Section 45(2)(f) in The Bihar Motor Vehicles Rules, 1992
(f)Co-operative for American Remittances (to Europe) INC, in respect of motor vehicles belonging to the said organisation and intended to be used in the State of Bihar in connection with the work providing food and other urgently needed commodities shall be exempted from payment of fees payable under sub-section (2) and sub-section (9) of Section 41.