Section 77 in The Bihar Motor Vehicles Rules, 1992
77. Refusal of an application for private service vehicle permit.
- Subject to the provisions of sub-section (2) of Section 80, the Regional Transport Authority may in its discretion refuse, an application for a private service vehicle permit, if it is satisfied that-(i)such application is made on behalf of a union or an association, which has been formed by individual person carrying on trade or business for the specific purpose of providing a collective transport, without having any other joint liability in their individual trade or business, if fees or expenses are recovered in some form or others to meet the operating expenses of the vehicle; or(ii)the applicant is the holder of a private service vehicle, permit, which has been suspended or cancelled.
