Section 273(3) in The West Bengal Motor Vehicles Rules, 1989
(3)If so required by the State Transport Authority, a person who has made an application under sub-rule (1) shall -(a)submit the producer to such laboratory or workshop for test in such laboratory or workshop and by such person or to such other test by such person as the State Transport Authority may specify; and(b)produce at his own expense, the vehicle fitted with the producer for a 161 kilometres road test including a road journey solely on producer gas of not less than 80.5 kilometres over a specified test track.
