Section 57 in The Orissa Motor Vehicles Rules, 1993
57. Conditions as to carriage of goods in a stage or contract carriage.
(1)No goods shall be carried on the top desk of a double decked stage carriage or contract carriage.(2)No goods, liable to foul the interior of the vehicle or to render it insanitary, shall be carried at any time in any stage carriage or contract carriage.(3)The State Transport Authority or Regional Transport Authority may specify in any permit the goods which shall not be carried in a stage carriage or a contract carriage or the conditions subject to which certain classes of goods may be so carried.(4)Subject to the provisions of the preceding sub-rules, goods may be carried in a stage carriage or a contract carriage in accordance with the conditions specified in the permit, provided that the obligation of the holder to carry passengers in accordance with the terms of the permit is discharged.(5)If the holder of a stage carriage or contract carriage permit uses a vehicle for the carriage of goods to the detriment of the public convenience by failing thereby to meet the demand for passenger transport, State Transport Authority or Regional Transport Authority may, after giving the holder of such permit an opportunity of being heard, declare that a breach of the conditions of the permit has occurred and may thereafter proceed under the provisions of section 86.(6)When goods are carried in a stage carriage in addition to passengers the goods shall be of such nature and shall be so packed and secured on the vehicle that no danger, inconvenience of discomfort is caused to any passenger. Such number of seats as may be specified in the permit shall be kept free and unimpeded for the use of passengers and access to the entrance to an exit from the vehicle required under Chapter-V of these rules shall be unobstructed.(7)The weight in kilograms of goods carried on a stage carriage shall not exceed (N-X) 68 in relation to single decked stage carriage or to the lower deck of a double decked stage carriage.Note - 'N' is the registered passenger seating capacity of the vehicle, and 'X' is the number of passengers carried on the vehicle or the number of passengers for whom are seats kept free and unimpeded by goods, whichever is greater.
