Section 142 in The West Bengal Motor Vehicles Rules, 1989
142.
During the period for which a permanent permit is valid there may be temporary replacement in the event of mechanical failure of the vehicle(s) in question due to accident or otherwise as when the vehicle(s) in question is/ are not considered suitable for operation on the route, by the vehicle(s) of similar nature provided, however, full particulars as to how the vehicle(s) proposed to be replaced is/are garaged are furnished subject to the satisfaction of the Transport Authority granting the permit to ensure that vehicle(s) is/are not put to use in any manner otherwise than provided under the Act and the rules. The vehicles by which replacement is proposed must, however, be subject to the foregoing rules. Such replacement shall, however, be granted up to a period of three months at a time and in any case, the total period of such replacement during the period of validity of the permit must not exceed six months except in the case of accidents rendering the replaced vehicle(s) or the original vehicle(s) mechanically unsuitable for plying on road in which case the garage address(es) of such unsuitable vehicle(s) must be furnished and verified by the Authority to whom the application for replacement is made before allowing replacement subject to fulfilment of the conditions under rule 141 also. Such replacement shall be considered on receipt of payment of the fees as prescribed in rule 126 :Provided that save and except the provisions for entry of Registration Mark of the vehicle(s) in the permit no other requirement of the rules shall be applicable to the case of permits granted to any of the State Transport Undertakings :Provided further that nothing in this rule shall apply to temporary permits.
