Section 46(4) in The Bihar Motor Vehicles Rules, 1992
(4)(i)The temporary registration mark to be assigned by any registering authority specified in the first column of the Third Schedule to these Rules, shall be set forth in the corresponding entry in the second column thereof,(ii)the temporary registration mark to be assigned by the other authority prescribed under sub-rule (3) shall be from among a block or registration marks allotted by the respective registering authority, from among those assigned to it in the Third Schedule aforesaid.
