Section 18 in The Bihar Motor Vehicles Rules, 1992
18. Grant of authorisation to drive a transport vehicle.
(1)No person shall drive a transport vehicle unless an authorisation in the driving licence shall have been granted by the Licensing Authority.(2)No person shall hold more than one authorisation to drive a similar kind of public service vehicle.(3)No authorisation to drive a transport vehicle shall be granted unless the applicant satisfies the Licensing Authority that:-(a)he has adequate knowledge of the provisions of the Act and the Rules made thereunder relating to duties, functions and conduct of drivers of transport vehicles to which the application refers,(b)he possesses a good moral character, and(c)he possesses minimum educational qualification that may be prescribed by the Central Government in this behalf.(4)The holder of a driving licence may at any time apply to the licensing authority in Form T.V.A. for the grant of authorisation to drive a transport vehicle, such application shall be accompanied by:-(a)a report of moral character obtained from the police station of the area in which the applicant resides,(b)a proof of educational qualification as may have been, prescribed by the Central Government under sub-section (4) of Section 9, and(5)If the Licensing Authority is satisfied that the applicant is in all respect fit to be granted an authorisation to drive a transport vehicle, the driving licence shall be endorsed accordingly. The licensing authority shall then return the driving licence to the applicant thereof, and at the same time, if the driving licence was issued by another licensing authority, send an intimation to such licensing authority. The licensing authority shall refuse to grant or countersign the authorisation if it finds that the applicant is not a fit and proper person to be entrusted with the safe carriage of passengers and their personal luggage or of goods.
