Section 352(1) in The West Bengal Motor Vehicles Rules, 1989
(1)Notwithstanding anything contained in these rules, any superior officer of Transport Department, not below the rank of Assistant Secretary, District Magistrates/Additional District Magistrates/ Executive Magistrates in the districts or Director, Public Vehicles Department, Assistant Directors of Public Vehicles Department, [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.], or such other officer, as may be empowered by the State Government by order, may at any time, perform any of the functions of a Regional Transport Officer or Motor Vehicles inspector under any of these rules.
