Section 189(6) in The Bihar Motor Vehicles Rules, 1992
(6)The driver or other person incharge of, or the owner of, a vehicle which has been so weighed may within 24 hours of the weighment of the vehicle challenge the accuracy of the weighing device by a statement in writing to the Inspector of Weights and Measures in whose jurisdiction such weighing device is situated, alongwith a deposit of one hundred rupees.
