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 216(1)] [Section 216] [Entire Act] State of Bihar - Subsection Section 216(1)(e) in The Bihar Motor Vehicles Rules, 1992 (e)No motor vehicle shall tow cyclist or motor cyclist and no cyclist or motor cyclist shall allow himself to be towed by a cyclist.