Section 57(1) in The Bihar Motor Vehicles Rules, 1992

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State of Bihar - Subsection

Section 57(1) in The Bihar Motor Vehicles Rules, 1992

(1)The Superintendent of Police or such other police officers as the State Government may specify in this behalf, shall furnish monthly returns in the forms appended to this rule, containing the informations regarding vehicles which have been stolen and stolen vehicles which have been recovered of which the police are aware, to the State Transport Commissioner and shall send the copy of such returns to all such officers which the State Government may specify.Form-IStatement showing the information regarding motor vehicles which have been stolen in the month of....................

Sl. No.	Crime register number, date and Section	Time, date, place of occurrence, the name ofpolice station & district	Type of vehicle, model and colour
1	2	3	4

Registration number of the stolen vehicle	Chassis number	Engine number	Name of the accused if known	Remarks if any
5	6	7	8	9

Form-IIStatement showing the information regarding stolen vehicles which have been recovered in the month of ...................

Serial number	Crime register number, date & section	Registration number of the recovered vehicle	Chassis number	Engine number	Brief facts of the recovery	Remarks if any
1	2	3	4	5	6	7

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State of Bihar - Subsection

Section 57(1) in The Bihar Motor Vehicles Rules, 1992