Section 103(6) in The Bihar Motor Vehicles Rules, 1992
(6)The principal licence shall be kept and displayed prominently at the head office and the supplementary licence shall be kept and displayed prominently at each branch office to which it refers, except when the principal licence or supplementary licence, as the case may be, forwarded to the licensing authority for effecting renewal thereof. Such licence shall be produced before any office of the Motor Vehicles Department or any Police Officer not below the rank of a Sub-Inspector of Police when required by such officer.
