Section 95 in The West Bengal Motor Vehicles Rules, 1989
95.
Application under rule 94 of these rules for grant of permits under sub-section (8) of section 88 of the Act must accompany a list showing the number of passengers, their full names, addresses and other particulars of identity together with the details of the place(s) and the route to be covered and these must be authenticated by the owner of the vehicle under his distinct signature. The State Transport Authority may before taking up.consideration of the application call for any further information or may make any enquiry, it considers necessary :Provided that an application under rule 94 of these rules must accompany a No Objection" certificate from the Regional Transport Authority which issued the permit, in respect of the vehicle(s) under section 72 of the Act :Provided further that issue of all permits under rules 94 and 95 shall be subject to the rules prescribed by the Central Government and the rules, if any, framed by the State Government :Provided also that the grant of such permits shall be subject to display of special distinguishing marks as may be specified by the State Transport Authority.
