Section 60(2) in The West Bengal Motor Vehicles Rules, 1989
(2)An application for temporary registration shall be in Form 20 of the Central Motor Vehicles Rules, 1989 and clearly marked "Temporary". It shall not be necessary to fill in items 24 to 31 of that Form notwithstanding that the vehicle may be a transport vehicle, and no sale certificate in Form 21 of the Central Motor Vehicles Rules, 1989 shall be required to be furnished.
