Section 60 in The West Bengal Motor Vehicles Rules, 1989
60. Temporary registration.
(1)A temporary certificate of registration under section 43 of the Act shall be issued by the registering authority of the area in which it is applied for :Provided that the State Government may appoint by notification in the Official Gazette any manufacturer or dealer of motor vehicles to be the authority competent to register motor vehicles temporarily subject to such conditions as may be stated in the notification.(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.(3)A temporary certificate of registration shall be in Form C.R. Tem, to these rules.(4)The authority granting a temporary certificate of registration shall, in all cases, forward a copy of Form C.R. Tem, to the registering authority in whose area the vehicle is to be ordinarily kept.(5)The authority granting a temporary certificate of registration shall assign a temporary registration mark to the vehicle and the owner shall cause the said mark to be affixed to the front and rear of the motor vehicle in the manner prescribed for registration marks in these rules.(6)[ The fee for temporary registration shall be as specified in Schedule A.] [Sub-rule (6) Substituted vide clause (8) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).]
