Section 160(2) in The West Bengal Motor Vehicles Rules, 1989
(2)The Regional Transport Authority or the State Transport Authority shall. upon receipt of an application in accordance with sub-rule (1), issue a duplicate permit or parts of a permit as the case may be and may to the extent that it is able to verify the facts, endorse on the certified copies of any counter-signature by other Transport Authority, intimating the fact to that Authority.
