Section 186 in The West Bengal Motor Vehicles Rules, 1989
186. Intimation of damage or failure of public service vehicle.
(1)The holder of any Stage Carriage permit or any Contract Carriage permit in respect of a particular vehicle by reference to the registration mark shall, within seven days of the occurrence, report in writing to the Regional Transport Authority or the State Transport Authority by which the permit was issued and to the Registering Authority and failure of, or damage to, such vehicle or to any part thereof of such a nature as to render the vehicle unfit for use in accordance with conditions of the permit for a period exceeding three days.(2)Upon receipt of a report under the preceding sub-rule the Transport Authority by which the permit was issued may -(i)direct the holder of the permit within such period not exceeding two months from the date of the occurrence, as the authority may specify, either to make good the damage to, or failure of, the vehicle, or to provide a substitute vehicle, or(ii)if the damage to, or failure of, the vehicle is such that in the opinion of the Transport Authority it cannot be made good within a period of two months from the date of the occurrence, direct the holder of the permit to provide a substitute vehicle. If the holder of the permit fails to comply with such direction, the Transport Authority may suspend, cancel or vary the permit accordingly.(3)The Transport Authority giving a direction, or suspending, cancelling or varying a permit under sub-rule (2) shall send intimation of such fact to the Transport Authority of any other region in which the permit is valid by reason of counter-signature or otherwise.
