Section 150(1) in The West Bengal Motor Vehicles Rules, 1989
(1)The Transport Authority by which a permit is renewed may, unless any Transport Authority. by which the permit has been countersigned (having the effect of not been terminating before the date of expiry of the permit), by general or special order or under the rules otherwise directed, likewise renew any counter-signature of the permit (by endorsement on the permit in the manner set forth in the appropriate form) and shall in such case, intimate the renewal to such Transport Authority.
