Section 52A(3) in The Bihar Motor Vehicles Rules, 1992
(3)The other authority for the purpose of Section 43 in respect of motor vehicle manufactured by them, shall be an officer of. -(i)Tata Engineering Locomotive Co. Ltd., Jamshedpur.(ii)Any other manufacturer:Provided that the power conferred by this sub-rule shall not be exercised unless the name of officer is approved by the State Transport Commissioner in this behalf and unless the vehicle is proceeding immediately for registration to a place outside the region.
