Section 121(2) in The West Bengal Motor Vehicles Rules, 1989
(2)No authority to use an articulated vehicle or Tractor trailer combination having gross vehicle weight exceeding 22.542 kilograms shall be granted in any area or on any route within the State :Provided that the Director, Public Vehicles Department, in [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] or District Magistrate in district may, in the public interest, on sufficient cause being shown for the relaxation of this rule. by order, on realisation of such fees/taxes, exempt, on such condition as may be specified in the order, any transport vehicle or class of transport vehicles from the operation of sub-rules (1) and (2) of this sub-rule.
