Section 8 in The Bihar Motor Transport Workers Rules, 1962
8. Renewal of Certificate of Registration.
(1)Every employer shall apply to the Chief Inspector or an Inspector duly authorised by him in this behalf for renewal of the Certificate of Registration before its validity expires.(2)Every such application shall be in Form No. - I, in duplicate and shall be made not less than sixty days before the date on which the Certificate of Registration expires and if the application is so made, the undertaking shall be deemed to be duly registered until such date as the Certificate of Registration is renewed.(3)The fees [payable] [Substituted by 'chargeable' by S.O. 388 dated 21.3.1975.] for renewal of a certificate of registration shall be the same as for the grant thereof:[x x x x x x x x] [Proviso omitted by S.O. 388 dated 21.3.1975.].
