Section 99(2) in The Bihar Motor Vehicles Rules, 1992
(2)Any person applying for being approved as a repairer for the purpose of sub-rule (1) shall satisfy the Regional Transport Authority that:-(i)the applicant is of good character and of good business repute;(ii)the applicant's financial position is sound;(iii)the applicant is generally a fit and proper person to undertake the repair or modification of taxi meters;(iv)the applicant maintains an efficient staff and suitable equipment at his premises and has sufficient supply of spare parts for the repair of meters:Provided that the premises where the work of repairs or modification of meters is to be carried on shall be open at all reasonable times for inspection by officers of the Motor Vehicles Department and that they shall notify to the Regional Transport Authority if the situation of the premises is, at any time changed.
