Section 88 in The West Bengal Motor Vehicles Rules, 1989
88.
(1)The State Transport Authority shall frame policies to control and co-ordinate the matter of road transport subject to such directions as the State Government may issue and the Regional Transport Authorities shall execute them and regulate their functions and activities in a manner as to conform to the policies framed by the State Transport Authority and the directions issued by the State Government.(2)Every application for grant of permit of any kind, except a temporary permit, shall be accompanied by a certificate issued by the Officer-in-charge of the local police-station under which the applicant resides verifying thereon the address of the applicant or a similar certificate from an officer of the Central or State Government subject to the satisfaction of the Secretary, Transport Authority. This is in addition to the formalities to be complied with under the provisions of the Act and the Central Motor Vehicles Rules, 1989.(3)Every application for a permit and every application for renewal of a permit shall be accompanied by a receipt of Professional Tax paid by the owner of the vehicle or vehicles for the preceding year under any law for the time being in force.
