Section 123(7) in The Bihar Motor Vehicles Rules, 1992
(7)Where the holder of a stage carriage permit uses vehicle authorised by the permit for the carriage of goods to detriment of the public convenience, by failing there by to meet the demand for passenger transport, the Regional Transport Authority, may after giving the holder of the permit an opportunity of being heard, declare that a breach of the conditions of the permit has occurred and thereafter, proceed under the provisions of Section 86 of the Act.
