Section 144 in The West Bengal Motor Vehicles Rules, 1989
144.
(1)No replacement of the vehicle(s) shall be allowed in respect of a vehicle plying on a temporary permit and the permit shall be' liable to cancellation should the vehicle(s) entered in the permit cease(s) to be in operation for any reason whatsoever notwithstanding anything as contained in rule 142.(2)The provision of this rule shall not, however, be applicable in respect of permits granted in favour of an undertaking of the State Government.
