Section 201 in The Bihar Motor Vehicles Rules, 1992
201. Prohibition of driving of certain vehicle.
(1)No tractor of the following type shall be driven on any public road unless-(a)in the case of a crawler tractor or chain type every alternate rib of the track chain called "grouser plate", is, fitted with a street plate; or(b)in the case of a wheeled tractor fitted with steels wheels, protective road bands made of steel or rubber, are fitted over the steel wheels; or(c)in the case of a half track tractor; the rear wheels thereof are fitted with street plates, and the front wheels if they are steel wheels are fitted with street bands;Provided that the provisions of clause (c) so far as they relate to the fitment of street shall not apply to any tractor the track of which without grouser plates presents a flat surface in contact with the road surface.(2)No tractor when fitted for being driven on a public road under sub-rule (1) shall be driven on such road at a speed exceeding 10 k.m. per hour and no such tractor shall take sharp turns on such road:Provided that if such tractor is a crawler tractor it shall not be driven on an asphalt road between 9A.M. and 9 P.M.(3)Every such tractor, when driven on a metalled road shall be driven as far as possible on the side strips of such road.
