Section 30(5) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
(5)The permit may be renewed after a period of every three months by the approved medical authority issuing the permit and in case such authority feels that an increase in the prescribed quota is necessary, the case shall be referred to the Civil Surgeon and Senior Executive Medical Officer of the district and the quota may be increased with the approval of the latter.
