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] [Section 190] [Entire Act] State of Bihar - Subsection Section 190(3) in The Bihar Motor Vehicles Rules, 1992 (3)Such fees shall be recoverable from the driver or the owner or other person incharge of the vehicle from which the goods is removed.
