Section 193 in The Bihar Motor Vehicles Rules, 1992
193. Stationary motor vehicle on road.
(1)If any motor vehicle is stationary, abandoned or left unattended in any place other than a duly appointed parking place in such a way as to cause obstruction to traffic or danger to any person or creating a traffic hazard, any police officer shall:-(i)forthwith cause the vehicle to be moved under its own power or otherwise to the nearest place where the vehicle will not cause undue obstruction or danger;(ii)unless it is moved to a position where it will not cause obstruction or danger or hazard, cause to be taken all reasonable precautions to indicate, the presence of the vehicle, and(iii)if the vehicle has been stationary, abandoned or left unattended for a continuous period of ten or more hours, take action under the provisions of Section 127 of the Act.(2)If a motor vehicle has been stationary in a duly appointed parking place for a period exceeding that specified by a competent authority in respect of the said place or, if no such period has been specified for a period exceeding six hours, any police officer may remove the vehicle to the nearest place of safe custody.(3)Notwithstanding any fine or penalty which may be imposed upon any person upon conviction for the contravention of the provisions of Section 426 or of the regulations made by a competent authority in relation to the use of duly appointed parking places, the owner of the motor vehicle or his heirs or assignees shall be liable to make good any expense incurred by any police officer in connection with the moving, lighting, watching or removal of a vehicle or its contents in accordance with sub-rules (1) and (2), and any police officer or any person into whose custody the vehicle has been entrusted by any police officer shall be entitled to detain the vehicle until he has received payment according and shall upon receiving such payment, give a receipt to the person making the payment.
