Rules, 2002

(2)The fuel tanks of every such vehicle, if installed behind the cab of vehicle, shall be-
(a)so designed, constructed and installed as to present no unusual hazard, and shall be so arranged as to permit drainage without removal from their mountings; and
(b)protected against blows by stout steel guards and provided with a lock in the filling caps.