Section 73(3) in The Bihar Motor Vehicles Rules, 1992
(3)Every application for a renewal shall be:-(i)in respect of any permit or any countersignature of a permit.....in Form P.C.S.R.(ii)in respect of and agent's licence granted with regard to public service vehicles in Form L. Ag. R.(iii)in respect of an agent's licence granted with regard to goods carriages in Form L. Ag. G. C. R. for principal or supplementary licence.
