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State of West Bengal - Section

Section 247 in The West Bengal Motor Vehicles Rules, 1989

247. Fire extinguishers.

- The Regional Transport Authority may, as a condition to the grant of any permit, require any public service vehicle to be equipped with a fire extinguisher of a type specified by the said Authority and such Authority may require that such fire extinguisher shall be inspector at such periods and by such persons as the Authority may specify.