Section 153 in The West Bengal Motor Vehicles Rules, 1989
153. Replacement of particular vehicle authorised by permits.
(1)If the holder of a permit to a particular vehicle by specification of the registration mark desires at any time to replace the vehicle with another, he shall forward Part A of the permit and apply in writing to the Transport Authority by which the permit was issued stating the reason why the replacement is required and shall-(i)if the new vehicle is in his possession, forward the certificate of registration thereof: or(ii)if the new vehicle is not in his possession, state any material particulars in respect of which the new vehicle will differ from the old.(2)Upon receipt of an application under sub-rule (1) the Regional Transport Authority may, in its discretion, reject the application -(i)if it has, previous to the application, given reasonable notice of its intention to reduce the number of transport vehicles of that class generally or in respect of the route or area to which the permit applies; or(ii)if the new vehicle differs in material respects from the old one; or(iii)if the holder of the permit has contravened any of the provisions thereof; or(iv)if the Government notifies its intention to nationalise the route or area.(3)If the Regional Transport Authority grants an application for the replacement of a vehicle under this rule, it shall call upon the holder of the permit to produce the appropriate Part B of the permit and shall correct Parts A and B of the permit accordingly under its seal and signature and return them to the holder.
