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[Cites 0, Cited by 0] [Section 286(1)] [Section 286] [Entire Act]

State of West Bengal - Subsection

Section 286(1)(iii) in The West Bengal Motor Vehicles Rules, 1989

(iii)if the vehicle has been stationary in one place for a continuous period of twelve hours within municipal areas and twenty-four hours elsewhere and adequate steps have not been taken for its repair or removal by the owner or his representative, remove the vehicle and its contents to the nearest place of safe custody.