Section 71 in The Punjab Motor Vehicles Rules, 1989
71. Conditions or carriage of goods in stage carriage and contract carriage
. [Section 96(2)(xvi] - (1) No goods shall be carried on the top deck of a double decked Stage carriage.(2)No goods liable to foul the interior of a vehicle or which makes it insanitary shall be carried at any time in any stage carriage or a contract carriage.(3)The dangerous or hazardous goods as specified in rule 137 of the Central rules or any other goods as may be specified by the Regional Transport Authority shall not be carried in a stage carriage or a contract carriage.(4)Subject to the provisions of the preceding sub-rules, the goods may ba carried in a stage carriage or contract carriage at any time in accordance with the conditions specified in the permit; provided that the obligation of the holder to carry passengers in accordance with the terms of the permit is discharged.(5)When goods are carried in a stage carriage in addition to the passengers, the goods shall be of such a nature and shall be so packed and secured on the vehicle that no danger, inconvenience or discomfort is caused to any passenger. Such number of seats as may be specified in the permit shall be kept free and unimpeded for the use of passengers and the access to the entrance to and exit from the vehicle required under Chapter VIII shall be unobstructed.(6)The weight in kilograms of goods and personal luggage other than the luggage and effects allowed under sub-rule (1) of rule 72 carried in a stage carriage or contract carriage shall not exceed the maximum number of passengers for which the vehicle stands registered minus the number of passengers carried or number of passengers for whom seats are kept free and unimpeded by goods, whichever is greater multiplied by one hundred and sixty :Provided that in applying the provisions of the sub-rule to a double decked vehicle, account shall be taken of the number of passengers carried in the lower deck and the number of seats in the lower deck only.
