Section 81 in The Bihar Motor Vehicles Rules, 1992
81. Extension of area of validity of permits.
(1)Subject to the provisions of Section 88 and of this rule a Regional Transport Authority which issues a permit (hereinafter referred to as the "Original Transport Authority") may extend the area of validity of a permit other than a stage carriage permit and a goods carriage permit, for any area in any other contiguous region within the State in accordance with any general or special resolution passed and recorded by the Transport Authority of each of the other region concerned; and the original Transport Authority may, upon such extension, attach conditions to the permit with effect to such region or regions and may likewise attach different conditions in respect of different regions.(2)The vehicle, in respect of which the area of permit is so extended, shall normally be kept within the area of the Original Transport Authority.(3)The Original Transport Authority which issue a permit to be operative in any other region or regions, shall intimate the fact of issue and also send a copy of the permit, to the Transport Authority of such region or regions.(4)The Original Transport Authority shall not extend the area or validity of a contract carriage permit other than the contract carriage permit in respect of motor cabs and maxi cabs, unless it attaches the condition to the permit to the effect that, if the vehicle is using the other region or regions is discharged or released, from the contract by the passengers in such other region, it shall not be offered for hire of reward on its return journey, for picking up any passenger traffic from any place within such other region or regions for the purpose of visiting any place in the State.(5)An application for special permit shall be made not less than three days before the date on which it is desired that the permit shall take effect:Provided that the Transport Authority may, having regard to the circumstances of the case, entertain such application made to it at any time.(6)Having regard to the circumstances of the case the Transport Authority of the region in which the vehicle alongwith its party or passengers happens to be at the time, may for the purpose of extension of the journey, extend the validity of special permit with respect of its expiry or the route on the area, provided the necessary taxes and the fee provided for the grant of such permit is paid.(7)Where the State has entered into reciprocal arrangements with any other State, the Regional Transport Authority shall not grant any special permit valid in any part of that other State except in conformity with the terms of their reciprocal arrangements.(8)A special permit granted by a Regional Transport Authority of another State in accordance with sub-section (8) of Section 88 shall unless the reciprocal arrangement between the two States provides otherwise, be valid without countersignature subject to the following conditions, namely:-(i)the tax payable to the State according to the [Bihar Motor Vehicle Taxation Act, 1930] [Now, See Act 8 of 1994.] is paid in advance.(ii)at least three days advance intimation of the intention to enter the State is given to the Secretary of the Regional Transport Authority within whose jurisdiction the vehicle is proposed to enter the State.(iii)the period of validity of the special permit in the State shall not exceed a period of one month.(9)A permit in respect of a tourist vehicle granted by the State Transport Authority of any other State in accordance with sub-sections (9) to (11) of Section 88 shall be valid in this State, if the tourist vehicle covered under the said permit is chartered by the tourists in the Home State for visiting this State:Provided that if such tourist vehicle visiting this State is discharged/released in this State by the said tourists, it shall not be offered for hire or reward on its return journey for picking up any passenger traffic including tourist traffic from any place within this State for the purpose of visiting any other place either in this State or in any other States.
