Section 195(3) in The Bihar Motor Vehicles Rules, 1992
(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.
