Section 112 in The Orissa Motor Vehicles Rules, 1993
112. Driver's seat.
(1)No public service vehicles, shall be driven other than from the right hand side of the vehicle.(2)On every public service vehicle, so much of space as is required under the provisions of Sub-rule (8) of Rule 108 shall be reserved for the driver's seat, so as to allow him to have full unimpeded control of the vehicle.(3)No public service vehicle shall be so constructed that any person may sit or any luggage may be carried on the right hand side of the driver's seat.
