Section 112 in The West Bengal Motor Vehicles Rules, 1989
112. Power of the State Government to issue orders to Regional Transport Authority.
(1)The State Government may, from time to time, issue orders, empowering the District Magistrates as Chairman of the Regional Transport Authorities in the districts or the Regional Transport Officers in the districts or the Director, Public Vehicles Department in [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the Word 'Calcutta'.] to exercise any of the powers mentioned in rule 213 of these rules where such powers have not already been delegated by the concerned Regional Transport Authorities on such officers.(2)The State Government may also issue similar orders empowering the Deputy Commissioner of Police, Traffic Department, in [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the Word 'Calcutta'.] area, Superintendents of Police in the districts to exercise powers under section 86 of the Act to suspend the permit or to recover from the holder thereof the sum of money agreed upon in accordance with sub-section (5) of the said section.
