Section 28A in The West Bengal Motor Vehicles Rules, 1989
28A. [ International driving permit. [Rule 28A inserted vide clause 2(3) of the Notification No. 5305-WT/6M-21/2002 dated 12.12.2003 (w.e.f. 16.12.2003).]
(1)No person below the age of 18 years shall apply for an International Driving Permit.(2)An application for International Driving Permit shall be made in Form IDP-1 accompanied by the following documents and application fee prescribed in Schedule 'A' to the licensing authority in whose jurisdiction he resides or he has his place of business :-(i)Current Indian Driving Licence valid for at least next one year:(ii)Valid International Passport:(iii)Three copies of recent photographs; and(iv)Documents in support of proof of age.(3)An International Driving Permit in Form IDP-1A shall be in force for a period of one year and not renewable. Such permit shall be valid in the territories of all contracting countries for the period of one year from the date of issue of such permit. This permit in no way dismisses the obligation of the holder to conform strictly to the laws and regulations relating to residence or to the exercise of a profession which are in force in each country through which he travels.(4)No person, who has applied for International Driving Permit, shall appear for the test of competence to drive if he possesses Indian Driving Licence for a continuous period of ten years or above.(5)Fees for grant of such permit as specified in Schedule 'A' shall be paid.(6)The International Driving Permit issued by the authorized Automobile Association shall be countersigned by the International Driving Permit Issuing Authority having jurisdiction.(7)The International Driving Permit Issuing Authority shall maintain a register for International Driving Permit for necessary record.]
