Section 104 in The West Bengal Motor Vehicles Rules, 1989
104.
The question of extension of any route or variation up to the prescribed maximum under the provision of clause (xxii) of sub-section (2) of section 72 of the Act in the region of any Regional Transport Authority granting the original permit, the Regional Transport Authority granting the original permit, the Regional Transport Authority within whose region the extension/variation is proposed must be referred for concurrence :Provided that in the case of extension up to a limit of 5 kilometers in the region of a Transport Authority which did not grant the permit, to cover important Railway junction, places of commercial or administrative or historical importance the region where such places fall shall not claim reciprocity :Provided further that such extension/variation, if any, proposed by any of the State Transport Corporations operating services on the original route, concurrence of the Regional Transport Authority of the other region shall not be necessary.
