Section 3(1) in The West Bengal Requisitioning of Vehicles Act, 1979
(1)If the State Government is of opinion that it is necessary so to do for maintaining supplies and services essential to the life of the community it may, by order in writing, requisition any vehicle for such period as may be mentioned therein, but not exceeding one year, and make such further orders as may appear to it to be necessary and expedient in connection with the requisitioning.
