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State of Bihar - Section

Section 121 in The Bihar Motor Vehicles Rules, 1992

121. Carriage of the passenger's luggage in stage carriages.

(1)No luggage shall be carried in any stage carriage in such a way as to block an entrance or exit of the vehicle.
(2)Subject to the provisions of sub-rule (3) of Rule 123 the luggage may be carried in boot, locker or compartment set aside for the purpose, but where the luggage is carried on the roof of a single decked stage carriage, adequate protection in the form of a guard shall be provided.
(3)Except in the case of a stage carrier operated exclusively within municipal areas, a passenger in a stage carriage shall be entitled to carry free of charge not more than 15 kg. of luggage and personal effects.