Section 6(4) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles (Amendment) Act, 2008
(4)The State Government may require the manufacturer or the dealer of the battery operated motor vehicles to furnish to it the names and addresses of purchasers of such motor vehicles and also the prices at which such battery operated motor vehicles have been sold to the purchasers with effect from such date as may be appointed by the State Government by notification published in the Official Gazette.
