Section 28A(3) in The West Bengal Motor Vehicles Rules, 1989
(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.
