Section 80 in The Bihar Motor Vehicles Rules, 1992
80. Variation of conditions of permit.
(1)The permit holder may, apply in writing to the Transport Authority to vary any of the conditions of the permit, alongwith a fee prescribed under Rule 74 and the Transport Authority may in its discretion vary such conditions.(2)A Regional Transport Authority may vary any of the conditions of the permit or attach to the permit further conditions, without affording the holder of the permit an opportunity of being heard, if such variation of addition of permit is in accordance with any particular or general direction issued by the State Transport Authority under sub-section (4) of Section 68, or involves a question of principle which has already been decided by a ruling of the Regional Transport Authority or of the State Transport Authority, and such ruling has not been modified upon appeal, and Regional Transport Authority may attach any other condition which may be prescribed.(3)Where the Transport Authority has given a notice of one month, to vary the conditions of the permit or to attach to the permit further conditions in the Official Gazette, then after the expiry if such period from the date of publication shall be deemed to have been attached to the permit and such permit holders shall produce their permits before the Transport Authority by which the permit is issued for incorporation of such variations or additions of conditions, in the existing permit.
