Section 2(2a)(a2a) in The West Bengal Motor Vehicles Tax Act, 1979

[Cites 0, Cited by 0] [Section 2(2a)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(2a)(a2a) in The West Bengal Motor Vehicles Tax Act, 1979

(a2a)[ "e-rickshaw" means a special purpose battery operated battery operated vehicle having three wheels and intended to provide last mile connectivity for transport of passengers for hire or reward, subject to the conditions -

(i)that such vehicle is constructed or adapted to carry not more than four passengers, excluding the driver, and not more than forty kilograms luggage in total;

(ii)that the net power of its motor is not more than 2000w; and

(iii)that the maximum speed of the vehicle is not more than twenty-five kilometer per hour.]

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State of West Bengal - Subsection

Section 2(2a)(a2a) in The West Bengal Motor Vehicles Tax Act, 1979