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[Cites 0, Cited by 0] [Section 259(8)] [Section 259] [Entire Act]

State of Bihar - Subsection

Section 259(8)(b) in The Bihar Motor Vehicles Rules, 1992

(b)Checking of (i) private carrier in respect of the goods they are allowed to carry, (ii) public carriers in respect of their area of operation, and (iii) all transport vehicles including stage carriages, contract carriages and carriages in respect of contravention of the rules and violation of condition of permits.