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State of Bihar - Section

Section 152 in The Bihar Motor Vehicles Rules, 1992

152. Driver's seat.

(1)Every public service vehicle shall be so constructed that there shall be proper and sufficient sitting accommodation for the driver.
(2)Every public service vehicle shall be so constructed that, save from the pillar of the body, the driver shall have a clear vision both to the front and through an angle of 90 degrees to his right hand side. The front pillar of the body shall be so constructed that the vision of the driver is obstructed to the least possible extent.
(3)No motor cab shall be permit to carry more than one passenger by the side of the driver if it is fitted with gear shift lever on the floor.