Section 48 in The Bihar Motor Vehicles Rules, 1992
48. Recording the particulars of exemption.
- Where a Registering Authority registers a motor vehicle in respect of which an order or a notification, exempting such motor vehicle from any of the provisions of rules made under Chapter-VII of the Act, has been issued, the registering authority shall record the particulars in brief of such exemption in the certificate of registration and its records of registration.
