Section 202(3) in The Bihar Motor Vehicles Rules, 1992
(3)Clause (iii) of sub-rule (b) shall not apply to a goods motor vehicle when loaded with any pole or other projecting thing so long as:-(i)the projecting load falls within the limits of the body of a trailer being drawn by the goods vehicle, or(ii)the distance by which the pole or other thing projects beyond the rearmost point of the motor vehicle does not exceed 183 centimeters, and(iii)there is attached to the rear of such pole or other thing in such a way as to be clearly visible from the rear at all times a white disc of not less than 38 centimeters, in diameter, and at night a lamp, in addition to the prescribed lamps on the vehicle so arranged as to show a red light to the rear.
