Section 75 in The West Bengal Motor Vehicles Rules, 1989
75.
(1)Motor vehicles in the possession of dealers.- The State Government may by notification published in the Official Gazette exempt any or all categories of motor vehicles in the possession of any or all dealers from such provisions of Chapter IV of the Act or of the rules made thereunder as may be specified in the notification.(2)Intimation on cancelled registration. - Every registering authority shall forward an up-to.date list of cancelled registration numbers, once in every three months, to the Commissioner of Police in [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] or to the Superintendents of Police in the districts. If for any reasons, such list cannot sent, the registering authority shall record such reasons in writing.(3)Furnishing of false address. - Whenever it is found that the address furnished in the application for registration or in the certificate of registration is false or the owner of the vehicle has changed his address recorded in the certificate of registration without complying with the provisions of section 49 of the Act, the registering authority may, after making an enquiry and after giving a press notice in two local dailies for providing an opportunity to the owner for a hearing, proved to cancel the registration as per sub-section (5) of section 55 of the Act, in addition to any other penal action which may be taken.(4)[ (i) No authority to sell or deal with or to keep in possession any motor vehicle shall be granted to any sub-dealer in any area within the State :Provided that the registering authority in whose jurisdiction the sub-dealer has his place of business, grant licence for such business on an application to be submitted by the sub-dealer :Provided further that such licence for such business shall be given on realization of fee as specified in Schedule A and also on such conditions as may be specified by the order of the State Government.(ii)Any licence so issued shall be valid for a period of one year and shall be renewable. Any application for renewal of such licence is to be made before the registering authority having jurisdiction along with the fees as specified in Schedule A.]
