Section 128 in The West Bengal Motor Vehicles Rules, 1989
128. [ [Sub-rule (1) Substituted vide clause (2) of the Notification No. 7221-WT/3M-151/96 dated 28.9.2001, which was earlier Substituted vide clause (17)(a) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).]
(1)(a)The fees for grant of temporary permits in respect of the vehicles, other than goods carriages, shall be as specified in Schedule A.(b)Fees for grant of temporary permits in respect of the goods carriages shall be as specified in Schedule A.](2)[ The fees for the grant of special permits under sub-section (8) of section 88 of the Act shall be as specified in Schedule A.] [Sub-rule (2) Substituted vide clause (17)(b) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).](3)The permit fees for grant of National Permit and Tourist Vehicle permit shall be as per Schedule E4.(4)[ The composite fee in respect of goods carriage which has, for the purpose of plying in the State of West Bengal. National Permit granted by any other State, shall be the same as the composite fee fixed by such State in respect of goods carriage which has, for the purpose of plying in such State National Permit granted by the State of West Bengal.] [Sub-rule (4) Substituted vide Notification No. 2465-WT. dated 17.3.1994.](5)[ (a) The composite fees in respect of the motor cabs, maxi-cabs and omnibuses, which have, for the purpose of plying in the State of West Bengal, National Permits (All India Permits) granted by the States, other than the State of West Bengal or Union Territories, shall be as follows :-(i)Motor Cabs upto 6 seats - Rs. 300/- per quarter,(ii)Motor Cabs of 7 to 13 seats - Rs. 3000/- per quarter,(iii)Omnibuses of 14 to 35 seats -- Rs. 12000/- per quarter.(b)The Composite fees as aforesaid shall be collected by such States or Union Territories, as the case may be, on behalf of the State of West Bengal.(c)The Composite fees in respect of the motor cabs, maxi cabs and omnibuses having respectively not less than the minimum and not more than maximum seats laid down in clause (a) and having National Permits (All-India Permits) granted by the State Transport Authority, West Bengal, for the purpose of plying in any State, other than the State of West Bengal, or Union Territory. shall be collected by the State Transport Authority, West Bengal, as such rates as may be fixed by the respective States or Union Territories concerned for the respective areas. The Composite fees under this sub-rule shall be in lieu of all taxes.Explanation.-For the purpose of this sub-rule "quarter" shall mean a quarter reckoned according to the British Calendar and composite fees shall be charged for the full quarter, irrespective of the date on which the National Permit is granted.] [Sub-rule (5) inserted vide Notification No. 1274-WT, dated 9.2.1994.]
