Section 160(4) in The Chhattisgarh Motor Vehicles Rules, 1994
(4)Notwithstanding anything contained in sub-rules (1), (2) and (3) of this rule, and Rules 158, 159 and 161 a Transport Authority may exempt any public service vehicle or class of such public service vehicles from the provisions of the said rules for a specified period of not more than three days from carriage of persons by 25 percent in excess of the actual seating accommodation on special occasions, such as to and from fairs and religious gathering, or to meet a particular temporary need.
