Section 202 in The Bihar Motor Vehicles Rules, 1992
202. Projection of loads.
(1)Nothing shall be placed or carried upon the outside of the road of a double-decked public service vehicle.(2)No person shall drive, and no person shall cause or allow to be driven, in any public place, any motor vehicle which is loaded, in a manner likely to cause danger to any person or in such a manner that the load or any part thereof or any extends:-(i)laterally beyond the side of the body or beyond a vertical place in prolongation of the side of the body,(ii)to the front beyond the foremost part of the vehicle,(iii)to the rear to a distance exceeding 122 centimeters beyond the rearmost part of the vehicle excluding any luggage carrier, and(iv)in the case of single-decked vehicle to a height exceeding 355 centimeters from the surface upon which the motor vehicle rests.(3)Clause (iii) of sub-rule (b) shall not apply to a goods motor vehicle when loaded with any pole or other projecting thing so long as:-(i)the projecting load falls within the limits of the body of a trailer being drawn by the goods vehicle, or(ii)the distance by which the pole or other thing projects beyond the rearmost point of the motor vehicle does not exceed 183 centimeters, and(iii)there is attached to the rear of such pole or other thing in such a way as to be clearly visible from the rear at all times a white disc of not less than 38 centimeters, in diameter, and at night a lamp, in addition to the prescribed lamps on the vehicle so arranged as to show a red light to the rear.(4)The Registering Authority may, by order in writing, exempt any motor vehicle, for such a purpose, for such period and subject to such conditions as he may specify from any or all of the provisions of this Rule.
