Section 160(6) in The West Bengal Motor Vehicles Rules, 1989
(6)Any permit or any part of permit if found by any person shall be delivered by that person to the nearest police-station or to the holder or to the Regional Transport Authority or the State Transport Authority, by which it was issued, and if the holder finds or receives any permit or any part of permit in respect of which a duplicate permit has been issued, he shall return the original to the Transport Authority by which it was issued.
