Section 180(4) in The West Bengal Motor Vehicles Rules, 1989
(4)Notwithstanding anything contained in sub-rule (1) but subject to the provisions of sub-rules (3) and (6). the Regional Transport Authority may, by an order in writing, permit the carriage of a larger number of persons in a goods vehicle on condition that no goods at all are carried in addition to such persons and that such persons are carried free of charge in connection with the work for which the vehicle is to be used, and that such other conditions as may be specified by the Transport Authority are observed. When one vehicle is covered by a permit, the conditions of such permission aforesaid shall be deemed to be the conditions of the permit.
