Section 73 in The West Bengal Motor Vehicles Rules, 1989
73. Maintenance of State register of motor vehicle.
(1)The registering authorities shall maintain a "State Register of Motor Vehicles" in such form as prescribed by the Central Government.(2)This register may be either in bound book form or on computer disc or tape.(3)As soon as the vehicle is registered the necessary entries shall be noted or entered in the State Register of motor vehicles.(4)The State register for motor vehicles shall be maintained according to the class of the vehicle, namely, transport or non-transport, and also if the registration of all types of vehicles is in large number, according to the detailed classification of the vehicles, two wheel cars, goods carriage, tractors etc., as decided by the registering authority.
