Section 194 in The Bihar Motor Vehicles Rules, 1992
194. Use of lamps on stationary vehicles.
(1)On every motor vehicle while it is stationary on a public road during the period between half an hour after sunset and half an hour before sunrise and at any other time when there is not sufficient light the parking lights shall be kept lighted if the vehicle is in such position as to cause danger or undue inconvenience to other road users.(2)If, within the limits of any municipal corporation, municipality or cantonment, a motor vehicle is at rest within the hours during which lights are required, at the left-hand side of any road or street or elsewhere in any duly appointed parking place, it shall not be necessary for the motor vehicle to exhibit any light save as may be required generally or specifically by the District Magistrate.(3)Outside the limits of any municipal corporation, municipality or cantonment, if a motor vehicle is at rest within the hours during which lights are required in such a position as not cause danger or under inconvenience to other users of the road, it shall not be necessary for the motor vehicle to display any lights.
