(3)Notwithstanding anything contained in these rules, no public service vehicle other than a motor car shall be registered for a number of passengers in excess of the numbers contained by subtracting 120 kilograms from the difference in kilograms between the registered laden and unladen weight of the vehicle and dividing the resulting figure by 70 in case of a single decked vehicle and 60 in case of double decked vehicle, or such number of passengers that when the vehicle is loaded in the normal manner, the axle weight of any axle will exceed the registered axle weight for that axle.
