Section 213 in The Bihar Motor Vehicles Rules, 1992
213. Exemption from the provisions of Chapter-VIII of the Act.
(1)The State Government may by general or special order, in the official Gazette, exempt fire brigade vehicles, ambulance or other special classes or descriptions of vehicle from all or any of the provisions of the rules made under Chapter-VIII of the Act, either generally or in such area or areas or on such route or routes and subject to such conditions, as may be specified therein.(2)The State Government may, by general or special order, in the official Gazette, exempt any person or class of persons, from any of the provisions of the rules made in this chapter.
