Section 19 in The West Bengal Motor Vehicles Rules, 1989
19. Transport vehicle driver's badge.
(1)The licensing authority may require that the driver of the transport vehicle shall display on his left breast a badge in the form illustrated in the Schedule B1 to these rules issued by and inscribed with the name of the authority by which the licence to drive a transport vehicle has been granted and the word "Driver" together with a photograph of the driver and an identification number which may be the same as the licence number.(2)A driver of a transport vehicle shall not hold more than one such badge issued by an authority in the State.(3)[ The fee for issue of such a badge, and the fee for a duplicate badge, in the case of loss or destruction, shall be as specified in Schedule A :Provided that if the actual cost incurred by the State Government be in excess of the fee specified in Schedule A, the State Government may direct that such actual cost be charged as the fee under this sub-rule.] [Sub-rule (3) Substituted vide clause (3) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f.. 4.5.1998).](4)If at any time the driving licence is suspended or revoked by any authority or by any Court or ceases to be valid by efflux of time, the driver shall, within seven days thereof, surrender the badge to the authority by which it was issued.(5)No driver shall lend or transfer his badge to any other person.(6)Any person finding driver's lost badge shall, unless he returns the same to the person who is known to be the holder forthwith, surrender it to the authority by which it was issued or to the nearest police-station.(7)In the absence of any direction from the licensing authority, the driver of a transport vehicle shall display on his left breast the word "driver" along with the number of his licence and name of the Licensing Authority to be stitched in a visible manner on his uniform or garments.
