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State of Bihar - Section

Section 140 in The Bihar Motor Vehicles Rules, 1992

140. Application for permit under Chapter-VI of the Act.

- Every application for permit shall be made in the form prescribed under Rule 73 and shall be accompanied by a fee prescribed under Rule 74 and shall be made not less than two weeks before the date on which it is desired that the permit shall take effect.Chapter-VII Construction, Equipment and Maintenance of Motor Vehicles