Section 157(1) in The West Bengal Motor Vehicles Rules, 1989
(1)The Transport Authority granting permission for the replacement of a vehicle under rules 153 and 156 shall, unless the Transport Authority by which the permit was countersigned has by general or special resolution otherwise directed, endorse on the correction made to Parts A and B of permit the words "Valid also for...." inserting the name of the Transport Authority concerned and shall intimate the fact and the particulars of the replacement to such Authority.
