Section 84 in The Bihar Motor Vehicles Rules, 1992
84. Alteration in a vehicle covered by permit.
(1)Further to the provisions of Section 52, the owner shall, at the same time as the report required by that section is made to the registering authority, forward a copy thereof to the Transport Authority by which the permit relating to the vehicle was granted.(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.
