Section 93(3) in The Haryana Motor Vehicles Rules, 1993
(3)No person shall be carried upon the goods or otherwise in such 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 vehicles rests.
