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 181] [Entire Act] State of Bihar - Subsection Section 181(f) in The Bihar Motor Vehicles Rules, 1992 (f)that the prior permission of concerned authorities is obtained each time the load carried exceeds the limit specified under Section 115 of the Act on the particular route or routes;
