Section 56 in The Bihar Motor Vehicles Rules, 1992
56. Power of Registering Authority to require production of certifications of registration.
- The registering authority may, subject to the provisions of subsection (5) of Section 58, require an owner of a motor vehicle to produce the certificate of registration before it for the purpose of revision of entries therein of particulars relating to the gross vehicle weight, and the owner of such a motor vehicle shall produce the certificate of registration within seven days from the date on which such requisition was made.
