Section 111(1) in The West Bengal Motor Vehicles Rules, 1989
(1)Subject to the provisions of section 88 of the Act, a Regional Transport Authority which issues a permit (hereinafter referred to as the original Transport Authority), other than a permit in Forms V, VA & VI may extend the effect of the permit to any other region within the State and may attach conditions to the permit in respect of its effect to such other region and may vary the conditions of the permit in different regions :Provided that subject to the provisions of the following sub-rules, the vehicles to which the permit refers are normally kept within the region of the original Transport Authority.
