Section 120(4) in The West Bengal Motor Vehicles Rules, 1989
(4)[ Special condition of permit in respect of auto-rickshaw-(i)A contract carriage permit to be granted in respect of an auto-rickshaw on a specified or fixed route approved by the respective Regional Transport Authority subject to compliance of the provisions under the Motor Vehicles Act, 1988 and the rules framed thereunder.(ii)No auto-rickshaw shall be allowed to ply in any route other than the specified or fixed route, allotted to it by the respective Regional Transport Authority, violation of which is punishable under the Motor Vehicles Act, 1988.(iii)Fare for auto-rickshaw shall be fixed or determined by the State Government. Any compliant of overcharging of fare shall render the permit to be suspended/cancelled.(iv)The driver of auto-rickshaw shall not misbehave or be rude to the passengers. In the event of any compliant of this nature, the permit will be liable to be cancelled/suspended under section 86 of the Motor Vehicles Act, 1988.(v)There shall be no meeting system in the auto-rickshaw.]
