Section 133 in The Bihar Motor Vehicles Rules, 1992
133. Record to be maintained and the returns to be furnished by the owners of Transport Vehicles.
(1)The Regional Transport Authority may by general or special order, require the owner of a Transport Vehicle. -(a)to issue a delivery note in duplicate to each consignor in respect of every consignment accepted by the owner for Transportation, and(b)to maintain records and submit returns in respect of such transport vehicle in such forms as the Regional Transport Authority may specify and such records and returns may include in respect of daily or trip-wise use of such transport vehicle the particular of-(i)the name and licence number of the driver and conductor other attendant, if any;(ii)the route upon which or the area within which the transport vehicle was used;(iii)the number of kilometers travelled;(iv)the time of commencement and termination of a journey and every halt thereon;(v)the names and address of each consignor and consignee, the number of packages or goods received from each consignor and the number and date of a delivery note issued to the consignor under clause (a) the nature and weight of the goods contained in each consignment, the total weight of goods carried in the transport vehicle, the freight chargeable in respect of each consignor or consignee and the names and addresses of the forwarding agents, if any, through whom the goods are consigned;(vi)in the case of goods carried in a stage carriage, number of trips and kilometers travelled when the goods were carried to the exclusion of passengers, and when goods were carried in addition to passengers the number of seats available for passengers.(2)No owner or other person shall cause or allow any person to drive a transport vehicle unless the owner or other person has in his possession a record in writing of the name and address of the driver as set forth in his driving licence, the number of the licence and the name of the authority by which it was issued.(3)No person shall drive a goods carriage and no owner or other person shall cause or allow any person to drive such vehicle unless the driver carries a way bill containing all or any of the particulars which may be specified by the Regional Transport Authority under sub-rule (1).(4)The records required to be maintained under this rule shall be produced for inspection on demand by any police officer not below the rank of a Sub-Inspector of Police or by any officer of the Motor Vehicles Department of and above the rank of an Assistant Inspector of Motor Vehicles.Chapter-VI Special Provisions Relating to State Transport Undertaking
