Section 150(1) in The Bihar Motor Vehicles Rules, 1992
(1)Every public service vehicle shall have an enclosed body and shall be so constructed that (a) the height of the sides of the body from the floor or the height to the sills of the window, as the case may be, shall not be less than 715 millimetres; (b) if the height of the sides of the body or the sills of the windows, as the case may be, above the highest part of any seat is less than 460 millimetres, provision is made by means of guard rails or otherwise, to prevent the arms of seated passengers being thrust through and being injured by passing vehicles, or to the extent to which side window or Venetians when lowered, their top edge is not less than 460 millimetres above the highest part of any seat.
