Section 124 in The West Bengal Motor Vehicles Rules, 1989
124.
(1)Security deposit for application for grant of permits in respect of all kinds of permits namely, Stage Carriage permit (Express, Ordinary and Special Stage Carriage), Goods Carriage permit, Private Service Vehicles permit and Contract Carriage permit shall be as prescribed in the Schedule E4 and shall be deposited in the manner as prescribed therein.[Provided that no security money is to be deposited in respect of a vehicle belonging to a State Transport undertaking or to the State Government.] [Proviso added vide Notification No. 14602-WT/7E-72/91, dated 19.12.1991.](2)The security deposit so made shall be refundable in case the permit as prayed for, is not granted and in all other cases shall remain in deposit as security for due observance of the terms and conditions of the permit granted.(3)Application for refund of the security deposit shall be made within three months from the date of receipt of the intimation of refusal.(4)The entire security or such portion thereof, as may be decided by the Transport Authority, shall be liable to forfeiture in addition to any other penalty as may be imposed under the provisions of the Act and the rules, if in the opinion of that authority, the permit holder commits breach of all or any of the conditions and in the event the permit is not cancelled, the permit holder shall have to deposit the entire prescribed security or the balance, if any, within seven days from the date of issue of the intimation falling which the permit shall be liable to be cancelled.
