Section 4(1) in The Bihar Motor Vehicles Rules, 1992
(1)Licensing Authority, the Motor Vehicle Inspector or any officer not below the rank of the Inspector of Police or the Sergeant Major nominated by the Licensing Authority, shall be the Testing Officer for the purpose of a test under sub-section (5) of Section 8 and sub-section 3 of Section 9 of the Act:Provided that it shall be lawful for the Licensing Authority or any person nominated by it in that behalf to have more than one test.
