Section 251 in The Bihar Motor Vehicles Rules, 1992
251. Temporary acknowledgement in lieu of certificate of registration.
(1)Where a police officer or an officer of the Motor Vehicles Department or other Competent Authority has taken temporary possession of a certificate of registration from the owner or the driver of a motor vehicle, under the provisions of Section 213 or for any other purpose, such officer or authority shall unless the certificate of registration has been suspended or cancelled, issue a temporary acknowledgement in Form C.Temp. to the owner or the driver, as the case may be, authorising such owner to use the vehicle during such period as may be specified therein and during that period the production of such temporary acknowledgement on demand shall be deemed to be the production of the certificate of registration:Provided that the officer or the authority by which the temporary acknowledgement was granted may, in his or its discretion, extend the period for which such acknowledgement is to remain valid until, the certificate of registration is returned; but such acknowledgement shall not be extended beyond the expiry of the certificate of registration, if any or the certificate of fitness, as the case may be, in respect of such vehicle.(2)Until the certificate of registration has been returned to the owner, the vehicle concerned shall not be used beyond the period specified in the temporary acknowledgement.(3)No fee shall be payable in respect of a temporary acknowledgement under this Rule.
