Section 125(2) in The Bihar Motor Vehicles Rules, 1992
(2)Notwithstanding anything contained in sub-rule (1), but subject to the provisions of sub-rule (4), a Regional Transport Authority may, by an order in writing permit that a larger number of persons may be carried in the goods carriage on condition that no goods at all are carried in addition to such persons and such persons are carried free of charge in connection with the work for which the vehicle is used, and that such other conditions as may be specified by the Regional Transport Authority are observed and where the vehicle is required to be covered by a permit the conditions of the permission aforesaid are also made conditions of the permit.
