Section 187(1) in The West Bengal Motor Vehicles Rules, 1989
(1)In addition to the requirements of the provisions of section 52 of the Act, the owner of a transport vehicle, or if the owner is not the holder of the permit, the holder of the permit shall, at the same time as the report required by that section is made to the registering authority, forward a copy thereof to the Transport Authority by which the permit relating to the vehicle was granted, or, in the case of a permit relating to a service of Stage Carriages, to the Transport Authority by which the permit was granted under which the vehicle is being used.
