Section 323 in The West Bengal Motor Vehicles Rules, 1989
323.
The registered owner of a heavy or a medium motor vehicle kept in the district of Darjeeling or of a motor vehicle which ordinarily plies for hire for the conveyance of passengers in that district, shall cause such vehicle to be produced before the District Magistrate or an officer designated by him in that behalf, at intervals of not more than three months :Provided that this rule shall not apply to transport vehicles used solely within the limits of Siliguri sub-division in the district of Darjeeling.
