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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of West Bengal - Subsection

Section 57(8) in The West Bengal Motor Vehicles Rules, 1989

(8)If a vehicle is damaged at any time so as to be unfit for ordinary use and may in the opinion of any Motor Vehicle inspector, be safely driven at a reduced speed to a place of repairs, and if such inspector is satisfied that it is necessary that the vehicle should be so driven, he may endorse in Form C.F. (1) speed and other conditions, if any, and specify the time subject to which the vehicle may be driven to a specified destination for the purposes of repair.