Section 121(3) in The West Bengal Motor Vehicles Rules, 1989
(3)In the case of vehicles of the description under sub-rules (1) and (2) of this rule, if they happen to be used for transport of goods, the Commissioner of Police 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'.] in consultation with the Secretary, Transport Department, Government of West Bengal, and the District Magistrate in the districts in consultation with the local Authority and the Executive Engineer, Public Works Department, shall prescribe the hours within which they may ply and the route or routes they may follow and the extent in any area up to which they may operate.
