Section 177 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
177.
-A. Specification of sleeper coach. - (1) Sleeper coach shall be air conditioned deluxe vehicle under these rules and the wheel base of such vehicle shall not be less than 205 inches.(2)The provision of Rule 93 read with the provisions of sub-rules (2), (3), (4), (5), (6), (9)(i), (12) and (13) of Rule 128 of the Central Rules shall be applicable to the sleeper coach.(3)Permit given to the sleeper coach whose age is more than ten years from the date of first registration shall become invalid when the vehicle becomes more than ten years age.(4)The vehicle covered by sleeper coach permit shall not be more than five years from the date of its first registration at the time of initial issue of permit or replacement of vehicle.(5)Sleeper/Berth arrangements. - (i) The sleeper berth shall be provided along with the vehicle with two tier system only. The length of each berth shall not be less than 1750 millimetre and width not less than 760 millimetre and not more than 900 millimetre. The thickness of each berth shall not be less than 75 millimetre.(ii)The width of the Gangway shall not be less than 450 millimetres.(iii)The width of the structure partition shall not be less than 25 millimetre between the two sleeper berths.(iv)The lower berth shall be fixed at a minimum height of 150 millimetre from the flooring of vehicle.(v)The clear head room for the sitting passenger at lower sleeper berth shall not be less than 800 millimetre.(vi)The clear head room for upper sleeper berth shall not be less than 650 millimetre except at the side curves of the roof(vii)The upper sleeper berth shall be either fixed type with supports fixed rigidly by means of bolting or welding or pivot mounted at the partition and suspended by two bright steel chains mounted on hinges on berths. These chains shall be fixed rigidly by means of bolting or welding to the roof structural members. The length of chain shall be such and sufficient that the passenger could move easily in or out on the berths.(viii)Suitable arrangements shall be made for the upper berth passengers to enable them to go up or come down from the upper berth.(ix)An assist handle and footrest shall be provided for comfortable occupation of the upper sleeper berth at the convenient height.(x)No seat/berth shall be permitted to be fitted in the gangway except a seat for coach attendant/manager at suitable place.(xi)Each sleeper berth shall be provided with fabric covering, which shall be capable of being kept in a clean and hygienic condition.(xii)One pillow and two neat lines shall be provided to each passenger (one for covering another for spreading). These shall be always in good and hygienic condition.(xiii)Safety guard covered with soft material on either side of the upper sleeper berth shall be provided.(6)Other particulars. - (i) Headroom. - The internal height of the vehicle saloon shall not be less than 1850 millimetre.(ii)Body mounting. - In case of rigid chassis the body of such public service vehicle shall be mounted on the chassis with high tensile, steel bolts with diameter of not less than 16 millimetre. No holes shall be drilled in the chassis side members (Longitudinal) except where such drilling is technically approved by the chassis manufacturers. Rubberised packing or mounting of adequate thickness shall be used between the body structure and the chassis frame.(iii)Flooring. - Flooring material of such public service vehicle shall be sound proof antiskid and washable. The floor shall be safe for the passengers and be covered with rubber or synthetic matting or carpets. All joints shall be dust proof by suitable packing material.(iv)Roof. - Roof of ceiling of such public service vehicle shall be provided with soft material or equivalent materials like A.B.S. plastics to prevent impact.(v)Light. - Individual reading light at convenient location for each sleeper berth shall be provided in addition to normal lighting arrangement.(vi)Painting and finishing. - Such public service vehicle shall be painted in Nitro Cellules or synthetic enamel or other suitable paints of any permissible colour scheme.(7)Air condition unit mounting. - (a) Such people service vehicle may be equipped with air conditioning unit of adequate standard.(b)The air conditioned engine compartment shall be provided with sound proof materials so as to damper the engine noise to suitable D.B. level and with vibrating mounting so as to minimise vibration factors in the saloon compartment.(8)Power of grant relaxation. - The State Government may grant relaxation by order to the vehicle registered as deluxe sleeper coach/sleeper bus from cooling capacity or any of the above condition, giving reasons in writing.(9)Windows. - (a) The windows shall be provided with double sliding type slider running smoothly in channels without rattle and with all safety or laminated safety glasses conforming to the standard laid down by the Bureau of Indian Standards. Windows shall be provided with sliding curtains.(b)In case where the fixed glasses are provided minimum one hatch should be provided on roof top at suitable place for air circulation.(c)Sliding windows shall be provided to the driver partition immediately behind the driver.(10)Miscellaneous. - (a) No hat rack shall be permitted in such public service vehicle.(b)Such public service vehicle shall have waveller suspension or pneumatic suspension.(c)Reflective tape of canary yellow colour of 50 millimeter width shall be provided at rear and front label of the bumper label.(d)In addition to driver/drivers and conductor an attendant/steward shall be provided is such public service vehicle.
