Section 53 in The Bihar Motor Vehicles Rules, 1992
53. Notice of alteration in a motor vehicle.
(1)The notice by the owners of a motor vehicle to a registering authority in accordance with sub-section (1) of Section 52 shall be in Form B.T.I.(2)Where any alteration has been made in a motor vehicle the owner shall report the alteration in Form B.T.A. along with a fee prescribed under the Central Motor Vehicles Rules, 1989, in this behalf, to the Registering Authority and shall produce the vehicle so altered before it for verification and recording the alteration as made.(3)No approval shall be granted to replace a chassis or a body-shell of any motor vehicle unless the chassis or the body-shell, as the case may be, is to be replaced by an identical, new chassis or body-shell of an identical vehicle the registration of which is cancelled, and in either case the proof to the satisfaction of the registering authority of such chassis or body-shell to be fitted, shall be accompanied with the notice.(4)Subject to the provisions of sub-rule (3) the proviso to sub-section (1) of Section 52 shall not apply in respect of a notice to replace the chassis or the body shell.
