Section 160 in The M.P. Motor Vehicles Rules, 1994
160. Permission to carry passengers standing and condition thereof.
(1)(a)Subject to the provisions of Rule 161 passengers may be carried standing on a single deck public service vehicles or on the lower deck of a double decked public service vehicles, if-(i)there is fixed in the roof of the gangway along the vehicle a grabber fixed with hanger straps;(ii)there is a heard room of not less than one hundred and seventy-five centimetres and not more than two hundred centimetres.(iii)there is a clear space serving as a gangway along the vehicle is forty centimetres in width.(b)The number of passengers standing under sub-rule (1) (a) shall not exceed the number arrived at by dividing by forty the length of the gangway in centimetres measured from the foremost seat behind the front exit to the rearmost of the scat in front of entrance door.(2)The provision of sub-rule (1) shall apply provided :-(i)the passenger standing travels a distance of not more than fifty kilometres or voluntarily agrees to travel standing for a longer distance;(ii)the vehicle is operated only on first class or equivalent roads.(3)The provisions in sub-rule (1) shall not apply to a stage carriage adopted to be used in as Express service.(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.
