Section 146 in The Punjab Motor Vehicles Rules, 1989
146. Limit of seating capacity
. [Section 111] - (1) Notwithstanding anything contained in these rules, no public service vehicle other than a motor cab, shall be registered for a number of passengers in excess of the number obtained by subtracting 118 kilogrammes from the difference in kilogrammes between the registered laden and unladen weight of the vehicle and dividing the resulting figures by 160 in the case of a single decked vehicle and 130 in the case of a double decked vehicle or for such number of passengers that when the vehicle is loaded in normal manner that axle weight of any axle will not exceed the registered axle weight for that axle.(2)In addition 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 years of age shall not be reckoned.
