Section 187(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Upon receipt of a report under sub-rule (1), the Transport Authority by which the permit was issued may, if the alteration is such as to contravene any of the provisions or conditions of the permit-(i)vary the permit accordingly, or(ii)require the permit holder to provide a substitute vehicle within such period as the authority may specify and if the holder fails to comply with such requirement, cancel or suspend the permit.
