Section 111 in The West Bengal Motor Vehicles Rules, 1989
111. Extension of area of validity permit.
(1)Subject to the provisions of section 88 of the Act, a Regional Transport Authority which issues a permit (hereinafter referred to as the original Transport Authority), other than a permit in Forms V, VA & VI may extend the effect of the permit to any other region within the State and may attach conditions to the permit in respect of its effect to such other region and may vary the conditions of the permit in different regions :Provided that subject to the provisions of the following sub-rules, the vehicles to which the permit refers are normally kept within the region of the original Transport Authority.(2)The original Transport Authority may issue permit having validity in any other region in accordance with any general or special resolution recorded by any other Regional Transport Authority, and any permit so issued shall be of like effect in the region of the other Transport Authority as if it were issued by that Transport Authority.(3)Subject to the provisions of sub-rule (2), the original Transport Authority may issue a contract carriage permit to be operative in another region or regions if it attaches a condition to the permit to the effect that the vehicle or vehicles shall only be used beyond the region of the original Transport Authority under contract for a return journey commencing and ending within the region of the original Transport Authority and shall not be offered for hire outside that region.(4)The original Transport Authority which issues a permit to be operative in any other region shall send a copy of the permit to the authority of the other region.(5)Nothing in this rule shall affect the right of the holder of any permit to apply to any Regional Transport Authority for counter-signatures of a permit.(6)Where the State has entered into reciprocal arrangements with any other State, the Regional Transport Authority shall not grant any special permit valid in any part of that other State in accordance with sub-section (8) of section 88 of the Act except in conformity with the terms of the reciprocal arrangements.(7)A special permit granted by a Regional Transport Authority of another State in accordance with the sub-section (8) of section 88 of the Act shall, unless the reciprocal arrangement between the two States provides otherwise, be valid without counter-signatures subject to the following conditions, namely-(i)the tax payable to the State according to the West Bengal Motor Vehicles Tax Act, 1979 and any other relevant Act is paid in advance;(ii)the period of validity of a special permit in the State shall not exceed a period of one month :Provided that the Regional Transport Authority in whose jurisdiction the vehicle enters, may extend the validity of the special permit for a period not exceeding one month.(8)A permit granted in another State shall be valid in this State without counter-signature, if-(a)the vehicle in respect of which such permit may have been granted is used on a route the terminal points of which are situated in such other State and which passes over a distance of not more than 16 kilometers in this State, and(b)such other State also extends similar facility to the holders of permits granted in this State.(9)Every application for the grant of permit under sub-section (9) of section 88 of the Act in respect of a tourist vehicle shall be made to the State Transport Authority in such form and shall be accompanied by such fees as prescribed under the Central Motor Vehicles Rules, 1989.(10)On receipt of an application under sub-rule (9), the State Transport Authority shall follow the same procedure in considering the application as is prescribed for considering an application for the grant of a contract carriage permit under the Act and these rules, and may grant the permit in Form as prescribed under the Central Motor Vehicles Rules, 1989.(11)Where a permit is granted under sub-rule (10), the State Transport Authority shall forward to every other State Transport Authority information relating to-(i)the number of the permit and the registration mark and other particulars of the vehicle necessary for the purpose of its identification;(ii)the suspension or cancellation, if any, of the permit; and(iii)the grant of stay, if any, where, on appeal or revision, a stay has been granted, and when the appeal or revision is finally decided, such decision.(12)The State Transport Authority shall also forward to every other State Transport Authority, at intervals of not more than three months, a statement giving information in regard to the numbers of the permits and the dates of expiry of such permit.
