Section 46(3) in The Bihar Motor Vehicles Rules, 1992
(3)The other authority for the purpose of Section 43 in respect of motor vehicles manufactured by the manufacturer on the approval of the State Transport Commissioner, shall be, an officer of that manufacturer:Provided that the power conferred by this sub-rule shall not be exercised unless the name of the officer is approved by the State Transport Commissioner in writing in this behalf and unless the vehicle is proceeding immediately for registration to a place outside the region.
