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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Odisha - Subsection

Section 108(9) in The Orissa Motor Vehicles Rules, 1993

(9)
(i)The driver's seat shall be separated by not less than 3 centimetres and not more than 15 centimetres from other seats when placed across the vehicle and along the line of the driver's seat. When the seats are placed along the vehicle the extreme end of the seats immediately behind the driver's seat shall not be separated from the back surface of the back rest of the driver's seat by more than 15 centimetres.
(ii)The width of the driver's seats across the vehicle shall not be less than 68.6 centimetres and shall extend to the left of the centre of the steering column by no case less than 25.4 centimetres so that a line drown parallel to the axis of the vehicle through the centre of any gear lever, brake lever or other device to which the driver has to have frequent access, lies not less than 5.1 centimetres inside the width reserved for the driver's seat.
(iii)The space reserved in accordance with Clause (ii) shall at the left hand end be enclosed with a regid wooden or other suitable partition to a height of not less than 30.5 centimetres, above the seat :
Provided that this clause shall not be applicable to a vehicle with full forward control engine.