Section 191(2)(iv) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 191(2)] [Section 191] [Entire Act]

State of Bihar - Subsection

Section 191(2)(iv) in The Bihar Motor Vehicles Rules, 1992

(iv)requiring the owner of the land, or the local authority, as the case may be, to erect such other works as may be specified in the rules or in the direction, and to maintain the same in a serviceable, clean and sanitary condition;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 191(2)(iv) in The Bihar Motor Vehicles Rules, 1992