Section 75(3) in The West Bengal Motor Vehicles Rules, 1989
(3)Furnishing of false address. - Whenever it is found that the address furnished in the application for registration or in the certificate of registration is false or the owner of the vehicle has changed his address recorded in the certificate of registration without complying with the provisions of section 49 of the Act, the registering authority may, after making an enquiry and after giving a press notice in two local dailies for providing an opportunity to the owner for a hearing, proved to cancel the registration as per sub-section (5) of section 55 of the Act, in addition to any other penal action which may be taken.
