Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 107 in The Orissa Motor Vehicles Rules, 1993

107. Stability.

(1)The stability of a public service vehicle other than a motor cab (or a single-decked trolley bus) shall be such that under any conditions of load at an allowance of 68 Kilograms per passenger and his personal luggage for which the vehicle is registered if the surface on which the vehicle stands is tilted to either side of an angle of 35 degrees from the horizontal, the point at which over-turning occurs would not be reached.
(2)The stability of a trolley bus shall be such that under any conditions of load, at an allowance of 68 Kilograms per passenger and his personal luggage for which the vehicle is registered, if the surface on which the vehicle stands are titled to either side to an angle of 32 degrees from the horizontal, the point at which over-turning occurs, would not be reached.
(3)For the purpose of conducting tests of stability the height of any stop used to prevent wheel of the vehicle from slipping side ways shall not be greater than two-thirds of the distance between the surface upon which the vehicle stands before it is titled and that part of the rim of that wheel is loaded in accordance with the requirements of this rule.