Section 108 in The West Bengal Motor Vehicles Rules, 1989
108. Reservation of permits granted under section 71 of the Act.
- It shall be lawful for any Regional Transport Authority or State Transport Authority, competent to grant the permits, for which a reservation is made under clause (b) of sub-section (3) of section 71 of the Act to direct any applicant for grant of such permit to produce such documentary evidence as may be deemed necessary to ascertain his eligibility for a permit from amongst the reserved vacancies.
