Section 184 in The West Bengal Motor Vehicles Rules, 1989
184. Records to be maintained.
(1)The owner of every transport vehicle shall maintain records and submit returns, as may be enjoined in the permit in respect of the vehicle to the Regional Transport Authority by which the permit was issued to such vehicle, in such form as the Authority may specify. Such records and returns may include particulars of the daily use of the vehicle in respect of-(i)the name and licence number of the driver and conductor and other attendant, if any;(ii)the route upon which or the area within which the vehicle was used:(iii)the distance in kilometer travelled;(iv)the times of commencement and termination of a journey and of any halts on a journey when the driver obtained rest:(v)the number of passengers and the weight of goods carried between specified places and the nature of the goods;(vi)in the case of goods carried in a stage carriage; the number of trips and the mileage when goods were carried solely and when goods were carried in addition to passengers and, in that case, the number of seats available for passengers.(2)No owner or other person shall cause or allow any person to drive a transport vehicle unless the owner or other person has in his possession a record in writing of the name and address of the driver as set forth in his driving licence, the number of the licence and the name of the authority by which it was issued.
