Section 112(2) in The West Bengal Motor Vehicles Rules, 1989
(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.
