Section 251 in The West Bengal Motor Vehicles Rules, 1989
251. [Prohibition of painting or marking in certain manner] [Substituted vide clause (25)(a) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).].
- [(1) The fee for permission for display of advertising matter on a motor cab shall be specified in Schedule A.] [Sub-rule (1) Substituted vide clause 25(b), ibid (w.e.f. 4.5.1998).][Provided that the permission of the Registering Authority may be granted on annual basis upon -(a)realisation of the fee as specified In Schedule A from the registered owner of the vehicle for every year for which permission is granted;(b)the stage carriage or the special stage carriage, as the case may be, displaying a token to be issued by the Registering Authority which will indicate. that the vehicle with advertisement operates under the permission given by the registering authority;(c)the submission of a copy of the text of the advertisement along with the application;(d)the condition that no advertisement, which is communal, political or scurrilous in nature or is likely to offend public sentiment, shall be allowed.](2)A public service when regularly used for carrying Government Mail, by or under a contract, with the Indian Posts and Telegraphs Department, may exhibit in a conspicuous place upon a plate or a plane surface of the motor vehicle, the words "Mail" in red colour on a white ground, each letter, being not less than 15 centimetres in height and of a uniform thickness of three-quarters or 2.5 centimetres.(3)Save as contained in sub-rules (1) and (2). no motor vehicle owned by any person not being a person holding a contract with the Indian Posts and Telegraphs Department for carrying Government Mail shall be pained in red or similar other colour nor shall any such vehicle display any sign or inscription which includes the word "Mail" :Provided that the prohibition under this sub-rule relating to painting motor vehicles in red or similar other colour shall not apply to motor vehicles belonging to the Fire Brigade or the Government of West Bengal or to any vehicle belonging to the State Transport Undertaking or to petrol tank lorries or such other motor vehicles as the State Government may, by order, exempt.(4)[ No motor vehicle other than an educational institutional bus shall be painted in mustard yellow with a navy blue band of width 23 cm. along the centre of the body of the vehicle. The name of the educational institution shall he inscribed on the band in white.] [Sub-rule (4) inserted vide clause 2(16) off the Notification No. 5305-WT/6M-21/2002 dated 12.12.2003 (w.e.f. 16.12.2003).]
