Section 83(1) in The Bihar Motor Vehicles Rules, 1992
(1)If the holder of permit desires at any time to replace the vehicle with another, he shall apply to the Transport Authority by which the permit is issued, in the form prescribed under Rule 73, accompanied by a fee prescribed under Rule 74; and shall:-(i)If the new vehicle is in his possession, forward the certificate of registration thereof, and the permit;(ii)If the new vehicle is not in his possession, State any material particulars and the nature of the proposed new vehicle;(iii)If the vehicle covered by the permit is held under a hire purchase, lease or hypothication agreement, forward a no-objection certificate referred in sub-section (6) of Section 51, obtained from the financier.
