Section 173 in The Bihar Motor Vehicles Rules, 1992
173. Fitment of audio or audio-visual devices.
(1)No motor vehicle shall be fitted with an audio or audio-visual device in such a position so that, it distracts the attention of driver.(2)Such audio-visual device or radio or tape-recorder shall be fitted in such a position that its operation is not accessible to driver.(3)No loudspeaker attached to any of such devices shall be fitted in the driver's cabin in case of a stage carriage or a contract carriage.(4)No person, while driving, shall operate or attempt to operate any of such devices.(5)No person, while driving, shall put on the head-phones whether such device is in operation or not.
