Section 202(2) in The Bihar Motor Vehicles Rules, 1992
(2)No person shall drive, and no person shall cause or allow to be driven, in any public place, any motor vehicle which is loaded, in a manner likely to cause danger to any person or in such a manner that the load or any part thereof or any extends:-(i)laterally beyond the side of the body or beyond a vertical place in prolongation of the side of the body,(ii)to the front beyond the foremost part of the vehicle,(iii)to the rear to a distance exceeding 122 centimeters beyond the rearmost part of the vehicle excluding any luggage carrier, and(iv)in the case of single-decked vehicle to a height exceeding 355 centimeters from the surface upon which the motor vehicle rests.
