(1)Subject to the provisions of Rule 80, luggage may be carried on the roof of a stage carriage or in the hoot, locker or compartment set-aside for the purpose but where it is so carried on a roof, adequate protection in the form of a guard rail and water proof cover shall be provided.(2)No luggage shall be carried in any stage carriage in such a way as to block any entrance or exit.(3)No goods shall be carried on the top deck of a double decked stage carriage.(4)Subject to the provisions of sub-rule (3) and Rule 81, goods may be carried in a stage carriage at any time in accordance with the conditions specified in the permit, provided that obligation of the holder to carry passengers in accordance with the terms of the permit is discharged.(5)Where 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 and that the access to the entrance and exit from the vehicle remain unobstructed.(6)The weight in kilogram of goods carried in a stage carriage shall not exceed (R-P) x 75, where in relation to a single-decked stage carriage or to the lower deck of a double decked stage carriage.Explanation. - R is the registered passenger seating capacity of the vehicle and P is the number of passengers actually carried on the vehicle.
