Section 60(1) in The West Bengal Motor Vehicles Rules, 1989
(1)A temporary certificate of registration under section 43 of the Act shall be issued by the registering authority of the area in which it is applied for :Provided that the State Government may appoint by notification in the Official Gazette any manufacturer or dealer of motor vehicles to be the authority competent to register motor vehicles temporarily subject to such conditions as may be stated in the notification.
