Section 87(1) in The West Bengal Motor Vehicles Rules, 1989
(1)Notwithstanding anything contained in the foregoing rule, the State Transport Authority shall assume to itself the jurisdiction to grant or refuse to grant Stage Carriage permit under section 72 of the Act or under clauses (b) or (c) or (d) of sub-section (1) of section 87 of the Act in respect of such route(s) as cover(s) more than two regions or in respect of the route(s) falling within two or more regions but covered by an appropriate scheme under section 100 of the Act.
