Section 52(1) in The Bihar Motor Vehicles Rules, 1992
(1)If, owing to Mechanical breakdown or other cause, a motor vehicle is, after the expiry of the certificate, outside the area in which the Motor Vehicles inspector by whom the certificate is to be renewed has jurisdiction the Motor Vehicles Inspector may, on an application made to him and without prejudice to any penalty to which the owner or driver may have become liable, if the vehicles is in his opinion fit for use, by endorsement in Form C.F. Sub. and subject to such conditions as he may specify, extend the validity of certificate of fitness for its continued use for such time as may reasonably be necessary for the vehicle to return to the area of the authority by which the certificate should be renewed and the vehicle may be driven to such area in accordance with such endorsement but shall not be used after its return to that area until the certificate has been renewed.
