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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Haryana - Subsection

Section 135(2) in The Haryana Motor Vehicles Rules, 1993

(2)The back of all seats shall be closed to a height of 400 millimetres above seats level :Provided that in the case of a single decked vehicle the State Transport Authority may specify the measurements within the above limits to which public service or a particular type of public works vehicle shall conform in specified areas or on hills road :Provided further that if the Government is satisfied that particular vehicle or class of vehicles, having the internal height of head room measured along the centres of the vehicle from the top of the floor boards or battens to the underside of the roof, supports in excess of the right specified in this rule, is suitable for carrying out any work in furtherance of a public purpose, the Government may, by notification in the Official Gazette, exempt such vehicle or class of vehicle from the provisions of this rule either generally or in such areas or on such routes subject to such conditions, if any, as may by specific notification.