Section 113 in The West Bengal Motor Vehicles Rules, 1989
113.
Apart from the consideration as referred to under clause (d) of sub-section (3) of section 71 of the Act and under sub-sections (4) and (5) of section 71 or sub-section (2) of section 103 of the Act, the authority concerned shall refuse to grant a permit if it is revealed that the applicant has furnished false or incorrect or incomplete information in regard to his normal residence or principal place of business or as regards his holding permits for Stage Carriage granted by the Transport Authority concerned or any other authority/ authorities or other information which, on enquiry, reveals to have been intended to suppress his identity or material in information.
