Section 111(7) in The West Bengal Motor Vehicles Rules, 1989
(7)A special permit granted by a Regional Transport Authority of another State in accordance with the sub-section (8) of section 88 of the Act shall, unless the reciprocal arrangement between the two States provides otherwise, be valid without counter-signatures subject to the following conditions, namely-(i)the tax payable to the State according to the West Bengal Motor Vehicles Tax Act, 1979 and any other relevant Act is paid in advance;(ii)the period of validity of a special permit in the State shall not exceed a period of one month :Provided that the Regional Transport Authority in whose jurisdiction the vehicle enters, may extend the validity of the special permit for a period not exceeding one month.
