Section 8(3) in The West Bengal Motor Vehicles Rules, 1989
(3)[ The fee for a duplicate driving licence in non-laminated or laminated card type form shall, in the case of a defaced or torn licence, be as specified in Schedule A.] [Sub-rule (3) Substituted vide clause (2) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).]
