Section 57(7) in The West Bengal Motor Vehicles Rules, 1989
(7)If, owing to mechanical break down or other cause, a motor vehicle, after the expiry date of the certificate, lies outside the jurisdiction of the officer of the Motor Vehicles Department by whom the certificate is to be renewed, and who has jurisdiction, the officer of the Motor Vehicles Department, without prejudice to any penalty to which the owner or driver may have become liable, if the vehicle is in his opinion fit for use, make and endorsement in Form C.F. (1) subject to such conditions as he may specify, and authorise its continued use for such time, as may reasonably be necessary for the vehicle to return to the area of the said officer and the vehicle may be driven to such area in accordance with such endorsement but shall not be used after return without renewal.
