Section 136 in The Haryana Motor Vehicles Rules, 1993
136. Drivers seats.
[Section 111]. - (1) No public vehicle shall be driven otherwise than from the right hand side of the vehicle.(2)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,-(a)the part of the seats against which the driver's back rests shall not be less than 280 millimetres from the nearest point on the steering wheel and that the seat shall be so constructed as to be adjustable in such a way that the distance is increased 350 millimetres, the driver's seat shall be constructed as to permit an up and down adjustment in addition to the fore and after adjustments mentioned herein;(b)the width across the vehicle shall not be less than 680 millimetres and shall extend to the left of the centre of the steering column in no case less than 250 millimetres, and so that a line drawn parallel to the axis of the vehicle through the centres of any gear lever, brake level or other device to which the driver has to have frequent access lies not less than 50 millimetres inside the width reserved for the driver's seat; and(c)in the case of public service vehicle other than a motor cab the space reserved in accordance with clause (b) shall be at the left hand and be enclosed with a rigid wooden or other suitable partition to a height not less than 300 millimetres above the seats and continued forward of the seat at an adequate height above the floor of the vehicle.(3)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.(4)Every public service vehicle shall be so constructed that save for the front pillar of the body, the driver shall have a clear vision both to the front and through an angle of ninety degree to his right hand side. The front pillar of the body shall be so constructed as not to obstruct the vision of the driver to the at possible extent.(5)The State Transport Authority may, by order in writing, direct that until such time as the vehicles have been taken off the road after having lived their lives nothing in this rule in regard to and consequent upon the provisions requiring that the vehicle shall be driven from the right hand side shall apply to a public service vehicle or a specified class of public service vehicle fitted with left hand steering control and obtained through the disposal organisation of the Central Government.(6)Where a Registering Authority registers a public service vehicle in respect of which or belonging to a class in respect of which an order under sub-rule (5) has been made, it shall note in the certificate of registration the fact that nothing in this rule in regard to and consequent upon the provisions requiring that the vehicle shall be driven from the right hand side shall apply to the vehicle.
