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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(3) in The West Bengal Motor Vehicles Rules, 1989

(3)The fee for issue of a badge as aforesaid shall be five rupees. If the badge is lost or destroyed a duplicate badge shall be issued by the authority by which it was issued on payment of five rupees :Provided that where the actual cost incurred by the State Government for a badge exceeds five rupees, the State Government may direct that such actual cost shall be charged as the fee under this sub-rule.