Section 130 in The West Bengal Motor Vehicles Rules, 1989
130. Permit fees payable for the period.
- The fees in respect of all classes of a permit for the whole period for which permit is granted or renewed and at the time of its grant or renewal shall be payable in cash and not otherwise :Provided that in the case of a permit in respect of a service of Stage Carriage issued to any State Transport Undertaking, such fees shall, subject to the provisions of section 83 of the Act, be payable annually in respect of each vehicle covered by the permit and actually put on service as and when such vehicle is registered and so put on service :Provided further that the State Government may, by order, exempt from the payment of fees for the counter-signature of permits of any motor vehicle registered in any State outside West Bengal or in any country contiguous to India and operating between West Bengal and that other State or country if such exemption is granted by such State or country, as the case may be, in respect of the vehicles registered in West Bengal.
