Section 47 in The Bihar Motor Vehicles Rules, 1992
47. Facilities to be provided to certain persons for registration of motor vehicles.
- The Registering Authority may depute the Motor Vehicles Inspector at any place specified in the application for verification of such particulars and requirements, on any day or days specified by the registering authority, if the number of motor vehicles to be so inspected at such place exceeds twenty and the fee prescribed under Rule 44 is paid.
