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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(5) in The Bihar Motor Vehicles Rules, 1992

(5)If the Licensing Authority is satisfied that the applicant is in all respect fit to be granted an authorisation to drive a transport vehicle, the driving licence shall be endorsed accordingly. The licensing authority shall then return the driving licence to the applicant thereof, and at the same time, if the driving licence was issued by another licensing authority, send an intimation to such licensing authority. The licensing authority shall refuse to grant or countersign the authorisation if it finds that the applicant is not a fit and proper person to be entrusted with the safe carriage of passengers and their personal luggage or of goods.