Section 6 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
6. Identity Card.
(1)Each person with disability shall be entitled to receive an Identity Card to be issued by appropriate authority and in the districts such competent authority shall be the District Social Welfare Officer or the District Programme Officer.(2)The Identity Card shall be issued to a person with disability on the basis of the Disability Certificate issued by a Medical Board.(3)A person with disability the holder of such Identity Card/Disability Certificate referred to in sub-Rule (2) shall be entitled to receive facilities, concessions and benefits admissible under the schemes of the Government or Non-Government Organization.(4)Production of the Identity Card duly issued in favour of a person with disability shall alone entitle him/her to claim railway concessions/facilities, and similar concessions in the case of Tram, Bus or other modes of transport owned by Government/Government undertaking or Corporation/Private Organizations without having to furnish any other certificate obtained from any other authority.(5)An Identity Card once issued shall remain valid for a period of ten years with the effect from the date of issue and shall have to be renewed within six months after expiry of this period.CHAPTER-III The State Co-ordination Committee
