Section 107(2) in The Bihar Motor Vehicles Rules, 1992
(2)Any approval under sub-rule (1) shall be subject to the following conditions, namely:-(a)that the premises shall at all times be kept in a clean condition and in good state of repair;(b)that the premises shall be administered in an orderly manner;(c)that the licensee shall not change the premises or make any external alteration to it or in the parking arrangement thereat, as may be likely to cause obstruction to the general traffic in the vicinity without prior approval of the Licensing Authority;(d)that the licensee shall take suitable precautions to ensure that no breach of any provisions of the Act or of these rules, in so far as these provisions relate to the following matter is committed in respect of any vehicle engaged by him and which is entering or leaving or standing at such premises, namely:-(I)requirements that a good vehicle shall be covered by:-(i)valid and effective permit/countersignature for the route/area of travel;(i)construction, equipment and maintenance of motor vehicles to the extent the defects are easily noticeable from the exterior appearance of a motor vehicle;(ii)limits of weight and prohibitions or restrictions on use of motor vehicles;(iii)loading of goods, overall height, length, width and projection of load laterally, to the front, the rear and in height;(iv)transport of dangerous or explosive substances or hazardous materials or contraband articles under any law for the time being in force;(v)parking or abandonment of motor vehicles on road in such a way as to cause obstruction to traffic or danger to any person or other users of roads;(vi)leaving vehicles in dangerous position; and(vii)driving of motor vehicle by persons holding valid and effective driving licence.(ii)valid certificate of fitness;(iii)valid certificate of insurance; and(iv)proof of payment of tax under the [Bihar Motor Vehicles Taxation Act, 1930.] [Now see Act 8 of 1994.](II)observance of the regulations or conditions as to:-
