Section 4(2) in The Bihar Motor Vehicles Rules, 1992
(2)Every application for a test to obtain a learner's licence, driving licence or an authorisation to drive transport vehicle, shall be made in Form P.C.A.T. and shall be accompanied by the fee specified in Rule 6 of these Rules or in Rule 32 of the Central Motor Vehicles Rules, 1989, as the case may be.
