Section 118 in The West Bengal Motor Vehicles Rules, 1989
118. Limitation of time of plying of Stage Carriage.
- In granting or renewing a permit, the Transport Authority concerned subject to the provisions of sub-section (3) of section 80 of the Act may attach a condition to the permit at any time during the validity of the permit that the Stage Carriage or Stage Carriages shall ply on a portion of the route for which the permit has been granted in accordance with the time-table approved by the Transport Authority and on the other portion only during such period as may be specified and according to such time-table as may be approved by the Transport Authority for such portion :Provided that the Transport Authority may also attach to the permit a condition that the time-table as originally approved may be subject if such amendments/changes as may seem to the Transport Authority to be reasonable. In case of such amendment. if any, the interest of the State Transport Undertaking operating services on the route or in the area should be given priority.
