Section 12 in The Bihar Motor Vehicles Rules, 1992
12. Replacement of the photograph.
(1)Where, at any time, it appears to a Licensing Authority that the photograph affixed to any licence issued under Chapter-II of the Act has ceased to be a clear likeness of the holder the licensing authority may require the holder to surrender the licence forthwith, and to furnish two clear copies of a recent photograph of himself and the holder shall, within such time as the Licensing Authority may specify, appear in person before the Licensing Authority and present the photographs accordingly.(2)Where the holder fails to comply with such requisition made by the licensing authority, the licence shall cease to be valid on the expiry of the said period.(3)Where, at any time, a holder of a licence so desires, a Licensing Authority may replace the photograph on his licence by a recent photograph of himself.(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.(5)The fee, for replacing a photograph under this rules, is provided in Rule 6 and shall be paid alongwith the photograph and application.
