Section 72 in The West Bengal Motor Vehicles Rules, 1989
72. Intimation regarding stolen/recovered motor vehicles.
(1)An Officer-in-charge of the police station where the theft of a motor vehicle is reported by the owner or any other person in possession of the vehicle, shall, immediately after the registration of the offence, send intimation to the Transport Department, Government of West Bengal, with a copy to the registering authority where the vehicle is registered.(2)On receipt of this intimation under sub-rule (1), the Transport Department shall inform all the registering authorities the details of the stolen vehicle.(3)The Transport Department shall also maintain a register of stolen vehicles.(4)The registering authorities shall maintain the register of stolen vehicles on the basis of the intimation received from the Transport Department or from the police officer, as the case may be.(5)If the vehicle reported to be stolen is recovered, the police station which recovered the vehicle shall intimate the fact to the Transport Department and relevant registering authority.(6)Upon receipt of intimation under sub-rule (5) the Transport Department and the registering authority shall keep a note of such recovery in the register maintained under sub-rules (3) and (4).
