Section 235(3) in The West Bengal Motor Vehicles Rules, 1989
(3)In every public service vehicle such space shall be reserved for the driver's seat so as to allow him to have full and unimpeded control of the vehicle and, in particular,-(i)the part of the seat against which the driver's back rests, shall not be less than 28 centimetres from the nearest point on the steering wheel;(ii)the width across the vehicle shall be not less than 69 centimetres and shall extend to the left of the centre of the steering column in no case less than 25 centimetres so that a line drawn 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 centimetres inside the width reserved for the driver's seat; and(iii)in the case of a public service vehicle other than a motor cab, the space reserved in accordance with clause (11) shall at the left hand end be enclosed with a rigid wooden or other suitable partition to a height not less than 31 centimetres above the seat, and forward of the seat. above the floor of the vehicle.
