Section 165(7) in The West Bengal Motor Vehicles Rules, 1989
(7)The Regional Transport Authority shall not authorise the use of a Contract Carriage (motor cab) for the carriage of goods exceeding 76 kilograms, save for special reasons, on particular occasions and subject to conditions and restrictions as may be specified on the permit.Explanation. -A Contract Carriage permit shall authorise the use of the vehicle for the carriage of the personal or household effects of hirer but not the carriage of general merchandise exceeding 76 kilograms.
