Section 87 in The West Bengal Motor Vehicles Rules, 1989
87.
(1)Notwithstanding anything contained in the foregoing rule, the State Transport Authority shall assume to itself the jurisdiction to grant or refuse to grant Stage Carriage permit under section 72 of the Act or under clauses (b) or (c) or (d) of sub-section (1) of section 87 of the Act in respect of such route(s) as cover(s) more than two regions or in respect of the route(s) falling within two or more regions but covered by an appropriate scheme under section 100 of the Act.(2)The State Transport Authority may assume the responsibility by a resolution to decide the question of renewal of permanent permits on any route as specified under sub-rule (1).(3)No Authority other than the State Transport Authority shall deal with the issue of or counter-signature of permits on any inter-State route introduced pursuant to an inter-State Reciprocal Transport Agreement entered into by the Government under sub-section (6) of section 88 of the Act.
