Section 69(5) in The West Bengal Motor Vehicles Rules, 1989
(5)The registering authority assigning a new registration mark to a motor vehicle, shall, in Form R.M.I. appended to these rules, intimate the registering authority which originally issued the certificate of registration, that a new registration mark has been assigned to the motor vehicle and call for the records of registration of vehicle or certified copies thereof. The registering authority shall simultaneously inform the owner and the other party, if any, to an agreement of.hire-purchase, specified in the note appended to the certificate of registration of such new registration mark.
