Section 197(c) in The West Bengal Motor Vehicles Rules, 1989
(c)"licensing authority" shall be as below :(i)where the applicant intends to carry on business or has his principal place of business in any district, "licensing authority" shall be the District Magistrate of the district,(ii)where the applicant intends to carry on the business or has his principal place of business 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'.], "licensing authority" shall be [an officer of Transport Deptt. Government of West Bengal, not below the ranks of Joint-Secretary, appointed as such by the State Government.] [Substituted vide Notification No. 1275-WT dated 9.2.1994, for the words 'the Special Secretary, Transport Department'.]
