Section 133(1) in The West Bengal Motor Vehicles Rules, 1989
(1)A permit in respect of a Stage Carriage may be subject to one or more of the following conditions :-(a)that its holder, if required, shall not use a Stage Carriage in a public place for the purpose of carrying or intending to carry passengers unless it carries in addition to the driver, a conductor;(b)that there shall be exhibited on the vehicle adequate particulars indicating to the public the place to and the route by which the vehicle is proceeding;(c)that the service shall be regularly operated on the specified route in accordance with the approved time-table except,(i)when prevented by accident, unmotorability of the route or any unavoidable cause, or(ii)which otherwise authorised in writing by [the Regional Transport Authority;] [Substituted vide clause (3)(a) of the Notification No. 7221-WT/3M-151/96 dated 28.9.2001 for the words 'the Regional Transport Authority.'.](d)[ that no advertising device, figure or writing shall be exhibited on the vehicle without the permission of the registering authority concerned. In case such permission for painted display of advertising matter on a stage carriage or a special stage carriage is given, there shall be no violation of the conditions of such permission and that permit holder shall be responsible for due observance of the conditions so imposed : [Clause (d) inserted vide clause (3)(b) of the Notification No. 7221-WT/3M-151/96 dated 28.9.2001.]Provided that the stage carriage owned by the State Transport Undertakings shall be exempted from obtaining such permission from the registering authority in the display of painted advertisement.]
