Section 267A in The West Bengal Motor Vehicles Rules, 1989
267A. [ Issue of licence to persons registered under rule 267 for repair or adjustment of taxi-meters. [Rule 267A inserted vide Notification No. 2303-WT/3M-90/93 dated 20.3.1995.]
(1)Every person registered under rule 267 shall obtain a licence for undertaking the work of repair or adjustment of taxi-meters from the Licensing Authority specified in sub-rule (2) who shall issue such licence to him on application and on payment of the fee specified in sub-rule (3).(2)For the purposes of sub-rule (1), the Licensing Authority shall be,-(a)in the city of [Kolkata] (Jurisdiction of [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] Police), The Director, Public Vehicles Department, [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.], and(b)elsewhere in the State, the District Magistrate.(3)The fee for every licence shall be five hundred rupees.(4)Every licence issued under this rule shall be valid for a period of three years from the date of issue of the licence and shall be renewed every three years on application and on payment of fee of two hundred rupees within fifteen days from the date of expiry of the period of validity of the licence.(5)Any person failing to get the licence renewed within the period mention-ed in sub-rule (4) shall be required to pay a fine of fifty rupees per week (irrespective of the number of days in a week during which the licence is not renewed) commencing from the date immediately after the date of expiry of the validity of the licence, subject to maximum of five hundred rupees.(6)Notwithstanding anything contained in the foregoing provisions of this rule, no taxi-meter shall be repaired without the prior permission of the Licensing Authority. In the case of any contravention of this sub-rule, the owner of the repairing shop shall be liable to pay a fine of five hundred rupees.] [Proviso added vide clause (4) of the Notification No. 7221-WT/3M-151/96 dated 28.9.2001.]
