Section 81(8) in The Bihar Motor Vehicles Rules, 1992
(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.
