Section 17 in The Bihar Motor Vehicles Rules, 1992
17. Temporary authorisation in lieu of a License.
(a)When the holder of a licence has submitted the licence to a licensing or other authority for renewal, or for obtaining an authorisation to drive a public vehicle, and has deposited the prescribed fee, or when any Court of other competent authority or a police officer, otherwise than under sub-section (2) of Section 206 has taken temporary possession of a licence for any purpose and the licence has not been suspended or cancelled the licensing or other authority, or the police officer or the Court or other competent authority, as the case may be, shall on demand by the holder, furnish him with a receipt for the licence and temporary authorisation to drive, in Form L. Tern. During such period as may be specified in Form L.Tern. the production thereof on demand shall be deemed to be production of the licence.(b)Until the licence has been returned to the holder, he shall not be entitled to drive a motor vehicle (without being in possession of his licence) beyond the period specified in the temporary authorisation as aforesaid:Provided that the authority, Court or police officer by which the temporary authorisation aforesaid was granted, may, in its or his discretion by order in writing, endorsed thereon, extend the period for which the temporary authorisation is valid.(c)No fee shall be payable in respect of such temporary authorisation.
