Section 63 in The Bihar Motor Vehicles Rules, 1992
63. Form of communications.
- The Registering Authority shall communicate with another Registering Authority in Form R. Com. for the purpose of intimating:-(a)The renewal of certificate of registrations, under sub-section (1) of Section 41, or(b)the transfer of the registration of the vehicles, under sub-section (2) of Section 47, or(c)the change of address, under sub-section (4) of Section 49, or(d)the transfer of ownership, under sub-section (7) of Section 50, or(e)the alteration in vehicle, under sub-section (5) of Section 52, or(f)the suspension of registration, under sub-section (3) of Section 53, or(g)details of payment of taxes due on the vehicle as per provisions of Bihar and Orissa Motor Vehicles Taxation Act by the vehicle owner.
