Section 57(10) in The West Bengal Motor Vehicles Rules, 1989
(10)The authority mentioned in sub-rule (9) of this rule cancelling the certificate of fitness shall give the owner or other person in charge of the vehicle, a notice in Form C.F.C. to these rules and shall along with a report of his action forward the certificate of fitness, certificate of registration and permit if any, to the registering authority under whose direction and control he may be. After the authority has cancelled the certificate of fitness, such authority shall, after making an endorsement in Form C.F.X. to these rules, specify the time when and the conditions subject to which, the vehicle may be driven to a specified destination for the purpose of repair.
