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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

State of Bihar - Subsection

Section 122(2)(i) in The Bihar Motor Vehicles Rules, 1992

(i)additional seating arrangements shall be made in the passenger compartment of such vehicle, (ii) the seat-cushions shall have plane surface and not curved surface, (iii) the right side opening of the passenger compartment shall be permanently scaled by a grill of such design that no limb of a child can protrude through such grill, (iv) the left sides opening of the passengers compartments shall have a door, in the form of a grill as stated in clause (iii) above-which can be safely bolted, (v) the vehicle shall be fitted with a bulb horn and such horn shall always be in working condition, (vi) the vehicle shall be fitted above the front wind screen, with a board inscribed 'School Auto' thereon in red or a yellow back ground, (vii) no audio device, or any kind of car or motorcycle pattern, shall be fitted in the vehicle, (viii) the vehicle shall not be driven at a speed in excess of 20 kms. per hour, (ix) the vehicle shall not carry more than the number of school children as may have been permitted by the registering authority in respect of each individual vehicle depending on the seating arrangements provided in that vehicle.