Section 253(1) in The Bihar Motor Vehicles Rules, 1992
(1)If the State Transport Commissioner, the Regional Transport Officer, The Assistant Regional Transport Officer, as the case may be, is satisfied that the amount paid is in excess or that it is paid erroneously, towards fees under these rules or that it is required to be refunded under the provisions of the Central Motor Vehicles Rules, 1989, he shall issue to the person entitled to the refund of such amount a certificate in Form R.F.
