Section 9 in The Bihar Motor Transport Workers Rules, 1962
9. Transfer of Certificate of Registration.
(1)An employer holding a certificate of registration may, at any time, before the expiration of its validity apply for permission to transfer the certificate to another person.(2)[ Such application shall be made to the Chief Inspector or an Inspector duly authorised by him in this behalf who shall, if he approves of the transfer, and the transferee pays the fee payable under sub-rule (2) of Rule 7, enter upon the certificate of registration under his signature, an endorsement to the effect that the certificate of registration has been transferred to the person named therein.
