Section 116 in The West Bengal Motor Vehicles Rules, 1989
116.
In granting or renewing a Contract Carriage permit the Transport Authority concerned shall attach to it a condition that the permit holder shall in addition to the provisions of the Act and the rules, be responsible for due observance of the provisions as regards conduct and duties of drivers and conductors of public service vehicles and as regards payment of fare for hire of Contract Carriage as laid down under these rules :Provided that holder of the permit shall be responsible to inform the Transport Authority concerned of his change of address from time to time and also the place the vehicle at the disposal of the Government at the appointed time and place when asked so to do by any officer in the Transport Department, Government of West Bengal authorised in this behalf. Such officer, shall, however, be specified by the State Government under an order.
