.-(1) In every mechanically propelled vehicle used for the transport by road of petroleum other than petroleum Class B otherwise than in bulk or petroleum Class C-(i)the engine shall be diesel engine or an internal combustion engine;(ii)the exhaust shall be wholly in front of the tank or the load, as the case may be and shall have ample clearance from fuel-system and combustible materials and shall not be exposed to leakage or spillage of the fuel or product or accumulations of grease or oil;(iii)the exhaust pipe shall be fitted with an approved spark arrestor;(iv)the muffler or silencer shall not be cut off from the exhaust system;(v)the engine air intake shall be fitted with an effective flame-arrestor, or an air cleaner having effective flame-arrestor, characteristics, substantially installed and capable of preventing emission of flame from the side of the engine in the event of backfiring;(vi)the cab of the vehicle shall be of all-metal construction and its rear window, if provided, shall be fully covered with wired glass; alternatively, the cab and the engine shall be separated from the tank or the load, as the case may be, by a fire-resisting shield which shall fully cover the tank or load.(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.(3)In every engine running on petroleum Class A, quick action cut-off valve shall be fitted to the fuel feed pipe in an easily accessible position which shall be clearly marked.(4)Notwithstanding anything contained in this rule, provisions of sub-rules (1) to (3) except clauses (i) and (iii) of sub-rule (1), shall not apply for transportation of petroleum Class A otherwise than in bulk exclusively used by helicopters and aeroplanes for aerial crops-spraying purposes only.
