Section 87(7) in The Bihar Motor Vehicles Rules, 1992
(7)Where the holder of the permit dies, the person succeeding to the possession of the vehicle covered by the permit shall make an application for transfer of permit in the form prescribed under Rule 73, to the transport authority by which the permit was granted, alongwith the permit, the certificate of registration, death certificate in respect of deceased permit holder, and shall be accompanied by a fee prescribed under Rule 74.
