Section 166(1) in The West Bengal Motor Vehicles Rules, 1989
(1)The Transport Authority shall attach to a Stage Carriage permit or a Goods Carriage permit the condition that no goods, the sale, trade, movement or transport of which is prohibited under any Act or rules in force except in accordance with a licence, permit or other authority under any Act, rule, regulation, order or notification, shall be carried in any such vehicle without such licence, permit or authority.
