Section 159(8) in The West Bengal Motor Vehicles Rules, 1989
(8)Unless Parts A and B of the permit have been endorsed as provided in sub-rule (6) or (7) or unless the Transport Authority which countersigned the permit has endorsed the same, the counter-signature shall be of no effect after the date of transfer :Provided that in the case of the death of the holder of the permit, the Transport Authority which granted the permit may transfer the permit as provided under sub-section (2) of section 82 of the Act after making such enquiry as it thinks fit subject to the provisions as laid down therein on receipt of the prescribed fee.
