Section 196(6) in The West Bengal Motor Vehicles Rules, 1989
(6)[ The fee for an agent's licence and the fee for renewal of such licence or for the issue of a duplicate of such licence shall be specified in Schedule A.] [Sub-rule (6) Substituted vide clause (21)(a) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).]
