Section 163F(1) in The Bihar Motor Vehicles Rules, 1992
(1)The Licensing Authority may, by an order in writing suspend or cancel the licence granted under sub-rule 4 of Rule 163E after giving the holder of the licence an opportunity of being heard, if the licence holder has-(a)failed to comply with the requirements specified in sub-rule (3) of Rule 163E.(b)failed to maintain the testing equipments in good condition, or(c)violated any other provisions of sub-rule (8) of Rule 163E.
