Section 165(6) in The West Bengal Motor Vehicles Rules, 1989
(6)If the holder of a Stage Carriage permit uses a vehicle authorised by the permit for the carriage of goods to the detriment of the public convenience by failing thereby to meet the demand for passengers' transport, the Regional Transport Authority may, after giving the holder an opportunity of being heard, declare that a breach of the conditions of the permit has occurred and may, thereafter, proceed under the provisions of section 86 of the Act.
