Section 122 in The Bihar Motor Vehicles Rules, 1992
122. Carriage of children and infants in public service vehicles.
(1)In relation to the number of persons that may be carried in a public service vehicles:-(i)a child of not more than twelve years of age be reckoned as one half, and(ii)a child not more than three years of age shall not be reckoned.(2)Notwithstanding anything contained in sub-rule (1) for the purpose of carrying school children excess children may be carried in a motor cab ordinarily known as an auto-rickshaw, subject to the following conditions:-(i)additional seating arrangements shall be made in the passenger compartment of such vehicle, (ii) the seat-cushions shall have plane surface and not curved surface, (iii) the right side opening of the passenger compartment shall be permanently scaled by a grill of such design that no limb of a child can protrude through such grill, (iv) the left sides opening of the passengers compartments shall have a door, in the form of a grill as stated in clause (iii) above-which can be safely bolted, (v) the vehicle shall be fitted with a bulb horn and such horn shall always be in working condition, (vi) the vehicle shall be fitted above the front wind screen, with a board inscribed 'School Auto' thereon in red or a yellow back ground, (vii) no audio device, or any kind of car or motorcycle pattern, shall be fitted in the vehicle, (viii) the vehicle shall not be driven at a speed in excess of 20 kms. per hour, (ix) the vehicle shall not carry more than the number of school children as may have been permitted by the registering authority in respect of each individual vehicle depending on the seating arrangements provided in that vehicle.(3)Save for the purpose of carrying children to or from the school, the vehicle described in sub-rule (2) shall not carry children in excess of the number mentioned in sub-rule (1).
