Section 156 in The West Bengal Motor Vehicles Rules, 1989
156. Permit for replacement of vehicle authorised by a service.
(1)If the holder of a permit relating to service of stage carriages or of contract carriages desires, at any time, to replace any vehicle covered by the permit by a vehicle of a different type or of a different capacity, he shall forward Part A of the permit and apply in writing to the Regional Transport Authority by which the permit was issued, stating the reasons why the replacement is desired and shall indicate the particulars of the vehicle to be replaced and of the new vehicle.(2)Upon receipt of an application under sub-rule (1), the Regional Transport Authority may, in its discretion, reject the application -(i)if it has, previous to the application, given reasonable notice of its intention to reduce the number of transport vehicle of that class generally or in respect of the route or area to which the permit applies; or(ii)if the new vehicle differs in material respects from the old one; or(iii)if the holder of the permit has contravened any of the provisions thereof.(3)If the Regional Transport Authority grants an application for the replacement of a vehicle under this rule, it shall call upon the holder of the permit to produce the appropriate Part B of the permit and shall correct Parts A and B of the permit accordingly under its seal and signature and return them to the holder.
