Section 24(4) in The West Bengal Motor Vehicles Rules, 1989
(4)In the case of a complaint made by a tourist of rudeness, misbehaviour, cheating or any other dishonesty against any driver of a meterless taxi engaged for carrying tourists, the matter shall be enquired into by the licensing authority or the Regional Transport Authority, and the driver, if found guilty on enquiry, may be disqualified for appointment as a driver, of tourist cars by the licensing authority on the report of the Regional Transport Authority or otherwise :Provided that no such order disqualification shall be passed in respect of any driver unless he has been given an opportunity of being heard.
