Section 79(2) in The Bihar Motor Vehicles Rules, 1992
(2)A permit in respect of a tourist vehicle shall be subject to the following conditions in addition to those prescribed by Central Government under clause (iii) of subsection (11) of Section 88;-(a)that no goods shall be carried in the vehicle in addition to or to the exclusion of passengers;(b)that the attendant of the tourist vehicle shall wear the same uniform as may have been specified for the driver of such vehicle.
