Section 180(1) in The West Bengal Motor Vehicles Rules, 1989
(1)Save in the case of vehicle which is being used for the carriage of troops or police or displaced persons under the authority of the Refugee Rehabilitation Department of the State Government or being used on requisition under the West Bengal Requisition of Vehicles Act or being used in connection with Relief Operation under the authority of the Department of Relief, Government of West Bengal or being used in connection with conduct of Election or a Stage Carriage in which goods are being carried in addition to passengers, no person shall be carried in a goods vehicle other than a bona fide employee of the owner or the hirer of the vehicles, and except in accordance with this rule.
