Section 133 in The West Bengal Motor Vehicles Rules, 1989
133. Additional conditions in respect of certain permits.
(1)A permit in respect of a Stage Carriage may be subject to one or more of the following conditions :-(a)that its holder, if required, shall not use a Stage Carriage in a public place for the purpose of carrying or intending to carry passengers unless it carries in addition to the driver, a conductor;(b)that there shall be exhibited on the vehicle adequate particulars indicating to the public the place to and the route by which the vehicle is proceeding;(c)that the service shall be regularly operated on the specified route in accordance with the approved time-table except,(i)when prevented by accident, unmotorability of the route or any unavoidable cause, or(ii)which otherwise authorised in writing by [the Regional Transport Authority;] [Substituted vide clause (3)(a) of the Notification No. 7221-WT/3M-151/96 dated 28.9.2001 for the words 'the Regional Transport Authority.'.](d)[ that no advertising device, figure or writing shall be exhibited on the vehicle without the permission of the registering authority concerned. In case such permission for painted display of advertising matter on a stage carriage or a special stage carriage is given, there shall be no violation of the conditions of such permission and that permit holder shall be responsible for due observance of the conditions so imposed : [Clause (d) inserted vide clause (3)(b) of the Notification No. 7221-WT/3M-151/96 dated 28.9.2001.]Provided that the stage carriage owned by the State Transport Undertakings shall be exempted from obtaining such permission from the registering authority in the display of painted advertisement.](2)A permit in respect of a Contract Carriage may be subject to one or more of the following conditions :(a)that the vehicle shall not be driven in a public place except by a driver holding a valid licence for the particular category of vehicle who shall be, unless he is himself the permit holder, duly authorised by the permit holder in writing and which writing shall be carried by the driver when driving and produced on demand by Police Officer or Officers of the Motor Vehicle Department;(b)that the number of persons to be carried in the vehicle shall not exceed the number which may be specified in the permit; and(c)no advertising device, figure or writing shall be exhibited [on the vehicle without the permission of the Registering Authority concerned. In case such permission for display of advertising matter on a motor cab is given, these shall be no violation of the conditions of such permission and the permit holder shall be responsible for due observance of the conditions so imposed] [Substituted vide Notification No. 1978-WT dated 2.3.1994, for the words 'on the vehicle'.].(3)A permit in respect of a public service vehicle may be subject to the condition that its holder shall make provision in such vehicle for the conveyance of a reasonable quantity of passengers' luggage with efficient means for securing it and protecting it against rain.(4)A permit in respect of a transport vehicle may be subject to a condition that the holder of the permit shall comply with all the provisions of the Act and the rules made thereunder.(5)Permit holder in respect of a transport vehicle shall ensure that a garage register as prescribed under these rules is maintained properly and the non-maintenance of such register shall, in addition to any other penal action which may be taken under the Act and the rules, render cancellation of the permit.(6)(a)The compliance with provisions of rule 24 of these rules shall be a condition of permit for meterless taxi.(b)The compliance with the provisions of sub-rules (1) and (2) of rule 21 and rule 22 of these rules shall be a condition of permit for any transport vehicle.(7)In respect of a transport vehicle, maintenance of garage as provided in rule 193 shall be a condition of the permit.
