Section 83(2) in The Bihar Motor Vehicles Rules, 1992
(2)Upon receipt of an application under sub-rule (1), the Transport Authority may in its discretion reject the application:-(i)if it has prior to the application, given reasonable notice of its intention to reduce the number of transport vehicles of that class generally or in respect of the route or area to which the permit applies; or(ii)if the new vehicle proposed differs in material particulars and in its nature, from the old vehicle; or(iii)if the holder of the permit has contravened the conditions of the permit.
