Section 189(8) in The Bihar Motor Vehicles Rules, 1992
(8)If, upon the testing of a weighing device under sub-rule (7), the weighting device is certified to be accurate or to be inaccurate to an extent less than any weight by which the laden weight or unladen weight of the vehicle is shown in the statement referred to in sub-rule (5) to have exceeded the registered gross vehicle weight or unladen weight, as the case may be, a contravention of sub-section (3) of Section 113 shall be deemed to have been proved.
