Section 217 in The West Bengal Motor Vehicles Rules, 1989
217. Mirror.
- Every motor vehicle, other than a transport vehicle not being a motor cab or a motor cycle having not more than two wheels and to which a side car is not attached, shall be fitted, with a motor either internally or externally, and every transport vehicle other than a motor car shall be fitted externally, with a mirror so placed that the driver can have a clear and distinct vision of the vehicles approaching from the rear :Provided that the State Government if it is satisfied that having regard to the construction of such vehicle or class of vehicles fitting of a mirror does not serve any useful purpose, may, by general or special order, exempt any transport vehicle or class of transport vehicles from the provision of this rule on such conditions as may be specified in the order.
