Section 112(1) in The West Bengal Motor Vehicles Rules, 1989
(1)The State Government may, from time to time, issue orders, empowering the District Magistrates as Chairman of the Regional Transport Authorities in the districts or the Regional Transport Officers in the districts or the Director, Public Vehicles Department in [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'.] to exercise any of the powers mentioned in rule 213 of these rules where such powers have not already been delegated by the concerned Regional Transport Authorities on such officers.
