Section 97(2) in The West Bengal Motor Vehicles Rules, 1989
(2)The Regional Transport Authority may grant such private service vehicle permit for the more than one region or for whole of the State, as applied for, subject to compliance of the provision of section 76 of the Motor Vehicles Act, 1988.] [Rule 97A inserted vide clause 2(9) of the Notification No. 5305-WT/6M-21/2002 dated 12.12.2003 (w.e.f. 16.12.2003).]
