Section 69 in The Orissa Motor Vehicles Rules, 1993
69. Carriage of persons other than the driver in goods carriage.
(1)Save in the case of a stage carriage in which goods are being carried in addition to passenger no person shall be carried in goods vehicle other than a bona fide employee of the owner or the hirer of the vehicle and except in accordance with this rule.(2)No person shall be carried in the cab of a goods carriage beyond the number for which there is seating accommodation at the rate, of the forty-five centimetres measured along the seat excluding the space reserved for the driver, for each person and not more than six persons in all in addition to the driver shall be carried in any goods carriage.(3)No persons shall be carried upon the goods or otherwise in such a manner that such person is in danger of failing from the vehicle and in no case shall any person be carried in a goods carriage in such a manner that any part of the person, when he is in a sitting position is at a height exceeding 3 meters from the surface upon which the vehicle rests.(4)Notwithstanding the provisions of Sub-rule (2) the Regional Transport Authority may, as a condition of the permit granted for any goods carriage specify the conditions subject to which a larger number of persons may be carried in the vehicle provided that such number shall not exceed the area in square decimetres of the floor of the vehicle divided by sixty-five.(5)Nothing contained in this rule shall be deemed to authorise the carriage of any persons for hire or reward on any such vehicle.
