Section 124(1) in The West Bengal Motor Vehicles Rules, 1989
(1)Security deposit for application for grant of permits in respect of all kinds of permits namely, Stage Carriage permit (Express, Ordinary and Special Stage Carriage), Goods Carriage permit, Private Service Vehicles permit and Contract Carriage permit shall be as prescribed in the Schedule E4 and shall be deposited in the manner as prescribed therein.[Provided that no security money is to be deposited in respect of a vehicle belonging to a State Transport undertaking or to the State Government.] [Proviso added vide Notification No. 14602-WT/7E-72/91, dated 19.12.1991.]
