Section 7(2) in The Bihar Motor Vehicles Rules, 1992
(2)(a)The persons employed in the service of the State Government for driving motor vehicles.(b)The Ex-service persons on production of a certificate of proficiency in driving a motor vehicle from an officer in the Armed Forces of the Union.(c)Sub Diplomatic Officers or Consular Officers as the State Government may, by general or special order specify in this behalf, shall be exempted from the fees payable for the test of competence to drive, issue or renewal of learner's licences, the issue or renewal of driving licence, and the test for issue of learner's licence.
