Section 186(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Upon receipt of a report under the preceding sub-rule the Transport Authority by which the permit was issued may -(i)direct the holder of the permit within such period not exceeding two months from the date of the occurrence, as the authority may specify, either to make good the damage to, or failure of, the vehicle, or to provide a substitute vehicle, or(ii)if the damage to, or failure of, the vehicle is such that in the opinion of the Transport Authority it cannot be made good within a period of two months from the date of the occurrence, direct the holder of the permit to provide a substitute vehicle. If the holder of the permit fails to comply with such direction, the Transport Authority may suspend, cancel or vary the permit accordingly.
