Section 139 in The West Bengal Motor Vehicles Rules, 1989
139.
Until a permit referred to in sub-rule (1) of rule 138 has been returned to the holder thereof, the vehicle(s) concerned shall not be allowed to ply beyond the period specified in the temporary authorisation or save and except in the manner as specified therein or, as the case may be, extended in the manner as referred to in sub-rule (1) of rule 138.
