Section 149(1) in The West Bengal Motor Vehicles Rules, 1989
(1)Subject to the provisions of the Act, application for the renewal of a counter-signature on a permit shall be made in writing together with the prescribed fee to the Regional Transport Authority or the State Transport Authority which granted the permit of which is authorised under the rules to renew counter-signature within the period prescribed in rule 148 and shall be accompanied by Part A of the permit. The application shall set forth the period for which the renewal of the counter-signature is required.
