(1)Save in the case of a vehicle which is being used for carrying of troops or police or in the case of a stage carriage in which the goods are being carried in a goods vehicle other than a bona fide employee or the owner or hirer of the vehicle, and except in accordance with this rule.(2)No person shall be carried in a goods vehicle beyond the number for which there is seating accommodation at the rate of thirty eight centimeters (measured along the seat excluding the space reserved for the driver) for each person, not more than six persons in all in addition to the driver shall be carried in any goods vehicle.(3)No person shall be carried upon the goods or otherwise in such a manner that such person is in danger of falling from the vehicle, and in no case shall any person be carried in a goods vehicle in such a manner that any part of his person, when he is in a sitting position is at a height exceeding 3.8 meters from a surface upon which the vehicle rests.(4)Notwithstanding the provisions of sub-rules (1), (2) and (3) Commissioner may as a condition of a permit granted for any goods vehicle, specify the conditions subject to which a larger number of passengers may be carried on a regular or temporary basis including persons transporting dead body, provided that such number shall not exceed the area in square decimeter of the vehicle divided by sixty five.(5)Notwithstanding the provisions of sub-rules (1), (2) and (3) the State Government may, in case of goods vehicle owned by the Government, Railways or local Bodies, allow carriage of more than six persons provided that such numbers shall not exceed the area in square decimeter of the floor of vehicle divided by sixty five.(6)Nothing contained in this rule shall be deemed to authorize the carriage or any person for hire or reward in any vehicle unless there is in force in respect of the vehicle a permit authorizing the use of the vehicle for such purpose, and save in accordance with the provision of such permit.
