Section 199(4) in The West Bengal Motor Vehicles Rules, 1989
(4)Before granting a new licence or renew an existing licence, the licensing authority shall obtain a report from the Superintendent of Police in districts or from the Commissioner of Police in [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'.] with specific views on the grant or renewal of the licence. The licensing authority shall also cause an enquiry in order to verify additional particulars furnished in the application for licence and such other additional particulars as are considered necessary. Such verification may also be made by the Superintendent of Police in the districts or by the Commissioner of Police in [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'.].
