Section 158 in The Bihar Motor Vehicles Rules, 1992
158. Doors.
(1)Every entrance and exit of a public service vehicle other than a motor cab shall be at least 540 millimetres in width and of sufficient height.(2)Every stage carriage operating within the limits of a municipal borough, municipality, municipal corporation or cantonment constituted under any law for the time being in force in the State or such other area as may be specified by a Regional Transport Authority, shall have separate entrance and exit.(3)(a)Every public service vehicle other than a motor cab and a maxi cab shall have an emergency exit in the form of a door on the off side of the vehicle or from the rear wind screen, capable of being bolted from inside.(b)Such door shall have clear opening of not less than 660 mm.(c)Such door shall be prominently identified in red letters 'Emergency Exit' from inside and outside of the vehicle: Provided that, where windows are at least 1720 mm. wide, a separate emergency exit shall not be necessary.(4)Every entrance and exit of every public-service vehicle, except those mentioned in sub-rule (2) shall be fitted with doors, capable of being opened and bolted from inside and outside of the vehicle.
