Section 259(8) in The Bihar Motor Vehicles Rules, 1992
(8)Enforcement Inspector/Enforcement Sub-Inspector-(a)General enforcement of the Act and these Rules.(b)Checking of (i) private carrier in respect of the goods they are allowed to carry, (ii) public carriers in respect of their area of operation, and (iii) all transport vehicles including stage carriages, contract carriages and carriages in respect of contravention of the rules and violation of condition of permits.(c)Detection of abuses in respect of the Motor Spirit Rationing Order, 1941.(d)Assisting the public with courtesy instruction.(e)Any other function that may be assigned by the State Transport Commissioner by general or special order.
