Section 81(4) in The Bihar Motor Vehicles Rules, 1992
(4)The Original Transport Authority shall not extend the area or validity of a contract carriage permit other than the contract carriage permit in respect of motor cabs and maxi cabs, unless it attaches the condition to the permit to the effect that, if the vehicle is using the other region or regions is discharged or released, from the contract by the passengers in such other region, it shall not be offered for hire of reward on its return journey, for picking up any passenger traffic from any place within such other region or regions for the purpose of visiting any place in the State.
