Section 158 in The West Bengal Motor Vehicles Rules, 1989
158. Procedure on cancellation, suspension or expiry of permit.
(1)The holder of a permit may at any time surrender the permit to the Regional Transport Authority or the State Transport Authority by which it was granted and the Regional Transport Authority or the State Transport Authority concerned shall forthwith cancel the permit so surrendered.(2)When a Regional Transport Authority or the State Transport Authority, suspends or cancels any permit,-(i)the holder shall surrender Parts A and B of the permit within seven days of receipt of a demand in writing by the Regional Transport Authority or the State Transport Authority, and(ii)the Authority suspending or cancelling the permit shall send intimation to any Transport Authority by which the permit has been countersigned and to the Transport Authority in whose area the permit has been extended with effect from the time of suspension or cancellation.(3)Within fourteen days of the expiry of any permit by the efflux of time, the holder shall deliver Part A and Part B to the Regional Transport Authority or the State Transport Authority receiving any such permit shall intimate the fact to the Transport Authority or Authorities by which it was countersigned to the Transport Authority to whose area the permit has been extended with effect from the date of expiry provided the Authority concerned refused to entertain the application submitted later in accordance with the rules.
