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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Bihar - Subsection

Section 118(6) in The Bihar Motor Vehicles Rules, 1992

(6)Any passenger or person contravening the provisions of sub-rule (5) may be removed from the vehicle by the driver or conductor or any other person authorised in this behalf by the permit holder or on the request of the driver or conductor or any other person authorised in this behalf by the permit holder, by any police officer.