Section 163E(6) in The Bihar Motor Vehicles Rules, 1992
(6)(i)A licence granted in Form L.T.S. shall remain valid for a period of two years and may be renewed for a further period of two years if an application is submitted in Form L.T.A. to the Licensing Authority who granted the licence not less than thirty days before the date of its expiry of the original licence.(ii)No application for renewal of the licence shall be refused by the Licensing Authority unless the reasons, for such refusal in writing by the Licensing Authority has been communicated to the applicant.
