Section 154 in The Bihar Motor Vehicles Rules, 1992
154. Carriage of Standees.
(1)Subject to the provisions of sub-rule (2) no passenger shall be permitted to be carried standing in any public service vehicle.(2)Notwithstanding anything contained in sub-rule (1), (i) Passengers may be carried standing in the single decked stage carriage or on the lower deck of any double decked stage carriage if a fixed grab bar with hanger straps is provided in the roof over the gangway, (ii) Where such stage carriage is operated within the limits of a municipal corporation or a municipality constituted under any law for the time being in force in the State including an area within a radius of such kilometers from such limits, the Regional Transport Authority may direct that passengers may be carried standing in such public service vehicle if there is a clear space serving as a gangway of such greater width than that prescribed in Rule 156, as the Regional Transport Authority may specify in this behalf.(3)The number of standees shall in no case exceed the number arrived at by dividing by 40, the length of the gangway in centimeters measured from the foremost seat south to the front exit to the rearmost of the seat north of the entrance door.
