Section 71 in The West Bengal Motor Vehicles Rules, 1989
71. Notice of alteration in motor vehicle and power of registering authority to require production of certificate of registration.
(1)The notice by the owner of a motor vehicle to the registering authority in accordance with sub-section (1) of section 52 of the Act shall be in Form B.T.I. to these rules.(2)The registering authority may on receipt of such notice, require the owner of a motor vehicle to produce the certificate of registration in respect of the vehicle before him or his nominee, within seven days from the date on which such requisition was made for the purpose of the revision of the entries therein. The owner of such a motor vehicle shall produce the certificate of registration.
