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State of Bihar - Section

Section 199 in The Bihar Motor Vehicles Rules, 1992

199. Prohibition of taking hold of or mounting a motor vehicle in motion.

(1)No person shall mount or attempt to mount on, or the down from any motor vehicle when the motor vehicle is in motion.
(2)No person shall take hold of, and no driver of a motor vehicle shall cause or allow any person to take hold of, any motor vehicle when in motion for the purpose of being towed or drawn upon some other wheeled vehicle or otherwise.