Section 61(3) in The West Bengal Motor Vehicles Rules, 1989
(3)The State Government may by order exempt from the payment of any fee for the registration or for the transfer of ownership of motor vehicles in the name of the -(a)Consulate-General;(b)High Commission;(c)Trade Commission; or(d)Embassy:of any country which grants reciprocity in such matters or in the name of the United Nations Organisations or a mission or organisation under a foreign Government or in the name of the personnel belonging to the said officers, if used for official purposes.
