Section 125(3) in The Bihar Motor Vehicles Rules, 1992
(3)Notwithstanding anything contained in sub-rules (1) and (2), but subject to the provisions of sub-rule (4):-(a)for the purpose of celebrations in connection with the Republic Day or Independence Day, the Regional Transport Officer,(b)for the purpose of enabling a co-operative society or class of cooperative societies owning or hiring a goods carriage to carry' its members under its authority in such goods carriage when used for the ordinary course of its business, State Transport Commissioner,(c)where it considers expedient in public interest in respect of vehicles owned or hired by it, and in respect of other vehicles on such inescapable grounds of urgent nature to be specified in the order, the State Government may by general or special order, permit goods carriage to be used for the carriage of persons for the purposes aforesaid and subject to such conditions as may be specified in such order.
