Section 253(2) in The Bihar Motor Vehicles Rules, 1992
(2)Any person to whom a certificate in Form R.F. has been issued under sub-Rule (1) shall, on presentation of the certificate at the local Government Treasury, the State Bank of India or any other bank conducting the cash business of the State Government, within 90 days from the date of its issue or from the date of signification of any subsequent renewal of the certificate by the issuing authority, be entitled to receive the refund of the amount mentioned therein.
