Section 10(2) in The West Bengal Motor Vehicles Rules, 1989
(2)When a police officer seizes a licence under sub-section (2) of section 206 of the Act, he shall give to the person, surrendering the licence, the temporary authorisation to drive under sub-section (3) of the said section also in Form L Temp and the production thereof, on demand, shall be,deemed to be production of the licence.
