Section 201(5) in The West Bengal Motor Vehicles Rules, 1989
(5)The licensing authority may order the forfeiture in whole or in part, of the security furnished by the licensee under sub-rule (4) of rule 199 for contravention of any provision of this rule or of rules 198, 199, 204 to 209 by the licensee :Provided that no such forfeiture shall be made unless the licensee is given an opportunity of being heard.
