Section 180(2) in The West Bengal Motor Vehicles Rules, 1989
(2)The owner or the hirer or a bona fide employee of the owner or the hirer of the vehicle may be carried free of charge in a goods vehicle. The total number of persons so carried-(i)in a light goods vehicle having gross vehicle weight of less than 1000 kg, not exceeding one;(ii)in any other light goods vehicle, not exceeding three; and(iii)in any goods vehicle other than a light goods vehicle. not exceeding seven.Explanation.-In this sub-rule the expression "light goods vehicle means a goods vehicle which is a light motor vehicle.
