Section 193(1) in The Bihar Motor Vehicles Rules, 1992
(1)If any motor vehicle is stationary, abandoned or left unattended in any place other than a duly appointed parking place in such a way as to cause obstruction to traffic or danger to any person or creating a traffic hazard, any police officer shall:-(i)forthwith cause the vehicle to be moved under its own power or otherwise to the nearest place where the vehicle will not cause undue obstruction or danger;(ii)unless it is moved to a position where it will not cause obstruction or danger or hazard, cause to be taken all reasonable precautions to indicate, the presence of the vehicle, and(iii)if the vehicle has been stationary, abandoned or left unattended for a continuous period of ten or more hours, take action under the provisions of Section 127 of the Act.
