69. Carriage of goods in stage and contract carriages.
(1)No goods shall be carried on the top deck of a double decked stage carriage.(2)No goods liable to foul the interior of the vehicle or render it insanitary shall be carried at any time in any stage carriage or contract carriage.(3)The State Transport Authority may specify in any permit the goods which shall not be carried in a stage carriage or contract carriage or the conditions subject to which certain classes of goods may be so carried.(4)Subject to the provisions of the preceding sub-rules goods may be carried in a stage carriage or contact carriage at any time in accordance with the conditions specified in the permit; provided that the obligation of the holder to carry passengers in accordance with the terms of the permit is discharged.(5)If the holder of a stage carriage permit uses a vehicle authorized by the permit for the carriage of goods to the detriment of the public convenience by failing thereby to meet the demand for passengers transport, the Stage Transport Authority may after giving the holder an opportunity of being heard, declare that a breach of conditions of the permit has occurred and may thereafter proceed under the provisions of the Act.(6)When goods are carried in a stage carriage in addition to passengers the goods shall be of such a nature and shall be so packed and secured on the vehicle that no danger, inconvenience or discomfort is caused to any passenger. Such number of seats as may be specified in the permit shall be kept free and unimpeded for the use of passengers and the access to the entrance and the exit from the vehicle required under the rules shall be unobstructed.(7)The weight in kilograms of goods {other than the luggage and personal effects allowed under sub-rule (80) of this rule} carried in stage carriage or motor cab shall not exceed (N-X) 75, the letters in the formula signifying,N - the maximum number of passengers for which the vehicle might be registered under these rules;X - the number of passengers carried on the vehicle, or the number of passengers for whom the seats are kept free and unimpeded by goods, whichever is greater.In applying the formula to a double decked vehicle account shall be taken of number of passengers carried in the lower deck and the number of seats in the lower deck only.(8)Except as permitted by sub-rule (70) of this rule not more than 14 kilograms of luggage and personal effects for each passenger shall be carried in each stage carriage.(9)The State Transport Authority may impose conditions on the use of any contract carriage in regard to the weight of luggage and goods which may be carried therein generally or in any specified area:Provided that in the case of contract carriage other than a motor cab the weight of goods allowed shall not exceed that is permitted under these rules in the case of stage carriage.
