Section 189(1) in The Bihar Motor Vehicles Rules, 1992
(1)A weighing device for the purpose of Section 114 may be a weigh bridge installed and maintained at any place by or under the orders of the Government or a local authority or railway administration or by any other person:Provided that such weighing device is certified and stamped in accordance with the provisions of the Bihar Weights and Measures (Enforcement) Act, 1959 and the Rules made thereunder.
