Section 287(3) in The West Bengal Motor Vehicles Rules, 1989
(3)If the driver of a motor vehicle not being engaged in driving or attending to any other vehicle at the time, fails within a reasonable time to comply with a requisition under sub-rule (2), a person authorised under section 114 of the Act may cause any person, being the holder of a licence authorising him to drive the vehicle, to so drive and manipulate the vehicle.
