Section 166 in The West Bengal Motor Vehicles Rules, 1989
166. Carriage of goods in a Stage Carriage or Goods Carriage.
(1)The Transport Authority shall attach to a Stage Carriage permit or a Goods Carriage permit the condition that no goods, the sale, trade, movement or transport of which is prohibited under any Act or rules in force except in accordance with a licence, permit or other authority under any Act, rule, regulation, order or notification, shall be carried in any such vehicle without such licence, permit or authority.(2)In granting or renewing a Goods Carriage permit to the clearing and forwarding agents recognised by the Customs and the Port Authorities as well as the Central Government and the State Government, the Transport Authority may attach to it the condition that a challan showing the description of and total weight of the goods carried in the vehicle, shall be kept with the driver or the person in charge of the vehicle, who has been travelling in the vehicle.(3)In granting or renewing a Goods Carriage permit for more than one region, the Regional Transport Authority or the State Transport Authority granting the permit shall attach to it the condition that a challan showing the description and quantity of goods carried in the vehicle as well as the names and addresses of the consignor and the consignee in each case shall be given by the owner of the vehicle or the agent, if any, in whose favour a licence under rule 199 has been issued. These challans shall be in triplicate and shall be carried by the driver of the vehicle who shall, on demand by any police officer or any Motor Vehicles inspectors on duty, or any officer of the State or Regional Transport Authority or any Magistrate, produce the said challan for examination.
