Section 103(4) in The Bihar Motor Vehicles Rules, 1992
(4)The Licensing Authority shall, while granting or renewing a licence including any supplementary licence or at any time during the validity of a licence, by order require a licensee to furnish a security in cash of five thousand rupees and when the licensee has furnished earlier any security in pursuance of an order passed under this sub-rule, additional security not exceeding five thousand rupees.
