Section 76 in The Bihar Motor Vehicles Rules, 1992
76. Communication between the Transport Authorities.
- (i) Whenever the original Transport Authority grants or renews a permit to be operative in any other region or regions within the State by extending its validity under Rule 81, it shall intimate the fact of such grant or renewal to the Transport Authority of such other region or regions.(ii)The Transport Authority which grants or renews a countersignature, of a permit issued by another Transport Authority, such Authority shall intimate the fact of such grant or renewal to the original Transport Authority.(iii)The original Transport Authority replaces a motor vehicle by another vehicle, on the permit bearing the countersignature of any other authority, it shall intimate the fact of such replacement to the Transport Authority by which the permit was countersigned.(vi)The original Transport Authority transfers a permit bearing the countersignature of any other authority, it shall intimate the fact of such transfer to the Transport Authority by which the permit was countersigned.(v)The original Transport Authority varies the conditions of a permit operative in any other region or State by virtue of a countersignature or otherwise, it shall intimate the fact of such variation to the other Transport Authority in whose area the permit is so valid.(vi)The Transport Authority varies the conditions or a countersignature of the permit, it shall intimate the fact of such variation to the original Transport Authority.(vii)The Transport Authority suspends or cancels a permit or countersignature of the permit, it shall intimate the fact of such suspension or cancellation to the Transport Authority in whose are the permit or the countersignature is so valid.(2)The intimations under sub-rule (1) shall be in the form prescribed under Rule 73.
