Section 169 in The Haryana Motor Vehicles Rules, 1993
169. Carriage of dangerous substances.
[Section 138(2)(i)]. - (1) Except, for the fuel and lubricant, necessary for the use of the vehicle, the carriage of goods of dangerous and hazardous nature to human life, highly inflammable or otherwise dangerous substance shall not be carried on any vehicle, unless it is so packed or the body has been so fabricated as approved by the Controller of Explosive, Government of India or by an Officer authorised by him in this behalf that even in the case of an accident to the vehicle it is unlikely to cause damage or injury to the vehicle or person carried thereon to any public property.(2)If in the opinion of an officer authorised by the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.], any vehicle is at any time loaded in contravention of sub-rule (1) he may order the driver or other person incharge of the motor vehicle to remove or replace the carriage of goods of dangerous or hazardous nature to human life as may be specified by the Department of Science and Technology, Government of Haryana, otherwise the vehicle or goods shall be liable to be impounded by the Officer so authorised with the help of police authorities of the area.
