Section 53 in The West Bengal Motor Vehicles Rules, 1989
53. Enquiries to be made by the registering authority.
(1)Upon the receipt of an application for registration or for any other purpose under the Act, the registering authority or the authority prescribed in sub-rule (1) of rule 57 or sub-rule (1) of rule 60 or under rule 64, shall make such enquiries as may be reasonably necessary to establish the identity, eligibility and bona fides of the applicant.(2)Every application for registration [under section 41 of the Act, where the document required under clause (e) of sub-rule (1) of rule 47 of the Central Motor Vehicles Rules, 1989, is not furnished] [Substituted vide clause 2(4)(a) of the Notification No. 5305-WT/6M-21/2002 dated 12.12.2003 (w.e.f. 16.12.2003) for the words 'of a motor vehicle under section 41 of the Act'.] shall also be accompanied by a certificate issued by the Officer-in-charge of the local police station under which the applicant resides verifying thereon the address of the applicant or a similar certificate from an officer of the Central or State Government subject to the satisfaction of the registering authority. This is in addition to the formalities to be complied with under rule 47 of the Central Motor Vehicles Rules, 1989 and other provisions of the Act.(3)[ Every application for transfer of ownership of a motor vehicle under section 50 of the Motor Vehicles Act, 1988 shall also be accompanied by a sale-receipt issued by the transferor in the format as may be specified by order of the State Government along with the additional fee as specified in Schedule E-15. This is in addition to the formalities/requirements as provided under the Motor Vehicles Act, 1988 and the rules framed thereunder.] [Sub-rule (3) inserted vide clause 2(4)(b), ibid (w.e.f. 16.12.2003).]
