Section 82 in The Bihar Motor Vehicles Rules, 1992
82. Renewal of permits or countersignature.
(1)An application for renewal of a permit or a countersignature of a permit shall be made in the form prescribed under Rule 70, to the Transport Authority by which the permit or countersignature of a permit was issued and shall be accompanied by the permit or the countersignature, as the case may be, and the fee prescribed under Rule 74.(2)Subject to the provisions of sub-section (9) of Section 52 and sub-section (4) of Section 81, the Transport Authority may renew the permit or the countersignature, as the case may be.(3)The original Transport Authority which renews a permit may, unless any Transport Authority by which the permit has been countersigned has, by general or special resolution, otherwise directed, likewise renew the countersignature of the permit, and shall intimate the fact of renewal of permit and its countersignature to the Transport Authority by which the permit was originally countersigned.(4)Unless the countersignature is renewed under this rule, it shall be of no effect beyond the date of expiry stated therein.(5)The Original Transport Authority which renews a permit to be operative in any other region or regions in accordance with the provisions of Rule 81 shall intimate, the fact of renewal of permit to the Transport Authority of that region or regions.(6)The original Transport Authority which renews a permit to be operative in any other region or State by way of a countersignature on it, shall intimate, the fact of renewal of permit, to the Transport Authority by which the permit has been countersigned.(7)The Transport Authority which renews a countersignature of a permit under sub-rule (2), shall intimate the fact of renewal of countersignature to the Transport Authority by which the permit was issued.
