Section 215 in The Bihar Motor Vehicles Rules, 1992
215. Inspection of motor vehicle involved in fatal accident.
(1)Upon a requisition made by any police officer of and above the rank of a Sub-Inspector of Police, any officer of and above the rank of an Assistant Motor Vehicles Inspector may inspect any motor vehicle involved in fatal accident.(2)The requisition referred to in sub-rule (1) shall contain, as far as possible all time being in force for contravention of any condition for carriage of inflammable or explosive, substances, any police officer or any officer of the Motor Vehicles Department, in uniform, may remove or cause to be removed from the vehicle, any inflammable, explosive or dangerous substance carried in any public service vehicle.(3)The Inspection of a motor vehicle involved in fatal accident shall not be carried out by the officers of the Motor Vehicles Department after sunset and before sunrise and at any other time when there is no sufficient light to render clearly visible different parts of the vehicle.(4)On completion of inspection, an inspection report in Form M. V. Accident shall be issued, as far as possible,on the spot, by the Inspecting Officer, and such report shall contain the name and designation of the Inspecting Officer besides his signature.
