Section 213(4) in The West Bengal Motor Vehicles Rules, 1989
(4)The Regional Transport Authority may, by general or special resolution, delegate the power under section 86 of the Act to suspend a permit or to recover from the holder thereof the sum of money agreed upon in accordance with sub-section (5) of the said section to the Deputy Commissioner of Police (Traffic) in [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 to the Superintendents of Police in the districts.
