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] [Entire Act] State of Bihar - Section Section 40 in Bihar Inland Vessels Rules, 2013 40. Any passenger who, with intent to defraud, commits any breach of rule 36, and any person who commits any breach of rule 37, shall be punished with fine of rupees One thousand.
