Section 28(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Whenever it is found that the address furnished in the application for driving licence or in the driving licence is false or the licensee has changed his address recorded in the driving licence without complying with the provisions of rule 12, the licensing authority may after making an enquiry and after giving a press notice in two local dailies, proceed to revoke the licence under sub-section (1) of section 19 of the Act.
