Section 259 in The Bihar Motor Vehicles Rules, 1992
259.
The officers shall in addition to any other function prescribed under the Act, and these Rules, discharge the functions mentioned below against their respective name. -(1)The State Transport Commissioner-(a)He will be head of the Motor Vehicles Department and will deal with all matters of policy and correspond with the State Government and other Heads of Departments. He will also be the Chief Executive Officer of the State Transport Authority.(b)He will do correspondence with the Central Government and other State Governments subject to the general direction of the State Government(c)He will have general control over Superintendents of Police regarding control of traffic.(d)He will have general control over Regional Transport Officers, District Transport Officers, Motor Vehicles Inspectors and Enforcement Officers.(e)He will have general control over construction, equipment and maintenance of Motor Vehicles in accordance with the provisions of the Act and the Rules.(f)He will ensure co-ordination of motor transport with other modes of transport.(g)He will implement of Government's policy in respect of motor transport.(2)Additional/Joint/Deputy State Transport Commissioner-(a)Functions of Secretary, State Transport Authority under Chapter-IV of these Rules.(b)Such functions of the State Transport Commissioner as may be delegated by general or special order of the State Transport Commissioner.(3)Assistant State Transport Commissioner (Technical) and State Inspector of Vehicles-(a)Dealing with and advice on all technical matters relating to motor vehicles.(b)Dealing with reports of the Inspectors of Motor Vehicles on vehicles, inspection etc.(c)Dealing with matters relating to vehicles belonging to the Transport Department.(d)Functions as Inspector of Motor Vehicles under Rules, 51, 52 and 54.(4)Regional Transport Officers-(a)Function of Secretaries of the Regional Transport Authorities under Chapter-IV of these rules.(b)Implementation of Government's policy in respect of Motor Transport.(c)Any other function which may be assigned by the State Transport Commissioner and/or State Government.(5)District/Additional Distt. Transport Officer-(a)To work as Licensing Authority under Chapters-II and III of the Rules to work Chapter-IV of the Rule.(b)Implementation of Government Policy relating to Motor Vehicles Transport.(c)General Control of Motor Vehicle Inspector/Enforcement Inspector/ Enforcement Sub-Inspector in discharge of their function in the respective districts.(6)Motor Vehicles Inspector-(a)Duties prescribed in Rule 253.(b)To assist the Regional Transport Officers, Distt.Transport Officer/Addl. Distt. Transport Officer in all technical matters relating to road transport.(7)Enforcement Officers-(a)General control over mobile squad inspectors and their constables in discharge of their functions.(b)Correspondence with District Magistrates, Superintendents of Police, Regional Transport Officers, etc. on all matters relating to Mobile squads.(c)Details of periodical report (including tour diaries, tour programmes, petrol and repair bills) of the Enforcement Inspector/Enforcement Sub-Inspectors and submission of statistical information to the State Transport Commissioner.(d)Dealing with accounts of the Mobile Squad Branch.(e)Liason with District Police and other Government Department.(f)Inspection of the Mobile Squads.(g)Any other duties that may be assigned by the State Transport Commissioner.(8)Enforcement Inspector/Enforcement Sub-Inspector-(a)General enforcement of the Act and these Rules.(b)Checking of (i) private carrier in respect of the goods they are allowed to carry, (ii) public carriers in respect of their area of operation, and (iii) all transport vehicles including stage carriages, contract carriages and carriages in respect of contravention of the rules and violation of condition of permits.(c)Detection of abuses in respect of the Motor Spirit Rationing Order, 1941.(d)Assisting the public with courtesy instruction.(e)Any other function that may be assigned by the State Transport Commissioner by general or special order.(9)Mobile Squad Constables-(a)Driving the vehicle of the squad.(b)Any other duties that may be assigned by the State Transport Commissioner, the Additional/Joint/Deputy State Transport Commissioner and the Regional Transport Officer shall exercise the powers, under Sections 133,158 and 206 of the Act, of Police Officer not below the rank of Sergeant or Sub-Inspector of Police authorised or empowered in that behalf:Provided that the State Transport Commissioner, the Addl. Joint/Deputy Transport Commissioner shall exercise such powers throughout the State and the Regional Transport Officers shall exercise all the powers within their respective jurisdictions.(10)The Enforcement Officer and the Mobile Squad Inspectors shall exercise, within their jurisdiction to be determined by the State Transport Commissioner from time to time, all the powers under Act or the Rules, of a Police Officer not below the rank of Sergeant or Sub-Inspector of Police authorised or empowered in that behalf.(11)Mobile Squad Constables shall exercise the powers of a Police Officer under clause (a) of sub-section (1) of Section 132 of the Act.The Enforcement Inspector/Enforcement Sub-Inspector and Mobile Squad Constables shall wear the uniform prescribed in the Sixth Schedule to these Rules.First ScheduleForm-P.C.A.T.[See Rule 4 (2)]Application for preliminary test of competence of drive/test for grant of authorisation to drive transport vehicleTo,The Licensing Authority,Full name and address of the applicant......................................................................................................................................(1)hereby apply-(i)for a preliminary test for learner's licence to drive(ii)for a test of competence to drive ... ...........I hold learner's licence no.................issued by Licensing Authority...........(iii)for a test for grant of authorisation to drive ....................I hold driving licence no....................issued by licensing authority.........(2)I herewith tender the fee of Rs.....................(3)I also herewith tender the appropriate fee as specified in Rule 32 of the Central Motor Vehicles Rules, 1989, for the issue of a learner's licence/driving licence.Signature of the applicantDate.......Place..........*Strike out whichever is either not required or not applicable.Form-D. L. CON.(See Rule 8)Communication under Chapter 11To,The Licensing AuthorityDriving licence no...................issued by you in favour of ................... has, with effect from..................been (i) endorsed to drive additional class of vehicles namely......(ii)renewed upto....................(iii)revoked under Section 16.(iv)revoked under clause......................of sub-section (1) of Section 19.(v)endorsed with the order of disqualification under clause of subsection (1) of Section 19 for a period of.......................(vi)endorsed with the Court's order of sentence of imprisonment for a period of.(vii)affixed with the recent photograph of the holder, the copy of which is attached.(viii)endorsed with the change of following address......................(ix)endorsed with the authorisation to drive a transport vehicle, namely...Signature, designation and address of the Licensing AuthorityDate:Place:* Strike out whichever is either not required or not applicable.Form-L. L. D.[See Rule 13(1)]Application fora duplicate driving licenceTo,The Licensing Authority,Full name and address of the applicant......................................................................................................................................
