Section 69(4) in The West Bengal Motor Vehicles Rules, 1989
(4)[ If the owner of the motor vehicle or the person in possession of the motor vehicle fails to apply for the assignment of new registration mark under sub-section (1) of section 47 of the Act, he shall be liable to pay the same amount specified in Schedule A as is payable under rule.] [Sub-rule (4) Substituted vide clause (11) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).]
