Section 79(3) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Bihar - Subsection

Section 79(3) in The Bihar Motor Vehicles Rules, 1992

(3)A permit in respect of a contract carriage may be subject to one or more of the following conditions:-

(a)that the vehicle shall not be driven in a public place except by the permit holder or a driver authorised by him in writing and approved by the Regional Transport Officer or Asstt. R. T. O., as the case may be which writing an approval shall be carried by such driver when driving and shall, on demand by any police officer or officer of the Motor Vehicle Department of and above the rank of an Asstt. Motor Vehicle Inspector, in uniform, produce such authorisation for examination;

(b)that the number of persons or the weight in kilograms to be carried in the vehicle shall not exceed the number of weight which may be specified in the permit;

(c)that no advertising device, figures or writing shall be exhibited on the vehicle;

(d)that the holder of the permit shall maintain a register showing the list of passengers travelling in the vehicle in each and every trip performed by the said vehicle in the form append to this sub-rule and shall also cause a copy of the said list of passengers to be carried in the vehicle when the vehicle is being used in a public place, and the driver, attendant or the representative of the holder of the permit shall, on demand by the checking officer, produce such list for examination:

Provided that the provisions of this sub-rule shall not be applicable to the motor cabs and maxi-cabs:Provided further that the State Government may, by an order in the Official Gazette, exempt permit holder of specified class from the operation of this sub-rule subject to such conditions as may be specified in the order.FormM. V. No..................

Period of engagement	From date	Time:
	To date	Time
Route List of passengers...................

Sl. No.	Full name of the passenger	Full address	Age
1	2	3	4

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State of Bihar - Subsection

Section 79(3) in The Bihar Motor Vehicles Rules, 1992