Section 16(11) in The West Bengal Motor Vehicles Tax Act, 1979
(11)After seizure of the motor vehicle, it shall be kept under the custody of any police station or any other Government place or under the custody of any private custodian having capacity to accommodate adequate number of vehicles in his garage or premises.] [Sub-sections (10) and (11) Inserted by W.B. Act 19 of 2003.[]
