Section 199(6) in The West Bengal Motor Vehicles Rules, 1989
(6)The licensing authority shall, while granting or renewing a licence, including any supplementary licence, or at any time during the validity of licence, by order require a licensee to furnish a security in cash not exceeding rupees fifty thousand, as may be determined by Government by order in this behalf and when a licensee has earlier furnished any security in pursuance of an order passed under this sub-rule, an additional security of such amount as may be determined by the Government by order so that the security and the additional security deposit together do not exceed rupees fifty thousand. The security and additional security deposit will be credited under the appropriate Head of Receipts.
