Section 16 in The West Bengal Motor Vehicles Rules, 1989
16. Exemption from fees.
- The State Government may by order, exempt from the payment of all or any portion of the fees payable under Chapter II of the Act in respect of the personnel belonging to the -(1)Consulate General,(2)High Commission,(3)Trade Commission,(4)Embassy of any country :Provided that no fee shall be charged from the members of the Police Force or Fire Brigade for the test of competence to drive Police or Fire Brigade motor vehicles.
