Section 118(7) in The Bihar Motor Vehicles Rules, 1992
(7)A passenger or person in or on a vehicle who is reasonably suspected by the driver or conductor or any person authorised by the permit holder for the purpose of sub-rule (6), of contravening the provisions of sub-rule (5) shall on demand, give his name and address to a police officer or to the driver, conductor or such person, as the case may be.Explanation. - In this rule, the expression "ticket" includes an identity card, season ticket, pass or any authorisation issued by the permit holder authorising a person to travel on a stage carriage.
