Section 167(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)Every public service vehicle other than a motor cab or a maxi-cab shall so constructed that-(i)in the case of a single decked vehicle with an enclosed body-(a)the height of the body side from the floor to the sill of the window shall be less than seventy centimetres;(b)if the height of the sides of the body or the sills of the body windows, as the case may be, above the highest part of any seat is less than forty-five centimetres, is made by means of guard rails or otherwise to prevent the arms of seated passengers being thrust through or the extent to which the side windows or Venetian can be lowered is such that when lowered their top edges is not less than forty-five centimetres above the highest part of any seat.(ii)in the base of a single decked vehicle with open side, guard rails shall be provided along the right hand side of the vehicle to prevent any person other than the driver from mounting or alighting from the vehicle on the side;(iii)in the case of a double decked vehicle with an uncovered top deck, the top deck shall be provided with side rails and end rails the top of which shall be atleast ninety centimetres above the deck boards of battens at the modes and forty-five centimetres above the highest part of any seat, and the top of front and back rails shall be at least one hundred centimetres above the deck boards or battens and shall follow the chamber or the deck.
