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] [Entire Act] State of Bihar - Section Section 171 in The Bihar Motor Vehicles Rules, 1992 171. Driver's compartment. - No transport vehicle shall be so constructed, that any person can sit, or any luggage or goods can be carried between the driver's seat and his door.
