Section 50(1)(a) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

(a)in the case of motor cabs and maxi cabs:-

(i)the number of passengers permitted to be carried,

(ii)the minimum fares, chargeable,

(iii)the rate of fares, and

(iv)the registration number of vehicles.

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