Section 59 in The Bihar Motor Vehicles Rules, 1992
59. Exemption of vehicle used solely for the construction, repairs and cleaning of road.
- Nothing contained in Chapter-III of the Act shall apply to road-rollers, and other vehicles designed and used solely for the construction, repairs, and cleaning of roads, save that every tractor used to tow trailers shall be registered and every tractor used for the purpose of towing a motor vehicle or trailer shall further require a certificate of fitness.
