Section 104 in The Bihar Motor Vehicles Rules, 1992
104. Renewal of agent's licence.
- The agent's licence may be renewed on an application made in the form prescribed under Rule 73 to the Licensing Authority, and shall be accompanied by the licence and the fee prescribed under Rule 74.(2)The renewal of licence shall be made by endorsement of renewal thereof by the Licensing Authority on the principal and supplementary licence, if any.
