Section 97(5) in The Chhattisgarh Motor Vehicles Rules, 1994
(5)No person shall be carried in any goods carriage-(i)unless an area of not less than 3600 square centimetres of the floor of the vehicle is kept open for each person,(ii)in such manner-(a)that such person when carried on goods or otherwise is in danger of falling from the vehicle;(b)that any part of his body, if he was in a sitting position, is not a height exceeding three metres from the surface upon which the vehicle rests.
