Section 88(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Every application for grant of permit of any kind, except a temporary permit, shall be accompanied by a certificate issued by the Officer-in-charge of the local police-station under which the applicant resides verifying thereon the address of the applicant or a similar certificate from an officer of the Central or State Government subject to the satisfaction of the Secretary, Transport Authority. This is in addition to the formalities to be complied with under the provisions of the Act and the Central Motor Vehicles Rules, 1989.
