Section 316 in The West Bengal Motor Vehicles Rules, 1989
316. Rule of the road.
(1)In [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] (including suburbs), in addition to complying with the provisions of the Schedule to the Act and any rule made under sections 62 and 62A of the [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] Police Act, 1866, and section 37 of the [Kolkata] [Substituted vide section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act 18 of 2001) (w.r.e.f. 1.1.2001) for the word 'Calcutta'.] Suburban Police Act, 1886, drivers shall keep as much to the left of the road as is consistent with the safety and convenience of the other users of the same.(2)Drivers of motor vehicles of which the speed is controlled and of another slow moving vehicles, shall keep to the extreme left of the road except when about to turn to the right, pass another vehicle or are standing at street intersections in obedience to traffic signals. Vehicles stopping at the road shall draw in to the side and taxis shall not loiter with the object of picking up passengers.(3)Where the road is sufficiently broad for two lines of traffic, drivers shall not cross the centre line of the road unless for the purpose of passing other traffic and shall, in such cases, ascertain that they will not in doing so cause inconvenience to traffic coming from the opposite direction.(4)All motor vehicles shall give right of way to police vehicle attending urgent calls in connection with quelling of riots, affrays or other disturbances of the public tranquillity or pursuit of criminals.(5)Special type of horns shall be used by police vehicles on occasions referred to in sub-rule (4) to give reasonable and audible warning to other users of the road.
