Section 186(1) in The West Bengal Motor Vehicles Rules, 1989
(1)The holder of any Stage Carriage permit or any Contract Carriage permit in respect of a particular vehicle by reference to the registration mark shall, within seven days of the occurrence, report in writing to the Regional Transport Authority or the State Transport Authority by which the permit was issued and to the Registering Authority and failure of, or damage to, such vehicle or to any part thereof of such a nature as to render the vehicle unfit for use in accordance with conditions of the permit for a period exceeding three days.
