Section 62 in The Bihar Motor Vehicles Rules, 1992
62. Maintenance of State Register of Motor Vehicles.
(1)Every Registering Authority shall furnish a monthly report in duplicate containing particulars required in the form of State Register of Motor Vehicles prescribed by the Central Government to the State Transport Commissioner, within ten days of the each succeeding month.(2)The State Government may, from time to time, issue direction to the registering authorities or to the State Transport Commissioner for the purpose of carrying into effect the provisions of Section 63.
