Section 87(2) in The Bihar Motor Vehicles Rules, 1992
(2)The Transport Authority may summon both the parties to the application to appear before it and may, if it deems fit, deal with the application as if it were an application for a permit, and the Transport Authority may require the holder and the other party to State in writing whether any premium, payment or other consideration existing out of the transfer, is to pass or has passed between them and the nature and amount of any such premium, payment or other consideration.
