Section 163F in The Bihar Motor Vehicles Rules, 1992
163F. Power of the licensing authority to suspend or cancel a license.
(1)The Licensing Authority may, by an order in writing suspend or cancel the licence granted under sub-rule 4 of Rule 163E after giving the holder of the licence an opportunity of being heard, if the licence holder has-(a)failed to comply with the requirements specified in sub-rule (3) of Rule 163E.(b)failed to maintain the testing equipments in good condition, or(c)violated any other provisions of sub-rule (8) of Rule 163E.(2)The licence suspended or cancelled under sub-rule (1) of Rule 163F, shall be surrendered to the licensing authority by the holder of the licence.(3)Licensing Authority for issuing licence to a Pollution Testing Station shall be the State Transport Commissioner, Bihar.
