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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Chattisgarh - Subsection

Section 160(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)
(a)Subject to the provisions of Rule 161 passengers may be carried standing on a single deck public service vehicles or on the lower deck of a double decked public service vehicles, if-
(i)there is fixed in the roof of the gangway along the vehicle a grabber fixed with hanger straps;
(ii)there is a heard room of not less than one hundred and seventy-five centimetres and not more than two hundred centimetres.
(iii)there is a clear space serving as a gangway along the vehicle is forty centimetres in width.
(b)The number of passengers standing under sub-rule (1) (a) shall not exceed the number arrived at by dividing by forty the length of the gangway in centimetres measured from the foremost seat behind the front exit to the rearmost of the scat in front of entrance door.