Section 177(6) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
(6)Other particulars. - (i) Headroom. - The internal height of the vehicle saloon shall not be less than 1850 millimetre.(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.(iii)Flooring. - Flooring material of such public service vehicle shall be sound proof antiskid and washable. The floor shall be safe for the passengers and be covered with rubber or synthetic matting or carpets. All joints shall be dust proof by suitable packing material.(iv)Roof. - Roof of ceiling of such public service vehicle shall be provided with soft material or equivalent materials like A.B.S. plastics to prevent impact.(v)Light. - Individual reading light at convenient location for each sleeper berth shall be provided in addition to normal lighting arrangement.(vi)Painting and finishing. - Such public service vehicle shall be painted in Nitro Cellules or synthetic enamel or other suitable paints of any permissible colour scheme.
