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[Cites 0, Cited by 0] [Section 349] [Entire Act]

State of West Bengal - Subsection

Section 349(2) in The West Bengal Motor Vehicles Rules, 1989

(2)The offending driver or owner of the motor vehicle shall apply to the Compounding Officer affixing seventy-five paise Court-fee stamp thereon to the effect that he or they, as the case may be, is/are agreeable to the compounding of the offence and to the payment of agreed sum of money.