Section 30(4)(b) in Uttar Pradesh Motor Vehicles Taxation Act, 1997

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State of Uttar Pradesh - Subsection

Section 30(4)(b) in Uttar Pradesh Motor Vehicles Taxation Act, 1997

(b)Confirms to the following specifications:-

(I)Each passenger's seat:-

(i)should have a minimum area of 40*38.5 centimeters measured on the straight lines a long and at right angle to the front of each seat;

(ii)should be provided with 9 centimeter thick seat cushion;

(iii)should be provided with back rest of height of 56 centimeters with 2.5 centimeters thick cushion with terrycot rexine cover and head rest of 40/15.24 centimeters *23 centimeters.

(II)Seating arrangement:- seating layout should be three and two on either side, all seats facing forward with a clear space of not less than 66.2 centimeters between the back of seats within 28 centimeters leg space.

(III)Windows- 113 centimeters wide fitted with safety glasses conforming to the specifications laid down in rule 100 of the central Motor vehicles Rules 1989.

(IV)Drive's Cabin:- Drive's Cabin should be half partitioned, and

(V)should have the facilities of an audio system and internal fluorescent tube-lighting.

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State of Uttar Pradesh - Subsection

Section 30(4)(b) in Uttar Pradesh Motor Vehicles Taxation Act, 1997