Section 267A(2) in The West Bengal Motor Vehicles Rules, 1989
(2)For the purposes of sub-rule (1), the Licensing Authority shall be,-(a)in the city of [Kolkata] (Jurisdiction of [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] Police), The Director, Public Vehicles Department, [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.], and(b)elsewhere in the State, the District Magistrate.
