Section 29(n) in The Bihar Motor Vehicles Rules, 1992
(n)The conductor of a public vehicle or where there is no conductor, the driver shall at the conclusion of every journey make reasonable search in the vehicle for anything left by any passenger and shall take into custody anything so found and upon the first reasonable opportunity make over the same to a responsible person at any office or station of the holder of the permit of the vehicle or to an officer at a police station.
