Section 159(3) in The West Bengal Motor Vehicles Rules, 1989
(3)Without prejudice to any other penalty to which the parties may be liable, any transfer of a permit ordered upon an application, which the Regional Transport Authority or the State Transport Authority, is subsequently satisfied after having given the parties an opportunity of submitting an explanation, to be false in respect of the matter specified in sub-rule (2) or in respect of any other material particulars shall be void.
