Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 145 in The Punjab Motor Vehicles Rules, 1989

145. Gangway

. [Section 111] - (1) In every public service vehicle, the entrance to which is from the front or the rear there shall be a gangway along the vehicle and, -(a)where seats are placed along the sides of the vehicle there shall be as gangway a clear space of not less than 60 centimetres measured between fronts of the seats; and(b)where seats are placed across the vehicle there shall be as gangway a clear space of not less than 300 millimetres upto a height of 760 millimetres and not loss then 380 millimetres above 760 millimetres from the floor level and where standing passengers are allowed, there shall be as gangway, a clear space of not less than 500 millimetres in width a height of 760 millimetres from the floor level.
(2)Where the vehicle has seats across the full width of the body with separate doors to each seat, a gangway from front to rear of the vehicle shall not be required.