Section 53(1) in The West Bengal Motor Vehicles Rules, 1989
(1)Upon the receipt of an application for registration or for any other purpose under the Act, the registering authority or the authority prescribed in sub-rule (1) of rule 57 or sub-rule (1) of rule 60 or under rule 64, shall make such enquiries as may be reasonably necessary to establish the identity, eligibility and bona fides of the applicant.
