Section 3(4) in Bihar Inter-State Tourist Vehicles Rules, 1969
(4)On receipt of an application under sub-rule (2), the State Transport Authority shall make the application available for inspection at the office of that authority and shall publish the application or the substance thereof in the Official Gazette together with a notice of the date before which representations in connection therewith may be submitted:(i)any person who holds a permit on which an endorsement has been made under this Rule; and(ii)any local or police authority in the State, and the date, not being less than thirty days from such publications, on or after which the application and any representations received will be considered:Provided that, if the making of any endorsement in accordance with the application would have the effect of increasing the number of vehicles bearing such endorsements beyond the limits fixed in that behalf under the proviso to sub-rule (1) or if the vehicle in respect of which the application is made is registered more than one year before the date of the application, the State Transport Authority shall summarily reject the application without following the procedure laid down in this Rule.
