Section 161 in The West Bengal Motor Vehicles Rules, 1989
161. Variation of permit.
(1) Upon application made in writing by the holder of any permit or by any person or of its own motion, the Regional Transport Authority or the State Transport Authority may at any time after giving notice of not less than one month, vary the permit or any of the conditions thereof subject to the provisions of sub-rule (2).(2)Where a representation has been made by any person in connection with the grant of a Stage Carriage permit or a Goods Carriage permit, the Transport Authority shall not, subsequent to the issue of the permit, vary the permit or any condition thereof in a manner prejudicial to any person against whom such representation has been made unless the said Authority afforded such person a reasonable opportunity of making a representation in respect of the proposed variation of the. permit or any condition thereof.(3)Notwithstanding the provisions in sub-rule (2), a Regional Transport Authority or the State Transport Authority, may vary any Stage Carriage permit or any Goods Carriage permit without affording any person an opportunity of making a representation, if in the opinion of the Regional Transport Authority or the State Transport Authority the representation made by such person in respect of the issue or of the renewal of the permit was frivolous or vexatious or if the variation of the permit or any condition thereof if not in accordance with any particular or general direction issued by the State Transport Authority under sub-section (4) of section 68 of the Act, or involves a question of principle which has already been decided by a ruling of the Regional Transport Authority or of the State Transport Authority which has not been modified in appeal.
