Section 102 in The West Bengal Motor Vehicles Rules, 1989
102.
An application for counter-signature of a permit shall be made before the Transport Authority which granted the permit and the said Authority shall forward the same to the Transport Authority within whose jurisdiction the counter-signature is prayed for subject to the provisions of these rules and the permit shall be effective from the date on which such counter-signature is madeProvided that before renewal of a Stage Carriage permit on any inter-regional route or any route proposed to be covered by a scheme under section 99 or a scheme published under section 100 of the Act, prior concurrence of the State Transport Authority shall be necessary :Provided further that renewal of a Stage Carriage permit shall be subject to the provisions of sub-section (4) of section 71 of the Act.
