Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of West Bengal - Subsection

Section 193(1) in The West Bengal Motor Vehicles Rules, 1989

(1)The owners of every transport vehicle shall maintain suitable garages for accommodating their vehicles and shall not allow the vehicle to be left standing on the road. Particulars of such garages shall be mentioned in the application for permit of a transport vehicle.In respect of transport vehicles already covered by permit such particulars shall be furnished to the Transport Authority which granted the permits within thirty days from the coming into effect of these rules.