Section 79(6) in The Bihar Motor Vehicles Rules, 1992
(6)A permit in respect of a transport vehicle shall be subject to the following conditions, namely:-(a)that the vehicle shall not be used for carriage of any article, the transport of which is prohibited by or under any law for the time being in force in the State of Bihar;(b)the holder of the permit shall cause the permit to be carried in a glazed frame or other suitable container carried in the vehicle in such a way as to maintain is in a clear and legible condition and readily available for inspection at any time by any person duly authorised in that behalf;(c)that the holder of the permit shall maintain the vehicle in a clean and sanitary condition;(d)that the holder of the permit shall comply with all the requirement of the Act and the rules made thereunder.
