Section 75(4) in The West Bengal Motor Vehicles Rules, 1989
(4)[ (i) No authority to sell or deal with or to keep in possession any motor vehicle shall be granted to any sub-dealer in any area within the State :Provided that the registering authority in whose jurisdiction the sub-dealer has his place of business, grant licence for such business on an application to be submitted by the sub-dealer :Provided further that such licence for such business shall be given on realization of fee as specified in Schedule A and also on such conditions as may be specified by the order of the State Government.(ii)Any licence so issued shall be valid for a period of one year and shall be renewable. Any application for renewal of such licence is to be made before the registering authority having jurisdiction along with the fees as specified in Schedule A.]
