Section 99 in The West Bengal Motor Vehicles Rules, 1989
99.
An application for a Goods Carriage permit shall be made before the Regional Transport Authority in whose jurisdiction the applicant intends to operate his vehicle or in whose region he resides or has his principal place of business or has his garage to keep the vehicle.[99A. In respect of Stage Carriage permit, if the permit holder intends to ply two vehicles for two single trips under one stage permit, holder shall pay double the amount of permit fee :Provided that in no case two round trips or four single trips for the two vehicles shall be allowed.] [Rule 99A inserted vide clause 2(10) of the Notification No. 5305-WT/6M-21/2002 dated 12.12.2003 (w.e.f. 16.12.2003).]
