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State of West Bengal - Section

Section 115 in The West Bengal Motor Vehicles Rules, 1989

115. Contract Carriage permit/Goods Carriage permit.

- Upon receipt of an application for a Contract Carriage permit or Goods Carriage permit, the Secretary of the Transport Authority shall, if it is in order, place the same before the authority concerned. He may, if so authorised in this regard, grant the permit. In all such cases, the grant of the permit shall be subject to the considerations as laid down under the rules 113 and 114.