Section 75(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Intimation on cancelled registration. - Every registering authority shall forward an up-to.date list of cancelled registration numbers, once in every three months, to the Commissioner of Police in [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] or to the Superintendents of Police in the districts. If for any reasons, such list cannot sent, the registering authority shall record such reasons in writing.
