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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Bihar - Subsection

Section 101(11) in The Bihar Motor Vehicles Rules, 1992

(11)The Regional Transport Authority may order the forfeiture, in whole of in part, of the security furnished by the licensee, for contravention of any provision of this Rule or for breach of any of the conditions attached to his licence:Provided that no such forfeiture shall be ordered, unless the licensee is given an opportunity of being heard.