Section 53(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Every application for registration [under section 41 of the Act, where the document required under clause (e) of sub-rule (1) of rule 47 of the Central Motor Vehicles Rules, 1989, is not furnished] [Substituted vide clause 2(4)(a) of the Notification No. 5305-WT/6M-21/2002 dated 12.12.2003 (w.e.f. 16.12.2003) for the words 'of a motor vehicle under section 41 of the Act'.] shall also be accompanied by a certificate issued by the Officer-in-charge of the local police station under which the applicant resides verifying thereon the address of the applicant or a similar certificate from an officer of the Central or State Government subject to the satisfaction of the registering authority. This is in addition to the formalities to be complied with under rule 47 of the Central Motor Vehicles Rules, 1989 and other provisions of the Act.
