Section 84(2) in The Bihar Motor Vehicles Rules, 1992
(2)Upon receipt of a report under sub-rule (1), the Transport Authority by which the permit was granted may, if the alteration is such as to contravenes any of the provisions or conditions of the permit:-(i)vary the permit accordingly, or(ii)require the permit holder to provide a substitute vehicle within such period as the authority may specify, and if the holder fails to comply with such requirement, suspend or cancel the permit.
