Section 71(1) in The Bihar Motor Vehicles Rules, 1992
(1)The provisions of sub-section (1) of Section 66 shall not apply to-(i)any transport vehicle used as relief vehicle for carrying passengers and their luggage from a disabled stage carriage to the place of destination,(ii)any transport vehicle owned by a registered religious or charitable institution used for the purpose of such institution and specifically exempted by the State Government,(ii)any transport vehicle specified by the State Government in the notification in the Official Gazette, to be used for any public purpose.
