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[Cites 0, Cited by 0] [Section 107(2)] [Section 107] [Entire Act]

State of Bihar - Subsection

Section 107(2)(c) in The Bihar Motor Vehicles Rules, 1992

(c)that the licensee shall not change the premises or make any external alteration to it or in the parking arrangement thereat, as may be likely to cause obstruction to the general traffic in the vicinity without prior approval of the Licensing Authority;