Section 196 in The Bihar Motor Vehicles Rules, 1992
196. Use of protective head gear.
- Every person driving or riding (otherwise than in a side car) on a motorcycle shall wear a protective head gear, that is, a helmet which by virtue of its shape, material and construction could be expected to afford to the person driving a motorcycle, a degree of protection from injury in the event of an accident:Provided that the following shall operate as an exception to the provisions of Section 129, of the Act-(i)any pillion rider.(ii)the person driving a motorcycle fitted with an engine having capacity upto 50 cubic centimeters.
