Section 7 in Tamil Nadu Motor Vehicles (Regulation and Control of School Buses) Special Rules, 2012
7. Special Permit Conditions.
- In addition to the general conditions of permit specified in Section 84 of the Act and rule 172 of the Tamil Nadu Motor Vehicles Rules, 1989, the following special conditions shall be attached to every School Bus permit:(1)No School Bus shall be fitted with any pressure horn or any other device for producing tonal sound which is operated on air pressure drawn from the braking system.(2)No School Bus shall carry more number of persons than the seating capacity mentioned in the certificate of registration:Provided that in the case of School Buses only carrying children below the age of twelve years, 1.5 times of the seating capacity can be permitted.(3)Log book must be maintained and kept available in School Buses for inspection by the inspecting officers authorized under the Act.
