Section 113(3) in The Bihar Motor Vehicles Rules, 1992
(3)Upon receipt of a report under the preceding sub-rule, the Transport Authority by which the permit was issued may, subject to the provisions of Rule 80:-(i)direct the holder of the permit within such period, not exceeding two months, from the date of the occurrence, as the authority may specify, either to make good the damage to or failure of the vehicle or to provide a substitute vehicle, or(ii)if the damage to, or failure of, the vehicle is such that in the opinion of the said authority it cannot be made good within a period of two months from the date of the occurrence, direct the holder of the permit to provide a substitute vehicle, and where the holder of the permit fails to comply with such a direction, may suspend, cancel or vary the permit accordingly.
