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] [Section 155] [Entire Act]

State of Bihar - Subsection

Section 155(2) in The Bihar Motor Vehicles Rules, 1992

(2)In every public service vehicle other than a motor cab there shall be provided for each passenger except those permitted to be carried as standees, a seating space of not less than 400 millimetres square measured on straight lines along and at right angles to the front of each seat, and (i) Where seats are placed along the vehicle, the backs of the seats on one side shall be at least at a distance of 1370 millimetres distance from the backs of the seats on the other side, (ii) Where seats are placed across the vehicle and are facing in the same direction, there shall be a clear space 280 mm between back of the front seat and the foremost part of the rear seat when measured horizontally."2(iii) where seats are placed across the vehicle and are facing each other, there shall be a clear space not less than 510 mm. before the foreword part of the facing seats when increased horizontally."