Section 209(2) in The Bihar Motor Vehicles Rules, 1992
(2)Subject to the provisions of Rule 106 of the Central Motor Vehicles Rules, 1989, the State Transport Commissioner of the whole State may by notification in the official Gazette require the owners of the motor vehicles to employ such device or contrivance as may be specified in the notification to prevent the lights of such vehicle when in use from causing danger or undue inconvenience to any person by dazzle.
