Section 64 in The West Bengal Motor Vehicles Rules, 1989
64. Authority to suspend certificate of registration.
(1)The authority to suspend the certificate of registration of a motor vehicle under section 53 of the Act shall in addition to any registering authority also vest with any Executive Magistrate as defined in the Code of Criminal Procedure, 1973 having jurisdiction.(2)Any officer of the Motor Vehicles Department not below the rank of Motor Vehicles inspector or any Police Officer not below the rank of Sub-inspector or Sergeant may stop any motor vehicle, the use of which in a public place, in his opinion is likely to constitute danger to the public and examine such vehicle on a public road, or subject to the consent of the owner of the premises, or in any premises where the vehicle is kept for the time being.
