Section 205 in The Bihar Motor Vehicles Rules, 1992
205. Visibility of lamps and registration marks.
(a)No load or other thing shall be placed on any motor vehicle so as at any time to mark or otherwise interrupt vision of any lamp, registration mark or other mark required to be carried by or exhibited on any motor vehicle by or under provisions of the Act, unless a duplicate of the lamp or mark so marked otherwise obscured is exhibited in the manner required by or under the Act for the exhibition of the mark or obscured lamp mark.(b)All registration and other mark required to be exhibited on a motor vehicle by or under the provisions of the Act shall at all times be maintained as far as may be reasonal by possible, in a clear and legible condition.
