Section 111(11) in The West Bengal Motor Vehicles Rules, 1989
(11)Where a permit is granted under sub-rule (10), the State Transport Authority shall forward to every other State Transport Authority information relating to-(i)the number of the permit and the registration mark and other particulars of the vehicle necessary for the purpose of its identification;(ii)the suspension or cancellation, if any, of the permit; and(iii)the grant of stay, if any, where, on appeal or revision, a stay has been granted, and when the appeal or revision is finally decided, such decision.
