Section 52A in The Bihar Motor Vehicles Rules, 1992
52A. Grant of temporary registration.
(1)An application for a certificate of temporary registration of period of validity thereof shall be made in Form C.R. Tern. A alongwith the fee prescribed under Rule 43:Provided that period of such extension shall not be more than one month at any one time.(2)A certificate of temporary registration shall be in Form C.R.Tem.(3)The other authority for the purpose of Section 43 in respect of motor vehicle manufactured by them, shall be an officer of. -(i)Tata Engineering Locomotive Co. Ltd., Jamshedpur.(ii)Any other manufacturer:Provided that the power conferred by this sub-rule shall not be exercised unless the name of officer is approved by the State Transport Commissioner in this behalf and unless the vehicle is proceeding immediately for registration to a place outside the region.(4)(i)The temporary registration mark to be assigned by any registering authority specified in the first column of the Third Schedule to these Rules, shall be as set forth in the corresponding entry in the second column thereof.(ii)The temporary registration mark to be assigned by the other authority prescribed under sub-rule (3) shall be from among a block of registration marks allotted by the respective registering authority, from among those assigned to it in the Third Schedule aforesaid.(5)The authority granting a certificate of temporary registration shall assign a temporary registration mark to the vehicle and the owner shall cause the said mark to be displayed to the front and rear of the vehicle in the prescribed manner.(6)The records of the other authorities prescribed under sub-rule (3) which are maintained by them for the purpose of issue of certificate of temporary registration shall be open for inspection at all reasonable times by any officer of the Motor Vehicles Department.
