Section 10(1) in The West Bengal Motor Vehicles Rules, 1989
(1)When the holder of a licence has submitted the licence to a licensing authority for renewal and has deposited the prescribed fee, or when a police officer or any Court has taken temporary possession of a licence for any purpose other than that of sub-section (2) of section 206 of the Act and the licence has not been suspended or cancelled, the licensing or other authority or the police officer or the Court, as the case may be, shall grant him a receipt for the licence and a temporary authorisation to drive in Form L Temp.
