Section 3 in The West Bengal Motor Vehicles Rules, 1989
3. Licensing Authority.
- The Licensing Authority shall be (i)in the city of [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] (jurisdiction of [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] Police); the Director, Public Vehicles Department,(ii)elsewhere in the State, the District Magistrate excepting that the District Magistrate, 24-Parganas (North) shall not be the licensing authority in respect of areas under Salt Lake Town Police-Stations :Provided that the powers of the licensing authority under section 19 of the Act only shall also be exercised by Deputy Commissioner of Police, Traffic, within the city of [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] or Superintendent of Police in the district in respect of licences to drive transport vehicles :Provided further that the District Magistrate or the Director, Public Vehicles Department may delegate its power, by order in writing, to any officer not below the rank of Motor Vehicles inspector having jurisdiction.
