Section 163 in The Chhattisgarh Motor Vehicles Rules, 1994
163. Driver's seat in public service vehicle.
(1)No public service vehicle shall be driven other than from the right hand side of the vehicle.(2)On every public service vehicle space shall be reserved for the driver's seat as to allow him to have full and unimpeded control of the vehicle and in particular-(i)the part of the scat against which the driver's back rests shall not be less than 28 centimetres from the nearest point on the steering wheel;(ii)the width across the vehicle shall be not less than sixty-eight centimetres and shall extend to the left of the centre of the steering column in no case less than twenty-five centimetres and so that a line drawn parallel to the axis of the vehicle through the centre of any rear lever, brakes lever or other device to which the driver has to have frequent access lies not less than five centimetres inside the width reserved for the driver's seat.(3)Arm rests tor the driver not more than ten centimetres wide may be provided within the space specified in clause (ii) of sub-rule (2).(4)No public service vehicle shall be so constructed that any person may sit or any luggage may be carried on the right hand side of the driver.(5)Every public service vehicle other than a motor-cab, shall be so constructed that there shall be a separate compartment containing proper sitting accommodation for the driver. This compartment may be separated by suitable rigid partition of expanded metal or adequately spaced metal bars both on the side and on the rear so as to isolate the driver without obstructing his vision.(6)Every public service vehicle shall be so constructed that, save from the front pillar of the body, the driver shall have a clear vision both to the front and through an angle of ninety degrees to his right hand side. The front pillar of the body shall be so constructed as to obstruct the vision of the driver to the least possible extent.
