Section 18(4) in The Bihar Motor Vehicles Rules, 1992
(4)The holder of a driving licence may at any time apply to the licensing authority in Form T.V.A. for the grant of authorisation to drive a transport vehicle, such application shall be accompanied by:-(a)a report of moral character obtained from the police station of the area in which the applicant resides,(b)a proof of educational qualification as may have been, prescribed by the Central Government under sub-section (4) of Section 9, and
