Section 12(4) in The Bihar Motor Vehicles Rules, 1992
(4)Upon the receipt of the copies of photograph as provided in sub-rule (1) or sub-rule (3) the Licensing Authority shall remove the old photograph from the licence, and shall affix and seal thereto one copy of new photograph and note the date of such replacement, and return the licence to the holder, and shall, if it is not the Licensing Authority by which the licence was issued; forward the second copy of the photograph to that authority.
