Section 52(3) in The Bihar Motor Vehicles Rules, 1992
(3)If a vehicle is damaged at any time so as to be unfit for ordinary use and may in the opinion of any Motor Vehicles Inspector safely be driven at a reduced speed to a place of repair, and if the Motor Vehicles Inspector is satisfied that it is necessary that the vehicle should be so driven, the Motor Vehicles Inspector may by endorsement in Form C.F.X. specify the time within which, and the conditions subject to which, the vehicle may be driven to a specified destination for the purpose of repair and the limit of speed beyond which it shall not be driven.
