Section 80 in The Orissa Motor Vehicles Rules, 1993
80.
Carriage of children and infants in a 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;(ii)a child of not more than three years of age shall not be reckoned; and(iii)a blind or other physically handicapped person shall be allowed to travel in a public service vehicle with full exemption of fare or on payment of a part thereof as may be notified by the Government.
