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[Cites 0, Cited by 0] [Section 84] [Entire Act]

NCT Delhi - Subsection

Section 84(3) in Delhi Motor Vehicles Rules, 1993

(3)No person shall be carried upon the goods or otherwise in such a 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 3.8 meters from a surface upon which the vehicle rests.