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State of Chattisgarh - Section

Section 179 in The Chhattisgarh Motor Vehicles Rules, 1994

179. Spare Wheel and tools.

(1)Save as otherwise specified by the Regional Transport Authority in respect of municipal or cantonment areas, every public service vehicle shall at all times be equipped with not less than one spare wheel or rim fitted with a pneumatic tyre in good and sound condition ready inflated, and mounted in such a way that it can be readily dismounted and fitted to the vehicle in place of any one of the road wheels.
(2)Sub-rule (1) shall not apply to a public service vehicle during the completion of any journey during which it has been necessary to bring the spare wheel or rim and tyre into use.
(3)Every public service vehicle shall at all times be furnished with an efficient jack and other tools necessary to change a wheel or rim and tyre and with the equipment necessary to repair a puncture.
(4)Every public service vehicle shall at all times be furnished with one screw driver and at least with one spare fuse, one side light bulb, and head light bulb, and when such vehicle is fitted with sealed beam head light with one spare sealed beam unit :Provided that the State Government may by general or special order exempt, for such period as may be specified, any public service vehicle or class of such vehicles in respect of any area, if it is satisfied that adequate arrangements exist for expenditious and efficient emergency repairs in such area.