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[Cites 0, Cited by 0] [Section 120(1)] [Section 120] [Entire Act]

State of West Bengal - Subsection

Section 120(1)(b) in The West Bengal Motor Vehicles Rules, 1989

(b)The driver will only charge the approved fare at the rate as per meter attached and any complaint of over-charging of the fare shall render the permit to be suspended/cancelled.