(1)Drivers' seat:(a)No public service vehicle shall be driven otherwise than from the right hand side of the vehicle.(b)On every public service vehicle space shall be reserved for the driver's seat such as to allow him to exercise full and unimpeded control of the vehicle, and in particular:(i)the part of the seat against which the driver's back rests shall not be less than twenty eight centimeters, from the nearest point of the steering wheel;(ii)the width across the vehicle shall not be less than seventy centimeters and shall extend to the left of the centre of the steering column in no case less than twenty five centimeters and so that a line drawn parallel to the axis of the vehicle through the centre of any gear lever, brake lever or other device to which the driver has to have frequent access, lies not less than five centimeters inside the with reserved for the driver's seat and(iii)in the case of public service vehicle other than a motor cab, the space reserved in accordance with clause (ii) above shall, at the left-hand end be enclosed with a rigid wooden or other suitable partition to a height not less than thirty centimeters above the seat, and continued forward of the seat at an adequate height above the floor of the vehicle.(c)No public service vehicle shall be so constructed that any person may sit or any luggage may be carried on the right hand side of the driver.
