Section 53(3) in The Bihar Motor Vehicles Rules, 1992
(3)No approval shall be granted to replace a chassis or a body-shell of any motor vehicle unless the chassis or the body-shell, as the case may be, is to be replaced by an identical, new chassis or body-shell of an identical vehicle the registration of which is cancelled, and in either case the proof to the satisfaction of the registering authority of such chassis or body-shell to be fitted, shall be accompanied with the notice.
