Section 3(1) in Bihar Inter-State Tourist Vehicles Rules, 1969
(1)The State Transport Authority may, in accordance with the provisions of this Rule, make an endorsement on any permit in the State in relation to any motor cab or omnibus to the effect that the vehicle to which the permit relates is an All India tourist vehicle:Provided that at no time shall the total number of -(i)motor cabs in respect of which such endorsement are in force shall exceed fifty; and(ii)omnibuses in respect of which such endorsements are in force shall exceed ten.
