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State of Madhya Pradesh - Section

Section 93 in The M.P. Motor Vehicles Rules, 1994

93. Carriage of children and infants in Public Service Vehicle.

- In relation to the number of persons that may be carried in a public service vehicle-
(i)a child of not more than twelve years of age shall be reckoned as one half, and
(ii)a child of not more than three years of age shall be regarded as an infant and shall not be reckoned as one half.