Section 74 in The West Bengal Motor Vehicles Rules, 1989
74. Communication of particulars of registration.
(1)The State Government may by order direct that particulars of cases of cancellation or suspension of certificate of registration or of certificate of fitness shall be communicated by the authority ordering such cancellation or suspension to registering authorities of the State in such manner as may be specified in that order.(2)The State Government may by notification in the Official Gazette require the owners of vehicles registered outside the State but brought into the State, to furnish to the registering authority in the State in whose jurisdiction the vehicle is brought, the particulars of registration of the vehicles.(3)[ A certified copy of the particulars of the certificate of registration entered in the record referred to in sub-section (3) of section 41 of the Act or of the particulars of any driving licence shall be furnished to every person applying for the same, on payment of the fee specified in Schedule A. Provided that no such certified copy shall be furnished unless the person applying for the same supplies the registration number of the vehicle or the number of the licence and other particulars for reference as may be required.] [Sub-rule (3) substituted vide clause (13) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).]
