67. Number of passengers to be carried in a stage or contract carriage.
(1)Save with special permission of the State Transport Authority, no permission or countersignature on a permit shall authorize the conveyance of more than a number of passengers as authorized in registration certificate in any stage carriage or contract carriage.(2)Notwithstanding with the provision contained in sub-rule(1), vehicles of the State Transport Undertaking may carry standing passengers upto the limit prescribed by the State Transport Undertaking.(3)Notwithstanding anything contained in these rules, no public service vehicle other than a motor car shall be registered for a number of passengers in excess of the numbers contained by subtracting 120 kilograms from the difference in kilograms between the registered laden and unladen weight of the vehicle and dividing the resulting figure by 70 in case of a single decked vehicle and 60 in case of double decked vehicle, or such number of passengers that when the vehicle is loaded in the normal manner, the axle weight of any axle will exceed the registered axle weight for that axle.
