Section 53(3) in The West Bengal Motor Vehicles Rules, 1989
(3)[ Every application for transfer of ownership of a motor vehicle under section 50 of the Motor Vehicles Act, 1988 shall also be accompanied by a sale-receipt issued by the transferor in the format as may be specified by order of the State Government along with the additional fee as specified in Schedule E-15. This is in addition to the formalities/requirements as provided under the Motor Vehicles Act, 1988 and the rules framed thereunder.] [Sub-rule (3) inserted vide clause 2(4)(b), ibid (w.e.f. 16.12.2003).]
