Section 271(4) in The West Bengal Motor Vehicles Rules, 1989
(4)Notwithstanding anything contained in sub-rules (1), (2) and (3) of this rule the approval of the design of the trailer manufactured in India by an authority competent in his behalf in any other States in India shall be deemed to be an approval accorded under these rules subject to the conditions that similar provisions exist in that State as contained in this rule.
