Section 133(2) in The West Bengal Motor Vehicles Rules, 1989
(2)A permit in respect of a Contract Carriage may be subject to one or more of the following conditions :(a)that the vehicle shall not be driven in a public place except by a driver holding a valid licence for the particular category of vehicle who shall be, unless he is himself the permit holder, duly authorised by the permit holder in writing and which writing shall be carried by the driver when driving and produced on demand by Police Officer or Officers of the Motor Vehicle Department;(b)that the number of persons to be carried in the vehicle shall not exceed the number which may be specified in the permit; and(c)no advertising device, figure or writing shall be exhibited [on the vehicle without the permission of the Registering Authority concerned. In case such permission for display of advertising matter on a motor cab is given, these shall be no violation of the conditions of such permission and the permit holder shall be responsible for due observance of the conditions so imposed] [Substituted vide Notification No. 1978-WT dated 2.3.1994, for the words 'on the vehicle'.].
