Section 10(3) in The West Bengal Motor Vehicles Rules, 1989
(3)Until the licence has been returned to the holder, he shall not be entitled to drive a motor vehicle (without being in possession of his licence) beyond the period specified in the temporary authorisation granted under sub-rules (1) and (2) :Provided that the authority, the Court or the police officer by which or by whom the temporary authorisation was granted shall extend the period for which the temporary authorisation is valid until the licence is returned, suspended or cancelled.
