Section 54(4) in The Bihar Motor Vehicles Rules, 1992
(4)If at any time it appears to an Inspector of Motor .Vehicles or to a Registering Authority that any of the certificate issued under Chapter-IV of the Act is so torn, defaced or mutilated in any way as to cease to be reasonably legible, such Motor Vehicles Inspector or the authority may, by order in writing, impound the certificate and require the owner or the dealer, as the case may be, to obtain a duplicate certificate.
