Section 232 in The West Bengal Motor Vehicles Rules, 1989
232. [ Fixation of Seating Capacity. [Rule 232 Substituted vide clause 2(15), ibid (w.e.f. 16.12.2003).]
- The seating capacity of any passenger transport vehicle shall be determined as the maximum seating capacity specified by the original equipment manufacturer, hereinafter termed as OEM, in respect of the said model of vehicle in its technical specification, subject to the seating arrangement made in accordance with the foregoing rules :Provided that for the vehicles registered before the amendment of this rule, the seating capacity is to be refixed in the manner as above from any date as may be specified by the State Government by order.]
