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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of Bihar - Subsection

Section 189(5) in The Bihar Motor Vehicles Rules, 1992

(5)Upon the weighment of a vehicle in accordance with Section 114 and this rule, the person who has required the weightment or the person in charge of the weighing device shall deliver to the driver or other person incharge of the vehicle a statement in writing of the weight of the vehicle and of any axle, the weight of which is separately determined.