Section 318(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Special rules in respect of vehicles carrying high dignitaries. - The motor vehicles which are fitted with red lights in the front as prescribed in clause (iii) of the proviso to rule 108 of the Central Motor Vehicles Rules, 1989, shall have the following overriding priorities in respect of the traffic signals-(a)all other motor vehicles shall give right of way to such vehicles;(b)such vehicles shall not be driven on the footpath reserved for pedestrians;(c)when the road is sufficiently wide, vehicle shall not cross the centre line of the road;(d)where there is separate carriage way for up and down traffic, such vehicle shall not be driven on the wrong side in a direction against the normal traffic in any of the carriage ways;(e)the driver of such vehicle shall obey the traffic signals but policemen controlling traffic signal may give priority to such vehicles for their movement. The driver of such vehicle shall not violate the rules made for no parking and other restrictions issued by competent authority or shall not commit any traffic offence.
