Section 134 in The West Bengal Motor Vehicles Rules, 1989
134.
The State Government may, by order exempt any vehicle from the payment of permit fees or fee for renewal or counter-signature thereof belonging to -(a)the Consulate General,(b)the Trade Commissioner,(c)the High Commissioner,(d)the Embassy of any country provided such country allows exemptions in that country to the vehicles belonging to the Government of India.(e)vehicle belonging to any Charitable institution used solely for the purpose of charity.
