Section 119(2) in The Bihar Motor Vehicles Rules, 1992
(2)In the case of a dispute between the driver of a motor cab or maxi-cab and the passenger either party may required the other to proceed to the nearest police station, where the officer-in-charge shall, if the dispute is not settled amicably, record the names and address alongwith the substance of the respective contention of both parties and shall take necessary actions according to law.
