Section 271(2) in The West Bengal Motor Vehicles Rules, 1989
(2)(a)The Transport Secretary shall forward the application and the copies of the documents to the Deputy Transport Commissioner (Technical) at Pool Car, or to any other organisation approved by the State Government (hereinafter referred to as "the organisation") having competence and technical capacity to check the design and the trailer, for verification and recommendation of the greatest laden and axle weights in respect of the trailers which are compatible with reasonable safety.(b)The organisation shall then go through the design and calculation, and if the design is found satisfactory, may certify, the greatest laden and axle weights of the trailer which are compatible with reasonable safety, as per rules framed by the State Government or the Central Government as per sections 110 and 111 of the Act.(c)In case, the design is not found satisfactory, the organisation shall advise the applicant to that effect, and recommend such changes in the design as may be required, to make the trailers suitable for the desired load.(d)The organisation may call upon the applicant, to furnish details, if required. In such a case, the applicant shall furnish fresh specifications and drawings, incorporating alterations, if any.(e)When a design is found satisfactory, the organisation shall return two copies of the approved design, specification and calculations with its recommendations as to the maximum laden and axle weights compatible with reasonable safety to the Transport Secretary. The Transport Secretary, may then approve the design and call for as many extra copies of the approved types of the design, specifications and calculations as may be required by him for sending them to different registering authorities for their record.
