Section 286(5) in The West Bengal Motor Vehicles Rules, 1989
(5)Upon receipt of such statement, the Commissioner of Police, [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'.], or the District Magistrate, as the case may be, shall cause such enquiries to be made as appear to be necessary to satisfy himself as to the correctness or otherwise of the amount realised as expenses by the police officer under sub-rule (3) and shall pass such orders thereon as he deems fit.
