Section 138(1) in The West Bengal Motor Vehicles Rules, 1989
(1)Whenever the holder of the permit has to part with either Part A or B or both of the permits, he shall be allowed by the Authority taking possession of the same a temporary authorisation in Form TEM PA enabling the holder of the permit to ply the vehicle in accordance with the condition of the permit or in the manner as may be specified in the temporary authorisation, and during the said period the production of the temporary authorisation, on demand shall be deemed to be the production of the permit. The Authority taking possession of the permit may, however, extend the period of the authorisation if circumstances called for such extension being allowed. The authorisation shall specifically state the reason for which the Part A or Part B or both has/have been taken possession of :Provided that no such temporary authorisation shall be allowed beyond the period of validity of the permit or if the permit is suspended or cancelled or if the vehicles are seized under any of the provisions of law and rules. In the case of seizure, seizure list shall be issued in the form as prescribed in the Form VIII.
