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 190] [Entire Act] State of Bihar - Subsection Section 190(1) in The Bihar Motor Vehicles Rules, 1992 (1)The fees to be charged by the godown-keeper, in respect of goods removed under sub-section (1) of Section 114, shall be Rs. 5/- per day for every 100 kilograms or part thereof.
