68. Carriage of children and infants in a public service vehicle.
- [(1)] [Inserted vide notification no. F 21/SECY/STA/97/PF/365 dated 22-06-1998.] In relation to the number of persons permitted to be carried in a public service vehicle:(i)a child of not more than twelve years of age shall be reckoned as a half, and(ii)a child of not more than three year of age shall not be reckoned.(2)[ Not withstanding anything contain in sub-rule (1), no educational institution bus or any other transport vehicle being used for the purpose of transporting students shall carry more than one and a half times the number of passengers (including school students) authorized in the registration certificate.Explanation. - For the purposes of sub-rule(2) the expression "transport vehicle" includes all categories of contract carriage and private service vehicles.] [Inserted vide notification no. F 21/SECY/STA/97/PF/365 dated 22-06-1998.]
