(4)Subject to the provisions of sub-section (3), sub-section (1) shall, if the State Government by rule made under section 68 so prescribes, apply to any motor vehicle adapted to carry more than nine [persons] [Substituted for 'passengers' by the Motor Vehicles (Amendment) Act, 1956 (100 of 1956), Section 36 (16-2-1957).] excluding the driver.
