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State of Bihar - Section
Section 187 in The Bihar Motor Vehicles Rules, 1992
187. Other authorities or person under Chapter-VIII of the Act.
- The officers mentioned in column 2 of the following Appendix for the purposes of the provisions specified against them in column 3 of the Appendix shall be the authorities authorised or empowered, as the case may be, for the said purposes.Appendix| Sl. No. | Authority or person | Provisions of the Motor Vehicles Act, 1988 |
| 1 | 2 | 3 |
| 1. | The District Magistrate | Sub-section (2) of Section 112, Section 115, clause (a) andclause (b) of sub-section (1) of Section 116, sub-section (2) ofSection 116 and Section 117 |
| 2. | Any Police Officer of and above the rank of a Superintendentof Police. | Sub-section (4) of Section 117 |
| 3. | Any Magistrate, any officer of the Transport Department ofand above the rank of Assistant Motor Vehicle Inspector/ anyPolice Officer of and above the rank of Sub-Inspector | Sub-section (1) of Section 114, sub-section (3) of Section130, Section 133 and Section 136 |