Section 70 in The West Bengal Motor Vehicles Rules, 1989
70. [ Supply of copies of particulars of registration. [Rule 70 Substituted vide clause (12) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).]
- A registering authority may, in his discretion, supply copies of the particulars of any motor vehicle registered in the records maintained by him to any person who may apply for the same, on payment of a fee specified in Schedule A :Provided that the State Government may, if it is of opinion that it is in the public interest so to do, by general or special order-(a)exempt any Government department, local authority, association, or body of individuals from payment of the fee chargeable under this rule: or(b)reduce the fee payable by any such department, local authority, association, or body of individuals to such extent as may be specified in the order.]
