Section 51 in The Bihar Motor Vehicles Rules, 1992
51. Issue, renewal and cancellation of certificate of fitness.
(1)Certificate of fitness may be issued or renewed by Motor Vehicles Inspector or authorised testing station, subject to the general control and direction of the appropriate Registering Authority.(2)An application for issue or renewal of certificate of fitness shall be made in Form C.F.A. to the Motor Vehicles Inspector or the authorised testing station, in whose jurisdiction the vehicle is normally kept, and shall be accompanied by the fees prescribed under Central Motor Vehicles Rules, 1989.(3)There shall not be more than one certificate of fitness in respect of any vehicle.(4)The authority empowered to cancel the certificate of fitness under the provisions of sub-section (4) of Section 65 shall be the Motor Vehicles Inspector, Enforcement Officer and Registering Authority.(5)The authority cancelling a certificate to fitness shall give the owner or other person in charge of the vehicle, the reasons in writing, for such cancellation and shall make a report of his action and forward the certificate to the Registering Authority under whose direction, and control he may be. After the authority has cancelled the certificate of fitness, such authority may, by endorsing in Form C.F.X. specify the time within which and the conditions subject to which the vehicle may be driven to a specified destination for the purpose of repair.(6)Nothing in sub-rule (5) shall debar the owner or the person in charge of the vehicle, the certificate of fitness of which has been cancelled, from applying at any time for the restoration of the certificate of fitness if the vehicle has been repaired in such a manner that all the requirements of the Act and the rules made thereunder are complied with. If such a vehicle is inspected and passed within thirty days of the date of cancellation of the certificate of fitness but before the date of expiry specified in such certificate, the certificate shall be restored to its original date of expiry. If, however, the vehicles is brought for inspection at any other time a fresh certificate of fitness will be required, in which case the fees prescribed by the Central Government for the issue of certificate of fitness shall be charged:(7)While inspecting a motor vehicle for the purpose of issue or renewal of a certificate of fitness, the Motor Vehicles Inspector or the authorised testing station shall fill in Form M. V. Inserted in duplicate and shall deliver the duplicate copy to the applicant, on completion of the inspection. The Motor Vehicles Inspector or the authorised testing station, as the case may be, shall also obtain legible pencil, impression of chassis number of the vehicle so inspected on the original copy.
