Section 10 in Bihar Inter-State Tourist Vehicles Rules, 1969
10. Countersignature not necessary in respect of tourist vehicles belonging to other States.
- Subject to the provisions of Rules, 6, 7, 8 and 9, a permit granted in relation to any tourist motor cab or a tourist omnibus in any other State shall be valid in the State without countersignature, if there are in force in that other State Rules similar to these Rules.
