Section 31(1)(i) in The West Bengal Motor Vehicles Rules, 1989
(i)where the licensing authority is the Director, Public Vehicles Department, [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (w.r.e.f. 1.1.2001) for the word 'Calcutta'.], the Secretary, Transport Department, Government of West Bengal;