Section 181 in The Bihar Motor Vehicles Rules, 1992
181. Conditions for exemption in respect of imported or military disposal vehicles including trailer.
- The exemption from the provisions of Rule 96 of the Central Motor Vehicles Rules, 1989, in respect of any imported or military disposal tractor-trailer in combination, articulated units, full trailer or semi-trailer or any other motor vehicle, shall be subject to the following conditions:-(a)that the vehicle is moved on the public roads during the period between half an hour after sunrise and half an hour before sunset only;(b)the vehicle is not driven at a speed exceeding the maximum fixed for the vehicle under the notification;(c)that the vehicle is provided with red flags on its four corners indicating the full width thereof, both in the front and in the rear;(d)that the vehicle is provided with an attendant or attendants to warn other vehicular traffic on the road;(e)that the movement of the vehicle is restricted to the roads in the cities and on the State and National Highway subject to any restriction specified under Section 115 of the Act or under any law for the time being in force;(f)that the prior permission of concerned authorities is obtained each time the load carried exceeds the limit specified under Section 115 of the Act on the particular route or routes;(g)that the prior permission of the police authorities is obtained when heavy and odd-dimensioned materials are carried and also when the vehicle is moved on the ghat roads;(h)that the sketch of the vehicle together with overall dimensions certified by registering authority is always carried with the vehicle when in public place.
