Section 252 in The Bihar Motor Vehicles Rules, 1992
252. Penalty for causing obstruction to free flow of traffic.
- Notwithstanding anything contained in Rule 193 and subject to the provisions of Section 127 and Section 201, any officer not below the rank of Sub-Inspector any Magistrate or any officer of the Motor Vehicles Department not below the rank of Executive Magistrate or Assistant Motor Vehicle Inspector/Enforcement Sub-Inspector may recover a penalty at the rate of fifty rupees per hour from a person who keeps a disabled vehicle on any public place in such a manner, so to cause impediment to the free 'low of traffic.Chapter-XII Miscellaneous
