Section 352 in The West Bengal Motor Vehicles Rules, 1989
352. Miscellaneous.
(1)Notwithstanding anything contained in these rules, any superior officer of Transport Department, not below the rank of Assistant Secretary, District Magistrates/Additional District Magistrates/ Executive Magistrates in the districts or Director, Public Vehicles Department, Assistant Directors of Public Vehicles Department, [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.], or such other officer, as may be empowered by the State Government by order, may at any time, perform any of the functions of a Regional Transport Officer or Motor Vehicles inspector under any of these rules.(2)The Regional Transport Officer or Additional Regional Transport Officer may at any time perform any of the functions of Motor Vehicles inspector under any of these rules.(3)Any officer of the Transport Department of and above the rank of Motor Vehicles inspector shall exercise the powers under the provisions of sections 114, 130, 132, 134, 136, 158,200,201,203,204,206 and 207 of the Act :Provided that powers shall not be exercised by any officer of and below the rank of Additional Regional Transport Officer unless he is in uniform.
