Section 86(6) in The Bihar Motor Vehicles Rules, 1992
(6)The holder of the permit shall within fifteen days of the receipt of order of suspension or cancellation of permit, intimate:-(i)to the Transport Authority suspending or cancelling the permit, or the countersignature thereof; and(ii)to the Transport Authority in the region of which the validity of such permit has been extended under Rule 78.The place where the vehicle in respect of which the order is passed will be kept, during the period of suspension or upon the cancellation of permit. Such holder shall not remove the vehicle from the place so intimated without the prior permission of the Regional Transport Authority in whose region the vehicle is so kept.
