Section 69(2) in The West Bengal Motor Vehicles Rules, 1989
(2)The registering authority shall, before assigning a registration mark under section 47(1) or before entering the particulars of transfer of ownership of a motor vehicle in the certificate of registration, require the owner or, as the case may be, the transferee, to produce the motor vehicle before itself in order that the registering authority may satisfy itself that the particulars of the vehicle recorded in the certificate of registration are correct and the vehicle complies with the provisions of Chapter VII of these rules.
