Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 200 in The Bihar Motor Vehicles Rules, 1992

200. Prohibition of driving on foot-path or cycle tracks.

- Where any road or street is provided with foot-path or tracks reserved for cycle or specified classes of other traffic, no person shall, save with the sanction of Police Officer in uniform, drive any motor vehicle or cause or allow any motor vehicle to be driven on any such foot-path or track.