Section 10 in The West Bengal Motor Vehicles Rules, 1989
10. Temporary authorisation in lieu of a licence.
(1)When the holder of a licence has submitted the licence to a licensing authority for renewal and has deposited the prescribed fee, or when a police officer or any Court has taken temporary possession of a licence for any purpose other than that of sub-section (2) of section 206 of the Act and the licence has not been suspended or cancelled, the licensing or other authority or the police officer or the Court, as the case may be, shall grant him a receipt for the licence and a temporary authorisation to drive in Form L Temp.(2)When a police officer seizes a licence under sub-section (2) of section 206 of the Act, he shall give to the person, surrendering the licence, the temporary authorisation to drive under sub-section (3) of the said section also in Form L Temp and the production thereof, on demand, shall be,deemed to be production of the licence.(3)Until the licence has been returned to the holder, he shall not be entitled to drive a motor vehicle (without being in possession of his licence) beyond the period specified in the temporary authorisation granted under sub-rules (1) and (2) :Provided that the authority, the Court or the police officer by which or by whom the temporary authorisation was granted shall extend the period for which the temporary authorisation is valid until the licence is returned, suspended or cancelled.(4)No fee shall be payable in respect of such temporary authorisation.
