Section 150 in The West Bengal Motor Vehicles Rules, 1989
150. Validation of the renewal in respect of counter-signature of permit.
(1)The Transport Authority by which a permit is renewed may, unless any Transport Authority. by which the permit has been countersigned (having the effect of not been terminating before the date of expiry of the permit), by general or special order or under the rules otherwise directed, likewise renew any counter-signature of the permit (by endorsement on the permit in the manner set forth in the appropriate form) and shall in such case, intimate the renewal to such Transport Authority.(2)Unless Parts A and B of a permit have been endorsed as provided in sub-rule (1) or unless the period of validity of the counter-signature has been endorsed by the Transport Authority making the counter-signature the counter-signature shall be of no effect beyond the date of expiry stated therein.
