Section 144 in The Haryana Motor Vehicles Rules, 1993
144. Body dimension and guard rails.
[Section 111(2)(a)]. - (1) Every public service vehicle other than a motor cab, shall be so constructed that, -(a)in the case of single decked vehicle with an enclosed body -(i)the height of the body sides from the floor or the height, to the sills of the windows as the case may be shall not be less than 710 millimetres; and(ii)if the height of the sides of the body or the sills of the windows, as the case may be, above the highest part of any seats is less than 450 millimetres provisions be made by means of guard rails or otherwise to prevent the arms of seated passengers being thrust through and being injured by passing vehicles or the extent to which the side windows or venetians can be lowered in such a way that when lowered their top edge is not less than 450 millimetres above the highest part of any seat;(b)in the case of single decked vehicle, open side guards rails shall be provided along the right hand side of the vehicle to prevent any person other than the driver from mounting or alighting from the vehicle on the side.(c)in the case of double decked vehicle with an uncovered top deck and the top deck shall be provided with the side end rails and the top of which shall be at least one metre above the highest part of any seat and the top of the front and back rails shall be atleast one metre above the deck boards or battens and shall follow the chamber of the deck.(2)For the purpose of this rule, seat back shall not be deemed to be part of the seat.
