Section 105 in The West Bengal Motor Vehicles Rules, 1989
105.
Having regard to the need of the commuting public and to provide an efficient means of service, the State Transport Authority or the Regional Transport Authority within their respective regions may, from time to time, introduce routes for Stage Carriage Services or may augment Stage Carriage Services on any existing route provided that a notice is issued containing the proposal for general information and specially for the information of those providing services on such proposed route or routes calling for representations/ objections within a period of 15 days from the date of notice and the authority issuing the notice shall, at a meeting consider representations/objections, if any, received after giving to those, who have submitted representations/ objections, if any, an opportunity of being heard and shall decide the issue :Provided that such decision shall be taken within 16 weeks from the date which is fixed as the last date for receipt of representations/objections :Provided further that such decision shall be subject to any direction from the State Transport Authority or the State Government :Provided also that no such notice shall be issued when the proposed route falls within the area of operation of any of the State Transport Corporations without first obtaining an opinion from the State Transport Corporations concerned :Provided still further that the State Government may also, from time to time, issue directions introducing routes in which case the provisions of this rule shall not apply.
