Section 166(3) in The West Bengal Motor Vehicles Rules, 1989
(3)In granting or renewing a Goods Carriage permit for more than one region, the Regional Transport Authority or the State Transport Authority granting the permit shall attach to it the condition that a challan showing the description and quantity of goods carried in the vehicle as well as the names and addresses of the consignor and the consignee in each case shall be given by the owner of the vehicle or the agent, if any, in whose favour a licence under rule 199 has been issued. These challans shall be in triplicate and shall be carried by the driver of the vehicle who shall, on demand by any police officer or any Motor Vehicles inspectors on duty, or any officer of the State or Regional Transport Authority or any Magistrate, produce the said challan for examination.
