Section 125(5) in The Bihar Motor Vehicles Rules, 1992
(5)No person other than an attendant or attendants, if any as required under sub-rules, (ii) and (iii) of this sub-rule shall be carried on a trailer which is a goods vehicle:Provided that not more than four persons on a single axled trailer and six persons on a trailer having more than one axle may be carried in addition to such attendant or attendants, subject to the conditions that:-(i)the trailer has been fitted with fixed grab rails not less than 610 millimetres in height, on the said plank of the load body on all sides except the rear side, for the support of the persons so carried;(ii)when the trailer is being used in a public place, no part of the body of any person so carried in such a trailer is more than three meters above the ground level; and(iii)the gross laden weight of the trailer does not exceed the gross vehicle weight assigned to it.
