Section 86 in The Bihar Motor Vehicles Rules, 1992
86. Procedure of cancellation, suspension or expiry of permit.
(1)The holder of a permit may at any time surrender the permit to the original Transport Authority and the authority shall forthwith cancel any permit so surrendered.(2)Where a Transport Authority suspends or cancels any permit granted by it, such authority shall intimate the fact of such suspension or cancellation to any Transport Authority by which the permit has been countersigned and to any Transport Authority in the region of which, the validity of such permit has been extended under Rule 81.(3)Where a Transport Authority suspends or cancels any countersignature of a permit, such authority shall intimate the fact of such suspension or cancellation, to the Transport Authority by which the permit was granted.(4)Upon cancellation of any permit or a countersignature of a permit, the holder shall surrender the permit or countersignature, as the case may be immediately the cancellation takes effect and upon suspension, shall also surrender:-(i)the certificate of registration of the vehicle,(ii)the plates bearing the registration mark of such vehicle.(5)Within 3 days in case of a stage carriage and 7 days in any other case, of the expiry of the permit by efflux of time, the holder shall deliver the permit to the Transport Authority by which it was granted, and, the authority receiving any such permit shall intimate the fact to the Transport Authority or Authorities by which it was countersigned and to any Transport Authority in the region of which the validity of such permit has been extended under Rule 81.(6)The holder of the permit shall within fifteen days of the receipt of order of suspension or cancellation of permit, intimate:-(i)to the Transport Authority suspending or cancelling the permit, or the countersignature thereof; and(ii)to the Transport Authority in the region of which the validity of such permit has been extended under Rule 78.The place where the vehicle in respect of which the order is passed will be kept, during the period of suspension or upon the cancellation of permit. Such holder shall not remove the vehicle from the place so intimated without the prior permission of the Regional Transport Authority in whose region the vehicle is so kept.
