Section 211(2) in The Bihar Motor Vehicles Rules, 1992
(2)Any loose material, transported, in an open goods carriage, shall be so covered and secured by the tarpaulin that there shall not be emitted therefrom any loose particulars, the omission of which might cause, damage, injury, or annoyance to the public or any person, or danger or injury, to property of the public or any person.
