Section 215(2) in The Bihar Motor Vehicles Rules, 1992
(2)The requisition referred to in sub-rule (1) shall contain, as far as possible all time being in force for contravention of any condition for carriage of inflammable or explosive, substances, any police officer or any officer of the Motor Vehicles Department, in uniform, may remove or cause to be removed from the vehicle, any inflammable, explosive or dangerous substance carried in any public service vehicle.
