Section 161(3) in The West Bengal Motor Vehicles Rules, 1989
(3)Notwithstanding the provisions in sub-rule (2), a Regional Transport Authority or the State Transport Authority, may vary any Stage Carriage permit or any Goods Carriage permit without affording any person an opportunity of making a representation, if in the opinion of the Regional Transport Authority or the State Transport Authority the representation made by such person in respect of the issue or of the renewal of the permit was frivolous or vexatious or if the variation of the permit or any condition thereof if not in accordance with any particular or general direction issued by the State Transport Authority under sub-section (4) of section 68 of the Act, or involves a question of principle which has already been decided by a ruling of the Regional Transport Authority or of the State Transport Authority which has not been modified in appeal.
