Section 124(4) in The West Bengal Motor Vehicles Rules, 1989
(4)The entire security or such portion thereof, as may be decided by the Transport Authority, shall be liable to forfeiture in addition to any other penalty as may be imposed under the provisions of the Act and the rules, if in the opinion of that authority, the permit holder commits breach of all or any of the conditions and in the event the permit is not cancelled, the permit holder shall have to deposit the entire prescribed security or the balance, if any, within seven days from the date of issue of the intimation falling which the permit shall be liable to be cancelled.
