Section 81(9) in The Bihar Motor Vehicles Rules, 1992
(9)A permit in respect of a tourist vehicle granted by the State Transport Authority of any other State in accordance with sub-sections (9) to (11) of Section 88 shall be valid in this State, if the tourist vehicle covered under the said permit is chartered by the tourists in the Home State for visiting this State:Provided that if such tourist vehicle visiting this State is discharged/released in this State by the said tourists, it shall not be offered for hire or reward on its return journey for picking up any passenger traffic including tourist traffic from any place within this State for the purpose of visiting any other place either in this State or in any other States.
