Section 67(5) in The Bihar Motor Vehicles Rules, 1992
(5)The State or the Regional Transport Authority, as the case may be, may summon any applicant for permit to appear before it and may decline to grant the permit until the applicant has so appeared, either in person or by an agent authorised by him in writing and until the applicant has furnished such information as may reasonably be required by the authority in connection with the application.
