Section 108(3) in The Bihar Motor Vehicles Rules, 1992
(3)The Licensing Authority may order the forfeiture in whole or in part of the security furnished by the licensee under sub-rule (4) of Rule 103 for contravention of any provision of this Rule or under Rules 103, 106 and 107 or for breach of any of the conditions specified in Rule 105 by the licensee:Provided that no such forfeiture shall be made, unless the licensee is given an opportunity of being heard.
