Section 180 in The Bihar Motor Vehicles Rules, 1992
180. Exemption from the provisions of Chapter-VII of the Act.
- Subject to such conditions as may be prescribed by the Central Government, the State Government may, by general or special order or by notification in the official Gazette, exempt any motor vehicle or class of motor vehicles from all or any of the provisions of the rules made under Chapter-VII of the Act, either generally or in such area or areas or on such route or routes and subject to such conditions, if any, as may be specified therein, if it is satisfied that-(i)such vehicles or class of vehicles, can be used in any public place without any danger to public safety, or(ii)such vehicle or class of vehicles are suitable for carrying out any work of public purpose, or(iii)such vehicles or class of vehicles are required to be used in the public interest, or(iv)having regard to the construction and the use of such vehicle or class of vehicles, the requirement of any particular rule or Rules does not serve any useful purpose, or(v)having regard to the availability and utility of such vehicle or class of vehicles, their use in public interest is expedient, or(vi)it is necessary to do so.
