Section 199(12) in The West Bengal Motor Vehicles Rules, 1989
(12)Refund of security deposit. - Where an agent has obtained a licence or renewed a licence under rule 199 and has also furnished the security deposit or additional security deposit under sub-rule (6) of rule 199 and is not willing to carry on the business under the said licence for any reason whatsoever, he shall inform the licensing authority of his such intention in this regard and may pray for cancellation of the said licence and also for refund of his security deposit and/or additional security deposit, if any. He shall also deposit the original copy of the licence, supplementary licence and all other documents in this regard before the licensing authority along with such letter of information. On being satisfied, the licensing authority, after giving the licensee an opportunity of being heard, may cancel such licence and may also pass necessary orders for refund of security deposit and the additional security deposit, if any, either in full or in part i thereof after realising the amounts in full, if so, found due against him under rule 201.
