Section 108(10) in The Orissa Motor Vehicles Rules, 1993
(10)The Seat in every public service vehicle shall be so provided that in case of seats placed across the vehicle there shall not be a space of more than 15 centimetres between the back surface of the rear most seat and the inner surface of the last part of the body of the vehicle, When the seats are placed along the vehicle, there shall not be a space of more than 5 centimetres between the side of a seat and the adjoining inner surface of the side of the vehicle except when this seat is placed immediately behind the driver's seat;Provided that the above specification may be suitably altered under written orders from the State Transport Authority or the Regional Transport Authority, where the said Authority permits a motor vehicle to be used as a Delux Vehicle :Provided further that in such cases, a body design shall be submitted by the operator for approval by the State Transport Authority/Regional Transport Authority and the construction shall be taken up only after obtaining the written approval of any of the aforesaid Authorities, as the case may be, save that if no order is communicated within a period of three months from the date of submission of the body design in relation to a vehicle, it will be deemed that the body design has been approved.
