Section 205(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Any approval under sub-rule (1) shall be subject to the following conditions, namely, -(a)that the premises shall at all times be kept in clean condition and in good state of repair;(b)that the premises shall be administered in an orderly manner;(c)that the licensee shall not change the premises or make any external alterations to it or in the parking arrangements thereat, as may be likely to cause obstruction to the general traffic in the vicinity, without prior approval of the licensing authority;(d)that the licensee shall take suitable precautions to ensure that no breach of any provisions of the Act or of these rules, in so far as these provisions relate to the following matters, is committed in respect of any vehicle engaged by him and which is entering or leaving or standing at such premises, namely, -(i)Requirement -A goods vehicle shall be covered by-(aa)valid and effective permit/counter-signature for the route/ area of travel;(bb)valid certificate of fitness;(cc)valid certificate of insurance; and(dd)payment of tax under the West Bengal Motor Vehicles Tax Act, 1979.(ii)Observance of the regulations of conditions as to,-(aa)construction, equipment and maintenance of motor vehicles to the extent the defects are easily noticeable from the exterior appearance of a motor vehicle;(bb)limits of weight and prohibitions or restrictions on use of motor vehicles;(cc)loading of goods, overall height, length, width and projections of load laterally to the front, to the rear and in height;(dd)transport of dangerous or explosive substances, contraband articles, under any law for the time being in force;(ee)parking or abandonment of motor vehicle on road in such a way as not to cause obstruction to traffic or danger to any person or other users of roads;(ff)leaving vehicles in dangerous position; and(gg)driving of motor vehicles by person holding valid and effective driving licence.
