Section 216 in The West Bengal Motor Vehicles Rules, 1989
216. General.
(1)No person shall use or cause or allow to be used in any public place any motor vehicle which does not comply with the rules contained in this Chapter, or with any order passed thereunder by the authority empowered under these rules.(2)Nothing in this rule shall apply to a motor vehicle which has been damaged in an accident while at the place of the accident or to a vehicle, so damaged or otherwise defective, while being removed to the nearest reasonable place for repair or disposal.Unless otherwise stated in this rule, other rules of this Chapter shall be in addition to those prescribed by the Government of India in Chapter V of the Central Motor Vehicles Rules, 1989.
