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[Cites 0, Cited by 0] [Section 177(6)] [Section 177] [Entire Act]

State of Uttarakhand - Subsection

Section 177(6)(ii) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(ii)Body mounting. - In case of rigid chassis the body of such public service vehicle shall be mounted on the chassis with high tensile, steel bolts with diameter of not less than 16 millimetre. No holes shall be drilled in the chassis side members (Longitudinal) except where such drilling is technically approved by the chassis manufacturers. Rubberised packing or mounting of adequate thickness shall be used between the body structure and the chassis frame.