Section 21(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Conduct and duties of drivers of transport vehicles. - In addition to those prescribed in rule 21(1), the driver of a transport vehicle -(a)shall, at all times, exercise all reasonable care and diligence to maintain his vehicle in a fit and proper condition and shall not knowingly drive the vehicle when it or any brake, tyre or lamp thereof is in a defective condition likely to endanger any passenger or other person, or when there is not sufficient petrol or diesel in the tank of the vehicle to enable him to reach the next petrol filling station on the route;(b)shall not desert his vehicle in any public place or in any other place, unless the vehicle has stopped on account of any accident or mechanical failure and cannot be driven, in which case, he shall report to the owner the location and the registration number of the vehicle so deserted;(c)shall, in the event of the vehicle approaching an unmanned railway level crossing, cause the vehicle to be stopped or stop it, as the case may be, and shall get down and see the railway track on both sides to make sure that the way is clear before the vehicle crosses the railway track.
