Section 61(4) in The West Bengal Motor Vehicles Rules, 1989
(4)Assignment of Fancy Registration Mark to Motor Car. - [(a)(i) The fancy registration marks of first 20 numbers in each series shall be reserved in favour of the Government of West Bengal.] [Clause (a) Substituted vide clause (1)(a) of the Notification No. 7221-WT/3M-151/96 dated 28.9.2001.](ii)If the [owner of any Motor Vehicle while applying for the new registration thereof under section 41 of the Act or for assignment of new registration mark under section 47 of the Act] [Substituted vide clause 2(7) of the Notification No. 5305-WT/6M-21/2002 dated 12.12.2003 (w.e.f. 16.12.2003) for the words 'owner of a new motor car, while applying for the new registration thereof under section 41 of the Act'.], applies to the registering authority for assignment of a registration mark which the owner has a fancy for, the registering authority shall assign the particular registration mark beyond the aforesaid reserved numbers in the series specified in sub-clause (i), to the motor car, if not already allotted, on payment of fee specified in Schedule A :Provided that a registration mark fancied for a motor car, other than the fancy registration marks reserved in favour of the State Government specified in sub-clause (i), shall not be granted if the difference between the registration number applied for and the registration number which would have been ordinarily allotted ad seriatim be more than 3000.(b)[ The fee for assignment of fancy registration mark shall be as specified in Schedule A : [Clause (b) Substituted vide clause (1)(b) of the Notification No 7221-WT/3M-151/96 dated 28.9.2001. which was earlier Substituted vide clause (9) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).]Provided that the difference between the fancy registration mark and the registration mark that would have been ordinarily allotted ad seriatim shall be calculated after deduction of first 20 numbers in each series reserved in favour of the Government of West Bengal.](c)This rule shall not apply to applications from members of the armed forces who have been decorated for their valour.
