Section 12 in The West Bengal Motor Vehicles Rules, 1989
12. Report of change of address of licence holder.
- The holder of a licence entitling him to drive any class of motor vehicles shall, in the case of a temporary absence involving a change of residence for a period exceeding two months in the case of a driver of a public service vehicle and three months in the case of others and in the case of any change of permanent address, report within one month any change of his temporary or permanent address as noted on the licence to the licensing authority by whom the licence was issued and to the licensing authority by whom it was last renewed :Provided that the holder of a licence granted by a licensing authority outside [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) for the word 'Calcutta'.] to drive as a paid employee, shall, in case his stay in [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) for the word 'Calcutta'.] is likely to extend beyond seven days, report forthwith on his arrival in [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) for the word 'Calcutta'.] to the licensing authority, [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) for the word 'Calcutta'.].
