Section 111(8) in The West Bengal Motor Vehicles Rules, 1989
(8)A permit granted in another State shall be valid in this State without counter-signature, if-(a)the vehicle in respect of which such permit may have been granted is used on a route the terminal points of which are situated in such other State and which passes over a distance of not more than 16 kilometers in this State, and(b)such other State also extends similar facility to the holders of permits granted in this State.
