Section 40 in The West Bengal Motor Vehicles Rules, 1989
40. Report of change of address of the licence holder.
- The holder of a conductor's licence shall, except in the case of a temporary absence not involving a change of residence for a period exceeding three months, report any change of his temporary or permanent address as noted on the licence to the licensing authority by whom the licence was issued and also in suitable cases to the licensing authority by whom it was last renewed.
