Section 23 in The Bihar Motor Vehicles Rules, 1992
23. Maintenance of State Register of Driving License.
(1)Every Licensing Authority shall furnish a monthly report in duplicate, containing particulars required in the form of State Register of Driving Licenses, prescribed by the Central Government, to the State Transport Commissioner, within ten days of the succeeding each month.(2)The State Transport Commissioner shall forward a quarter's compiled report in duplicate, of particular received from all the licensing authorities, to the Director (Transport-Research) Ministry of Surface Transport, New Delhi within fifteen days of the succeeding month after the concerned quarter.(3)Notwithstanding anything contained in sub-rules (1) and (2) the State Government may from time to time issue directions to the licensing authorities or the State Transport Commissioner for the purpose of carrying into effect the provision of Section 26.(4)The State Transport Commissioner shall forward a compiled report in duplicate of the reports received from all the licensing authorities to the Ministry of Surface Transport, Government of India within 15 days of the succeeding month after a succeeding quarter.Chapter-III Licensing of Conductors of State Carriages
