Section 142 in The Haryana Motor Vehicles Rules, 1993
142. Steps.
[Section 111(2)(a)]. - (1) In every public service vehicle other than a motor cab, the top of the tread of the lowest step for any entrance or it, other than an emergency exit, shall not be more than 600 millimetres or less than 425 millimetres above the ground when vehicle is empty. Fixed steps shall be less than 225 millimetres wide and shall not be in no case project laterly beyond the body of the vehicle unless they are so protected by the front wings or otherwise that they are not liable to injure pedestrians. The shortest distance between any steps well and a vertical plane passing throughout the front edge of a seat shall not be less than 225 millimetres.(2)In the case of a double decked vehicle, -(a)the risers of all steps leading from the lower to the upper deck shall be closed and no unguarded apertures shall be left at the top landing board.(b)all steps leading from the lower to upper deck shall be fitted with non- slip treads;(c)the horizontal distance from the nearest point of the riser of the top step to the vertical line passing through the nearest point of the seat opposite to the top tread of the staircase excluding any grab rail which does not project more than 75 millimetres from the back of the seat, shall not be less than 660 millimetres; and(d)the outer stringer of an outside staircase shall be so constructed or a hand shall be so placed, as to act as a screen to person ascending or descending and the height of the outer guard rail shall not be less than one more metre above the front of the tread of each step.
