Section 93 in The Haryana Motor Vehicles Rules, 1993
93. Carriage of persons in goods carriage.
[Section 96(2)(xxxi)]. - (1) Save in the case of a vehicle which is being used for the carriage of troops or police or in the case of stage carriage in which goods are being carried in addition to passengers, no person shall be carried in a goods carriage other than its owner or hirer, a bona fide employee of the owner or of the hirer of the vehicle and the persons allowed under this rule.(2)No person shall be carried in the driver's cab of goods vehicle beyond the number for which there is seating accommodation at the rate of 330 millimetres, measured along the seat excluding the space reserved for the driver for each person and not more than six persons in all connected with the load carried in addition to the driver shall be carried in any goods carriage;Provided that in the case of goods carriage owned by Government of Haryana carriage of more than six persons may be allowed by the State Transport Authority; subject to the condition that such number shall not exceed the area in square metres of the floor of the vehicle divided by 0.63 metre subject to a maximum of twelve persons.(3)No person shall be carried upon the goods or otherwise in such manner that such person is in danger of falling from the vehicle and in no case shall any person be carried in a goods vehicle in such a manner that any part of his person, when he is in a sitting position, is at a height exceeding 3.048 metres from the surface upon which the vehicles rests.(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.(5)Nothing contained in this rule shall be deemed to authorise the carriage of any person for hire or reward in any vehicle unless there is in force in respect of the vehicle a permit authorising the use of the vehicle for such purpose and save in accordance with the provisions of such permit.
