Section 259(5) in The Bihar Motor Vehicles Rules, 1992
(5)District/Additional Distt. Transport Officer-(a)To work as Licensing Authority under Chapters-II and III of the Rules to work Chapter-IV of the Rule.(b)Implementation of Government Policy relating to Motor Vehicles Transport.(c)General Control of Motor Vehicle Inspector/Enforcement Inspector/ Enforcement Sub-Inspector in discharge of their function in the respective districts.
