Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 119] [Entire Act] State of Bihar - Subsection Section 119(1) in The Bihar Motor Vehicles Rules, 1992 (1)No passenger in a motor cab or maxi-cab shall-(i)wilfully or negligently damage the cab or any of its fittings, or(ii)on termination of the hiring, refuse or omit to pay the legal fare.
