Section 101(2) in The Punjab Motor Vehicles Rules, 1989
(2)No person shall be carried in the driver's cab of a goods vehicle beyond the number for which there is seating accommodation at the rate of 330 milimetres measured along the seat excluding the space reserved for the driver for each person and not more than six persons in all connected with the load carried in addition to the driver shall be carried in any goods carriage :Provided that in the case of a goods carriage owned by Government of Punjab, carriage of more than six persons may be allowed by the State Transport Authority; subject to the condition that such number shall not exceed the area in square metres of the floor of the vehicle divided by 0.63 metre subject to a maximum of twelve persons.
