Section 93(4) in The Haryana Motor Vehicles Rules, 1993
(4)Notwithstanding the provisions of sub-rule (2) a Regional Transport Authority may, as a condition of a permit granted for any goods carriage, specify the condition subject to which a large number of persons may be carried in the vehicle; provided that such number shall not exceed the area in square metres of the floor of the vehicle divided by 0.63 subject to a maximum of twelve.
