Section 161(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Where a representation has been made by any person in connection with the grant of a Stage Carriage permit or a Goods Carriage permit, the Transport Authority shall not, subsequent to the issue of the permit, vary the permit or any condition thereof in a manner prejudicial to any person against whom such representation has been made unless the said Authority afforded such person a reasonable opportunity of making a representation in respect of the proposed variation of the. permit or any condition thereof.
