Section 213(3) in The West Bengal Motor Vehicles Rules, 1989
(3)Every Regional Transport Authority shall hold a special meeting within thirty days, whenever any complaint is received from the Deputy Commissioner of Police, Traffic Department, [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'.], or from the Superintendent of Police in any district regarding violation of any permit conditions or of any provisions of section 84 or sub-section (1) of section 86 of the Act by any motor vehicle. In such special meetings, the complaints made shall be taken for consideration as per the provisions of section 86 of the Act.
