Section 188 in The Bihar Motor Vehicles Rules, 1992
188. Extent of application of Section 130.
- No person shall be liable to be convicted of an offence under Section 130, if at the time when the document referred to in the said section is required to be produced on demand by the checking officer, he has-(i)submitted the document in the office of any authority for such work which requires the submission of such document to such authority, or(ii)reported the loss, destruction or mutilation of the document to the prescribed authority, and a duplicate copy has not been delivered to him by such authority.
