Section 17 in The West Bengal Motor Vehicles Rules, 1989
17. Driving test certificates by Automobile Associations.
- For the purpose of the second proviso to sub-section (3) of section 9 of the Act, the Automobile Association of Eastern India may be considered by the State Government to be a recognised association, if a prayer in writing is made in that behalf. The State Government may, however, grant recognition to any other association in this behalf :Provided that the State Government shall arrange inspection every six months, if such an association is observing the stipulations made in rules 24, 25, 26 and 27 of the Central Motor Vehicles Rules, 1989 and may derecognise such an association in case of any violation of the said stipulations.
