Section 147 in The West Bengal Motor Vehicles Rules, 1989
147. Cancellation of redundant permit.
- When a permit has been granted on first application by one Regional Transport Authority in respect of a particular vehicle or in respect of a service of vehicle and it appears that a permit has also been granted by another Regional Transport Authority in respect of the same vehicle, or in respect of a service of vehicles requiring the use of a greater number of vehicles than the holder of the permits possessed at the time of application, the Regional Transport Authority by which one of the permits was issued may in consultation with the other authority forthwith cancel or modify the permit in such a manner as it may deemed fit.
