Section 157 in The West Bengal Motor Vehicles Rules, 1989
157. Validation of replacement order in respect of counter-signature on permit.
(1)The Transport Authority granting permission for the replacement of a vehicle under rules 153 and 156 shall, unless the Transport Authority by which the permit was countersigned has by general or special resolution otherwise directed, endorse on the correction made to Parts A and B of permit the words "Valid also for...." inserting the name of the Transport Authority concerned and shall intimate the fact and the particulars of the replacement to such Authority.(2)Unless the permit has been endorsed as provided in sub-rule (1) or unless the permit has been approved by endorsement by the countersigning authority, the counter-signature on a permit shall not be valid in respect of any new vehicle.
