Section 125(1) in The Bihar Motor Vehicles Rules, 1992
(1)Subject to the provisions of this rule, no person shall be carried in a goods carriage:Provided that the owner or the hirer or a bona fide employee of the owner or the hirer of the vehicle may be carried free of charge or a police officer in uniform travelling on duty, may be carried, in a goods carriage:Provided further that the total number of persons so carried shall not be more than:-(i)one, in case of a light motor vehicle having gross vehicle weight less than 900 kilograms;(ii)three, in case of any other light goods vehicle,(iii)five, in case of any medium goods vehicle.
