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State of Bihar - Section

Section 79 in The Bihar Motor Vehicles Rules, 1992

79. Additional conditions in respect of certain permits.

(1)A permit in respect of stage carriage shall be subject to the following conditions namely:-
(a)that its holder shall not use a stage carriage in a public place for carrying or intending to carry passengers unless it carries a conductor;
(b)that there shall be exhibited on the vehicle adequate particulars indicating to the public the place to which and the route by which the vehicle is proceeding;
(c)that the service of stage carrige shall be regularly operated on the specified route in accordance with the approved time-table;
(d)that a copy of the Rule 115 in English and Hindi language shall be carried in a prominent place in every stage carriage operated by him.
(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.
(3)A permit in respect of a contract carriage may be subject to one or more of the following conditions:-
(a)that the vehicle shall not be driven in a public place except by the permit holder or a driver authorised by him in writing and approved by the Regional Transport Officer or Asstt. R. T. O., as the case may be which writing an approval shall be carried by such driver when driving and shall, on demand by any police officer or officer of the Motor Vehicle Department of and above the rank of an Asstt. Motor Vehicle Inspector, in uniform, produce such authorisation for examination;
(b)that the number of persons or the weight in kilograms to be carried in the vehicle shall not exceed the number of weight which may be specified in the permit;
(c)that no advertising device, figures or writing shall be exhibited on the vehicle;
(d)that the holder of the permit shall maintain a register showing the list of passengers travelling in the vehicle in each and every trip performed by the said vehicle in the form append to this sub-rule and shall also cause a copy of the said list of passengers to be carried in the vehicle when the vehicle is being used in a public place, and the driver, attendant or the representative of the holder of the permit shall, on demand by the checking officer, produce such list for examination:
Provided that the provisions of this sub-rule shall not be applicable to the motor cabs and maxi-cabs:Provided further that the State Government may, by an order in the Official Gazette, exempt permit holder of specified class from the operation of this sub-rule subject to such conditions as may be specified in the order.FormM. V. No..................
Period of engagement From date Time:
  To date Time
Route List of passengers...................    
Sl. No. Full name of the passenger Full address Age
1 2 3 4
(4)A permit in respect of a public service vehicle shall be subject to the condition that its holder shall make provision on such vehicle for the conveyance of a reasonable quantity of passenger's luggage with efficient means for securing it and protecting it against rain.
(5)A national permit granted under sub-section (12) of Section 88 shall operate subject to such local restrictions regarding maximum load to be carried etc. as may be laid down from time to time;
(6)A permit in respect of a transport vehicle shall be subject to the following conditions, namely:-
(a)that the vehicle shall not be used for carriage of any article, the transport of which is prohibited by or under any law for the time being in force in the State of Bihar;
(b)the holder of the permit shall cause the permit to be carried in a glazed frame or other suitable container carried in the vehicle in such a way as to maintain is in a clear and legible condition and readily available for inspection at any time by any person duly authorised in that behalf;
(c)that the holder of the permit shall maintain the vehicle in a clean and sanitary condition;
(d)that the holder of the permit shall comply with all the requirement of the Act and the rules made thereunder.