Section 30(3) in The Bihar Motor Vehicles Rules, 1992
(3)A Motor vehicle Inspector/Asstt. Motor Vehicle Inspector and any officer not below the rank of Inspector or Sergeant Major authorised by the licensing authority shall be a testing officer for the purpose of test for the grant of conductor's licence:Provided that it shall be competent for the licensing authority or for any person nominated by it in that behalf to have more than one such test.
