Section 163(5) in The Chhattisgarh Motor Vehicles Rules, 1994
(5)Every public service vehicle other than a motor-cab, shall be so constructed that there shall be a separate compartment containing proper sitting accommodation for the driver. This compartment may be separated by suitable rigid partition of expanded metal or adequately spaced metal bars both on the side and on the rear so as to isolate the driver without obstructing his vision.
