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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Bihar - Subsection

Section 125(4) in The Bihar Motor Vehicles Rules, 1992

(4)No person shall be carried in any goods carriage unless an area of not less than 0.37 square meters of the floor of the vehicle is kept open for each person, in such manner-
(i)that such person when carried on goods carriage or otherwise is in danger of falling from the vehicle,
(ii)that any part of his body, when he is in a sitting position is not at a height exceeding three meters from the surface upon which the vehicle rests.