Section 195 in The Bihar Motor Vehicles Rules, 1992
195. Removal of goods abandoned on road.
- Where a goods carriage has been incapacitated to move due to accident, mechanical break down or due to any other reason, and where the goods carried by such goods carriage is lying outside the vehicle in such condition as to cause traffic hazard or to obstruct the free flow of traffic or to endanger the life and property of other users of road, any police officer in uniform may require the driver or the other person incharge of such goods carriage, to remove the goods immediately to a place where it will not cause any hazard, obstruction or danger.(2)If such vehicle and the goods, abandoned or left unattended are not removed within reasonable time the police officer may cause the removal of goods to the nearest place of safe custody, as he thinks fit.(3)Where the actions have been taken by any police officer under sub-rule (2), then notwithstanding any fine or penalty which may be imposed upon any person under any of the provisions of the Act, or of any rules or regulations made by a competent authority, the provisions of Rule 190 and sub-rule (3) of Rule 193, shall as far as may be, apply to removal of goods under this Rule.
