Section 97(2) in The Chhattisgarh Motor Vehicles Rules, 1994
(2)No person shall be carried in the cabin of goods carriage beyond the number for which there is seating accommodation at the rate of thirty-eight centimetres measured along with the seat for each person excluding the space reserved for the driver, and not more than-(i)six persons in addition to the driver in any goods carriage other than light transport vehicle;(ii)three persons in addition to the driver in any light goods carriage;(iii)one person in addition to the driver in the light goods carriage having gross vehicle weight less than one thousand kilograms.
