Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Punjab - Subsection

Section 101(4) in The Punjab Motor Vehicles Rules, 1989

(4)Notwithstanding the provisions of sub-rule (2), a Regional Transport Authority may, as a condition of a permit granted for any goods carriage, specify the conditions subject to which a large number of persons may be carried in the vehicle, provided that such number shall not exceed the area in square metres of the floor of the vehicle divided by 0.63 subject to a maximum of twelve.