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[Cites 0, Cited by 0] [Section 216(1)] [Section 216] [Entire Act]

State of Bihar - Subsection

Section 216(1)(b) in The Bihar Motor Vehicles Rules, 1992

(b)No motor vehicle shall be drawn by any other motor vehicle unless there is in the driver's seat of the motor being drawn or towed a person holding a licence authorising him to drive the vehicle or unless the steering wheels of the motor vehicle being towed are firmly and securely supported clear of the road surface by some cranes or other device on the vehicle or attached to the vehicle which is drawing or towing it.