Section 136 in The West Bengal Motor Vehicles Rules, 1989
136.
The holder of a permit shall cause the relevant copy of the Part B of permit or the temporary permit, as the case may be, to be exhibited in the vehicle in a Glazed Frame or other suitable container in a clear and legible condition readily available for inspection at any time by any authorised person :Provided that this rule shall not apply to the case of the vehicles belonging to the State Transport Undertaking of this Government while plying within this State.
