Section 57(11) in The West Bengal Motor Vehicles Rules, 1989
(11)Nothing in sub-rule (9) shall debar the owner or the person in charge of the vehicle, the certificate of fitness of which has been cancelled, from applying at any time for the restoration of the certificate of fitness if the vehicle has been repaired in such a manner that the provisions of Chapter VII of the Act and the rules made thereunder are complied with. If such a vehicle is inspector and passed within fourteen days of the date of the cancellation of the certificate of fitness but before the date of expiry specified in such certificate, no restoration fee shall be charged. If, however, the vehicle is brought for inspection at any later time, fresh certificate of fitness will be required :Provided that notwithstanding anything contained in this rule, the renewal fee in such a case shall be double the usual fee chargeable for grant or renewal of a certificate of fitness as prescribed in the Central Motor Vehicles Rules, 1989.
