Section 166(2) in The West Bengal Motor Vehicles Rules, 1989
(2)In granting or renewing a Goods Carriage permit to the clearing and forwarding agents recognised by the Customs and the Port Authorities as well as the Central Government and the State Government, the Transport Authority may attach to it the condition that a challan showing the description of and total weight of the goods carried in the vehicle, shall be kept with the driver or the person in charge of the vehicle, who has been travelling in the vehicle.
