Section 149 in The West Bengal Motor Vehicles Rules, 1989
149. Renewal of counter-signature of permit.
(1)Subject to the provisions of the Act, application for the renewal of a counter-signature on a permit shall be made in writing together with the prescribed fee to the Regional Transport Authority or the State Transport Authority which granted the permit of which is authorised under the rules to renew counter-signature within the period prescribed in rule 148 and shall be accompanied by Part A of the permit. The application shall set forth the period for which the renewal of the counter-signature is required.(2)If, at the time of application for renewal of a counter-signature of a permit, Part A of the permit is not available being under renewal by the authority by which it was issued, the application shall state the fact and shall state the number and the date of permit, the name of the authority by which it was granted, the date of its expiry and the number and date of the counter-signature to be renewed.(3)The Regional Transport Authority or State Transport Authority granting the renewal of a counter-signature shall call upon the holder to produce Part A of the permit, if it has not been produced, and Part B or Parts A and B of the permit and shall endorse the Parts A and B accordingly and return them to the holder, provided such renewal is allowed.(4)The renewal of counter-signature, if allowed, shall be subject to payment of fees in the scale as prescribed.
