Section 4 in Bihar Inter-State Tourist Vehicles Rules, 1969
4. Validity of endorsement and cancellation or suspension of endorsement.
(1)An endorsement made on a permit under Rule 3 shall cease to be valid on the expiry of the period for which that permit has been granted.(2)If the State Transport Authority has reason to believe that a vehicle on the permit relating to which an endorsement has been made by it under Rule 3 -(a)has been, or is being used in contravention of the provisions of Rules 6, 7 and 8, and(b)being an omnibus, fails to comply with the requirements of sub-rules (3) and (4) of Rule 9 or has been, or is being, used in contravention of the provisions of sub-rule (1) and (2) of that Rule;the authority may, after giving the holder of the permit an opportunity to be heard, either suspend the endorsement for such period as it may think fit or cancel the endorsement.(3)any person aggrieved by the order of the State Transport Authority under sub-rule (2) may prefer an appeal in the form of a memorandum signed by the appellant, to the Appellate Authority as specified in sub-rule (8) of Rule 3 within fourteen days of the receiving of such order. The memorandum shall be in duplicate and accompanied by a copy of the order appealed from and challan showing deposit of Rs. 100 as an appeal fee.
