Section 201(3) in The West Bengal Motor Vehicles Rules, 1989
(3)Where a licence is liable to be cancelled or suspended under sub-rule (1), except in the case of a contravention of condition (c) of sub-rule (2) of rule 205 and the licensing authority is of the opinion that having regard to the circumstances of the case, it would be unnecessary or inexpedient so to cancel or suspend the licence, if the licensees agrees to pay a certain sum of money, then, notwithstanding anything contained in sub-rule (1) the licensing authority, may, instead of cancelling or suspending the licence, as the case may be, recover from the licensee the sum of money agreed upon, not exceeding rupees five thousand at a time.
