Section 101(3) in The Punjab Motor Vehicles Rules, 1989
(3)No person shall be carried upon the goods or otherwise in such a manner that such person is in danger of falling from the vehicle and in no case shall any person be carried in a goods vehicle in such a manner that any part of his person, when he is in a sitting position, is at a height exceeding 3.048 metres from the surface upon which the vehicle rests.
