Section 2(e) in The West Bengal Motor Vehicles Rules, 1989
(e)[ "District Magistrate" means an Additional District Magistrate and includes a Regional Transport Officer or an Additional Regional Transport Officer having jurisdiction in the district or sub-division as the case may be, or if specially authorized by the District Magistrate, an Executive Magistrate or an officer having jurisdiction in the district;] [Clause (e) Substituted vide clause 2(1)(b), ibid (w.e.f. 16.122003).]
