Section 249(3) in The Bihar Motor Vehicles Rules, 1992
(3)Save as provided in sub-rules (1) and (2), the provisions of Order XLI and Order XXI in First Schedule to the Code of Civil Procedure, 1908 (V of 1908) shall mutatis mutandis apply to appeals preferred to the High Court under Section 173.Chapter-XI Offences, Penalties and Procedure
