Section 83 in The Bihar Motor Vehicles Rules, 1992
83. Replacement of a vehicle covered by permit.
(1)If the holder of permit desires at any time to replace the vehicle with another, he shall apply to the Transport Authority by which the permit is issued, in the form prescribed under Rule 73, accompanied by a fee prescribed under Rule 74; and shall:-(i)If the new vehicle is in his possession, forward the certificate of registration thereof, and the permit;(ii)If the new vehicle is not in his possession, State any material particulars and the nature of the proposed new vehicle;(iii)If the vehicle covered by the permit is held under a hire purchase, lease or hypothication agreement, forward a no-objection certificate referred in sub-section (6) of Section 51, obtained from the financier.(2)Upon receipt of an application under sub-rule (1), the Transport Authority may in its discretion reject the application:-(i)if it has prior to the application, given reasonable notice of its intention to reduce the number of transport vehicles of that class generally or in respect of the route or area to which the permit applies; or(ii)if the new vehicle proposed differs in material particulars and in its nature, from the old vehicle; or(iii)if the holder of the permit has contravened the conditions of the permit.(3)If the Transport Authority grants permission for the replacement of a vehicle under this rule, it shall call upon the holder of the permit to produce the permit and the certificate of registration of the new vehicle, if not previously delivered to it, and shall correct the permit accordingly and return it to the holder.(4)The original Transport Authority which, replace motor vehicle on a permit may, unless any Transport Authority by which the permit has been countersigned has, by general or special resolution otherwise directed, likewise endorse the replacement on the countersignature of the permit, and shall intimate the fact or replacement, to the Transport Authority by which the permit was countersigned.(5)The original Transport Authority which replaces a motor vehicle on a permit operative in any other region or regions in accordance with the provisions of Rule 81, shall intimate the fact of replacement, to the Transport Authority of that region or regions.(6)The original Transport Authority which replace a motor vehicle on a permit operative in any other region or State by way of a countersignature on it, shall intimate the fact of replacement to the Transport Authority by which the permit has been countersigned.
