Section 73(5) in The Bihar Motor Vehicles Rules, 1992
(5)Every application shall be:-(i)in respect of replacement of a motor vehicle on permit or countersignature of a permit in Form M. V. Rep. A.(ii)in respect of transfer of permit on countersignature of a permit in Form Tr. PA.(iii)in respect of change of address of the holder of permit or countersignature of a permit in Form C. Ad. A.
