Section 79(1) in The Bihar Motor Vehicles Rules, 1992
(1)A permit in respect of stage carriage shall be subject to the following conditions namely:-(a)that its holder shall not use a stage carriage in a public place for carrying or intending to carry passengers unless it carries a conductor;(b)that there shall be exhibited on the vehicle adequate particulars indicating to the public the place to which and the route by which the vehicle is proceeding;(c)that the service of stage carrige shall be regularly operated on the specified route in accordance with the approved time-table;(d)that a copy of the Rule 115 in English and Hindi language shall be carried in a prominent place in every stage carriage operated by him.
